Section 5A(7) in The Sugarcane Control Order, 1966
(7)Subject to the provisions of Clause (4) the additional price shall become payable to a sugarcane grower if he, in performance of his agreement with a producer of sugar, supplies not less than 85 per cent of the sugarcane so agreed:[Provided that the additional price shall become payable to a sugarcane grower, even when he supplies less than 85 per cent of the sugarcane so agreed, if for the same supply he has not been subjected to any penalty by or under any Central or State Act or any rules or orders made thereunder for his failure to supply 85 per cent of sugarcane agreed.] [Added by the Sugarcane (Control) Amendment Order, 1975, vide Notification No. G.S.R. 492 (E) Ess./Com/Sugarcane, dated 12.9.1975, published in Gazette of India (Extraordinary), Part II, Section 3 (i), dated 12.9.1975, pages 1989-90.]
