Section 8(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)The fund of the council shall consist of-(a)grants, if any, [made by the Central Government or the State Government;] [Substituted by Act No.25 of 1976.](b)contributions made by the factories, cane growers and cane growers' co-operative societies [at such rates as may be prescribed;] [Substituted by Act No.25 of 1976.](c)any other sums which the Government may require to be credited to it.
