Section 8(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(2)The fund of the Council shall consist of -(a)grants, if any made by the Indian Central Sugarcane Committee;(b)grants, if any made by the State Government;(c)contributions made by the sugar factories [Gur, Rab or Khandsari Sugar Manufacturing Units] and 'Cane- growers' Co-operative Societies at rates to be prescribed; and(d)any other sums, which the State Government may require to be credited to it.
