Section 4A(ii) in The Sugarcane Control Order, 1966
(ii)the Central Government or the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate may allow a suitable rebate in the minimum price or the agreed price, as the case may be, for [burnt cane or stale cane or dried cane or rejected varieties of cane] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).] supplied to khandsari units within their respective jurisdiction, subject to the condition that the rebate so allowed does not exceed the reduction in price on account of the estimated shortfall in the recovery of khandsari sugar from [burnt cane or stale cane or dried cane or rejected varieties of cane] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981).];
