4. Minimum price of sugarcane payable by producers of khandsari sugar.
- The Central Government or a State Government, with the concurrence of Central Government may, by notification in the official Gazette from time to time, fix the minimum price or the price of sugarcane to be paid by producers of khandsari sugar or their agent for the sugarcane purchased by them:Provided that the price or the minimum price of sugarcane so fixed shall not exceed the minimum price of sugarcane fixed for payment by producers of sugar in the region:[Provided further that no person shall sell or agree to sell sugarcane to a producer of khandsari sugar or his agent, and no such producer or his agent shall purchase or agree to purchase sugarcane, at a price lower than that fixed under Clause 4:] [Inserted by G.S.R. 197 (E)/Ess./Com./Sugarcane, dated March 28, 1978, published in Gazette of India (Extraordinary), Part II, Section 3 (i), dated March 28, 1978, page 276.][Provided also that the Central Government or with the approval of the Central Government, the State Government, may, in such circumstances and subject to such conditions as specified in Clause 4-A allow a suitable rebate in the price so fixed.] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).]
