Section 4 in The Levy Sugar Price Equalisation Fund Act, 1976
4. Determination of questions as to making of excess realisations.—
If any question arises as to whether any producer has realised, on the sale of levy sugar, any amount in excess of the controlled price, or, as the case may be, the fair price, it shall be decided by the Central Government after giving anopportunity to such producer of being heard and after making such inquiry as that Government may deem fit.
