(1)Where a producer of sugar or his agent purchases any sugarcane from a grower of sugarcane or a growers' co-operative society during each of the four successive years beginning on the 1st day of November, 1958, the producer shall, in addition to the minimum price of sugarcane fixed under sub-clause (1) of clause (3), pay to the grower or the co-operative society, as the case may be, an additional price, if found due, in accordance with the provisions [of the First Schedule] [Substituted by G.S.R. 402 (E), dated 25th November, 1974.] hereto annexed.
