Section 5(3) in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
(3)The actual payment for Sugarcane fixed by the Board shall be paid in two steps. The first would be payment of FRP. Balance payment of Sugarcane dues will be paid subsequent to publication of half yearly ex-mill prices and values, determined by the Board in accordance with the provisions of clause (a) of section 4.
