(2)In recommending the said minimum export prices, besides such other matters as may be considered relevant the Board shall take into consideration the following matters, namely -(i)surplus available from the previous crops and the size of the new crop;(ii)total assessed demand for home consumption and for exports;(iii)average FOB unit value realisation, quality-wise during the last twelve months and the trend of prices during the last three months;(iv)change in the cost of cultivation;(v)desirability of ensuring a fair and remunerative return to the growers consistent with the need to make the minimum export prices attractive enough to take care of the entire exportable surplus.
