Section 14(2)(a) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(a)The cost of survey under sub-section (1) shall be recovered in such proportion as may be prescribed from -

(i)the occupier of the factory;

(ii)the cane grower; [xxx] [The word 'and' omitted by Act No.25 of 1976.]

(iii)the Government.

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