Section 4 in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
4. Functions of Board.
- The Board shall discharge the following functions, namely :-(a)to decide Sugarcane price payable to the farmers, which shall be in addition to the Fair and Remunerative Price (hereinafter referred to as "FRP") decided by the Central Government under the provisions of the Sugarcane (Control) Order, 1966, on revenue sharing basis:Provided that, while fixing Sugarcane Price, if it is decided to fix the Sugarcane Price on the basis of the value of sugar including the value of the byproducts such as bagasse, molasses and press mud, the Sugarcane Price shall be arrived at as a sum equal to seventy per cent of the ex-mill value of sugar alongwith such by-products:Provided further that, if it is decided to fix the Sugarcane Price only on the basis of the value of sugar, ignoring the value of aforesaid three by-products, the Sugarcane Price shall be arrived at as a sum equal to seventy-five per cent of the ex-mill value of sugar(b)to offer advice on any matter which may be referred to it by the Government especially in respect of the regulation of the purchase and supply of Sugarcane;(c)to bring to the notice of the Commissioner for sugar, cases of breach of any of the provisions of the Act, and of the rules made thereunder, and to make suggestions for the prevention of the same;(d)to recommend ways and means of maintaining healthy relations between occupier of the factory and Sugarcane growers.
