Section 3(a) in The Sugar (Price Determination for 2003-2004 Production) Amendment Order, 2004
(a)the prices specified in column 3 of Schedule I and Schedule II do not include the excise duty, additional excise duty in lieu of sales tax, and the special excise duty, which the producer can recover at the rate in force at the relevant time, in addition to the prices as determined under this Order,
