Year : 2010
[Act No. 35 of 2010]
[8th September, 2010]
PREAMBLE
An Act further to amend the Essential Commodities Act, 1955.
Be it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:-
This Act may be called the Essential Commodities (Amendment) Act, 2010.
In section 3 of the Essential Commodities Act, 1955, in sub-section (3C), the Explanation shall be numbered as Explanation I, and after Explanation 1 as so numbered, the following Explanation shall be inserted and shall be deemed to have been inserted, with effect from the 1st day of October, 2009, namely:-
'Explanation II.-For the removal of doubts, it is hereby declared that the expressions "fair and remunerative price" referred to in clause (a), "manufacturing cost of sugar" referred to in clause (b) and "reasonable return on the capital employed" referred to in clause (d), of this sub-section do not include the price paid or payable under any order or any enactment of any State Government and any price agreed to between the producer and the grower or a sugarcane growers' co-operative society.'.
