Section 17C in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
17C. [ Levy of surcharge. [Added vide Haryana Act 5 of 1972.]
(1)In addition to the tax payable under Section 17, there shall be paid by or on behalf of a sugar factory a surcharge at the rate of two percentum on the amount of such tax.(2)The provision of this Act shall, so for as may be apply in relation to the surcharge payable under sub-section (1), as they apply to the tax payable under this Act.(3)The State Government may, by notification, discontinue the levy of the surcharge at any time.]
