(1)The Central Government, may, after consultation with such authorities, bodies or associations as it may deem fit, by notification in the official Gazette, from time to time, fix the minimum price of sugarcane to be paid by producers of sugar or their agents for the sugarcane purchased by them, having regard to,-(a)the cost of production of sugarcane;(b)the return to the grower from alternative crops and the general trend of prices of agricultural commodities;(c)the availability of sugar to the consumer at a fair price;(d)the price at which sugar produced from sugarcane is sold by producers of sugar; and(e)the recovery of sugar from sugarcane:[Provided that the Central Government or with the approval of the Central Government, the State Government, may, in such circumstances and subject to such conditions as specified in Clause 3-A allow a suitable rebate in the price so fixed] [Substituted by Sugarcane (Control) Amendment Order, 1981 (w.e.f. 3.7.1981.)].Explanation. - (1) Different prices may be fixed for different areas or different quantities or varieties of sugarcane.
