4A. [ Rebate that can be deducted from the price paid for sugarcane by producers of khandsari sugar.] [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.]
- A producer of khandsari sugar or his agent shall pay, for the sugarcane purchased by him, to the sugarcane grower or the sugarcane growers' co-operative society, either the minimum price of sugarcane fixed under Clause 4, or the price agreed to between the producer or his agent and the sugarcane grower or the sugarcane growers' co-operative society, as the case may be (hereinafter referred to as the agreed price):Provided that,-(i)in the case of sugarcane delivered at any purchase centre,-(a)if the sugarcane is transported to the khandsari unit by the producer of khandsari sugar by rail, a rebate of thirty-two paise per quintal shall be made from the minimum price or the agreed price, as the case may be; or(b)if the sugarcane is transported to the khandsari unit by road by the producer of khandsari sugar in his own transport, a rebate, not exceeding 2.5 paise (two and half paise) per quintal, per kilometer, subject to maximum of thirty-two paise per quintal, shall be made from the minimum price or the agreed price, as the case may be, subject to the condition that a certificate regarding the actual distance from the purchasing centre concerned to the khandsari unit and the rate per kilometer applicable in that case, on the basis of which the rebate is charged, is obtained from the Central Government or the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate within their respective jurisdiction.Explanation. - For the purpose of Clause (b) the distance of less than half a kilometer shall be ignored while a distance of half or more than half a kilometer, shall be counted as one kilometer;(ii)the Central Government or the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate may allow a suitable rebate in the minimum price or the agreed price, as the case may be, for [burnt cane or stale cane or dried cane or rejected varieties of cane] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).] supplied to khandsari units within their respective jurisdiction, subject to the condition that the rebate so allowed does not exceed the reduction in price on account of the estimated shortfall in the recovery of khandsari sugar from [burnt cane or stale cane or dried cane or rejected varieties of cane] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).];(iii)where the sugarcane is brought bound in bundles and weighed as such, the Central Government or, with the approval of the Central Government, the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate within their respective jurisdiction, may allow a suitable rebate in regard to the weight of the binding material [not exceeding 1.000 kilogram per quintal of sugarcane] [Substituted by Sugarcane (Control) Amendment Order, 1983.]; and(iv)[ The Central Government or the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate, may allow a suitable rebate in the minimum price as the case may be, when cane is supplied ex-field to khandsari units within their respective jurisdictions subject to the condition that the rebate so allowed shall not exceed the estimated expenditure on harvesting.] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).]
