Section 9 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
9. Calculation of revenue sharing based sugarcane price and payment.
(1)The revenue sharing based sugarcane price shall be the higher value among the following, namely:-(i)the sugarcane price arrived at as a sum equal to seventy per cent of the ex-factory basic value of sugar and the primary by-products such as bagasse, molasses and press mud; or(ii)the sugarcane price arrived at as a sum equal to seventy five per cent of the ex-factory basic value of sugar alone.(2)Upon declaration of the revenue sharing based sugarcane price by the Government, the cane grower is eligible to receive the difference between the revenue sharing based sugarcane price and the Fair and Remunerative Price as additional price in addition to the full Fair and Remunerative Price for the cane purchased from the cane grower in the reserved area of the factory for the financial year under consideration.
