Section 17B in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
17B. [ Power to exempt tax on the purchase of cane. [Section 17B added by Haryana Act 8 of 1971.]
- The government, if satisfied that it is necessary on account of law recovery of sugar from cane or with a view to encourage or regulate the supply of cane to or its purchase by sugar factories, may, from time to time, by notification in the Official Gazette, exempt or refund, in whole or in part, the tax payable or paid under Section 17.]
