Section 12(7) in The Sugarcane Control Order, 1966

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Union of India - Subsection

Section 12(7) in The Sugarcane Control Order, 1966

(7)"Y" is the total sum of,-

(i)the minimum price of sugarcane per maund or quintal fixed by the Central Government under sub-clause (1) of Clause 3 of the Sugarcane (Control) Order, 1955;

(ii)any extra price paid by the producer for sugarcane in addition to the aforesaid minimum price, and

(iii)the premium if any, paid for any approved variety of sugarcane or under any scheme approved by the Central Government for payment of price of sugarcane on the basis of quality:

Provided that rebates, if any, allowed in the minimum price aforesaid (excluding a rebate allowed on account of transport charges) shall be deducted from the total sum aforesaid.[Second Schedule] [Inserted vide Notification No. 402(E)/Ess./Com./Sugarcane, dated 25.9.1974, published in Gazette of India (Extraordinary), Part II, Section 3 (i), dated 25.9.1974, pages 1785-87.](Se Clause 5-A)The amount to be paid on account of additional price (per quintal of sugarcane) under Clause 5-A by a producer of sugar shall be computed in accordance with the following formula, namely,-

X =| R - L + 2A +B2C

Explanation. - In this formula,-

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Union of India - Subsection

Section 12(7) in The Sugarcane Control Order, 1966