Section 8 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
8. Council Fund.
(1)There shall be a fund at the disposal of the Council to meet the charges in connection with the discharge of its duties and performance of its functions under this Act.(2)The fund of the Council shall consist of -(a)grants, if any made by the Indian Central Sugarcane Committee;(b)grants, if any made by the State Government;(c)contributions made by the sugar factories [Gur, Rab or Khandsari Sugar Manufacturing Units] and 'Cane- growers' Co-operative Societies at rates to be prescribed; and(d)any other sums, which the State Government may require to be credited to it.
