- In this Order, unless the context otherwise requires,-(a)"crusher" means a crusher drawn by bullock or any other animal and engaged or ordinarily engaged in the crushing of sugarcane and includes any equipment for manufacturing gur, shakkar, gul, Jaggery, rab or khandsari sugar;(b)"co-operative society" means a co-operative society registered under the Co-operative Societies Act, 1912 (2 of 1912) or under any other law for the time being in force relating to co-operative societies;(c)"factory" means any premises including the precincts thereto in any part of which sugar is manufactured by vacuum pan process;(d)"sugar" means sugar produced by open pan process;(e)"khandsari unit" means a unit engaged or ordinarily engaged in the manufacture of khandsari sugar from sugarcane juice or rab;(f)"power crusher" means a crusher working with the aid of diesel, electrical or steam power and engaged or ordinarily engaged in crushing sugarcane and extracting juice therefrom for the manufacture of gur, shakkar, gul, jaggery, rab or Khandsari sugar;(g)[ "price" means the price or the minimum price fixed by the Central Government from time to time for sugarcane delivered,- [Substituted by G.S.R. 35/Ess./Com./Sugarcane, dated 5th January, 1967.](i)to a sugar factory at the gate of the factory or at a sugarcane purchasing centre; or(ii)to a khandsari unit;](h)"producer of khandsari sugar" means a person carrying on the business of manufacturing sugar by open pan process;(i)"producer of sugar" means a person carrying on the business of manufacturing sugar by vacuum pan process;(j)"reserved area" means any area where sugarcane grown and reserved for a factory under sub-clause (1) (a) of Clause 6;(k)"year" means the year commencing on the first day of July and ending with the thirtieth day of June in the year next following.
