Section 6 in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
6. Payment of amount.
(1)The owner of every notified sugar undertaking shall be given by the Central Government an amount in cash for vesting in it under section 3 the management of such undertaking.(2)For every months during which the management of the notified sugar undertaking remains vested in the Central Government under this Act, the amount, referred to in sub-section (1), shall be,--(a)where the daily cane crushing capacity of the undertaking is five hundred tonnes or less, an amount of five hundred rupees; and(b)where the daily cane crushing capacity of the undertaking is more than five hundred tonnes, an amount computed at the rate of one rupee for each tonne of such capacity or an amount of one thousand two hundred and fifty rupees, whichever is less.
