Section 21 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
21. Commission on purchase of cane.
(1)There shall be paid by the occupier a commission for every one maund of cane purchased by the factory-(a)where the purchase is made through a Cane-growers Cooperative Society, the commission shall be payable to the Cane-growers Co-operative Society and the Council in such proportion as the State Government may declare; and(b)where the purchase is made directly from the Cane-grower, the commission shall be payable to the Council.(2)The commission payable under clauses (a) and (b) of sub-section (1) shall be at such rates as may be prescribed provided, however, that the rate fixed under clause (b) shall not exceed the rate at which the commission may be payable to the Council under clause (a).(3)The provisions relating to payment, interest and recovery, including recovery as arrears of land revenue, applicable to price of cane shall mutatis mutandis apply to payment and recovery of commission under sub-section (1).
