Sugar (Price Determination for 1992-93 Production) Order, 1992

Sugar (Price Determination for 1992-93 Production) Order, 1992 1. Short title and commencement. 2. Price of Sugar produced in 1992-93 season.

The Sugar (Price Determination for 1992-93 Production) Order, 1992

Published vide Notification Gazette of India, (Extraordinary), Part 2, Section 3(1), dated 24th December, 1992, pages 13-25, vide Notification No. G.S.R. 943 (E)/Ess. Com/Sugar, dated December 24, 1992

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In exercise of the powers conferred by sub-section 3 (c) of Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following order, namely,-

1. Short title and commencement.- (1) This Order may be called the Sugar (Price Determination for 1992-93 Production) Order, 1992.

(2) It shall come into force at once.

2. Price of Sugar produced in 1992-93 season.- The Central Government hereby determines the prices specified in Columns 2 to 5 of Schedules I and II, hereto annexed, as the prices payable for the Indian Sugar Standard (ISS) grades of sugar mentioned therein, packed in 'A' Twill new gunny bags and produced in 1992-93 by all vacuum pan sugar factories situated in the areas specified in the corresponding entry in Column I of the said Schedules, and specified in Schedule III hereto annexed, and required to be supplied to the persons, organisations or State Governments specified in the Order made by the Central Government under sub-clause (1) of Clause 2 of the Levy Sugar Supply (Control) Order, 1979, for delivery at buyer's option into (i) railways wagons or (ii) the buyer's carts, lorries or other means of transport at the factory gate/factory godown:

Provided that where a sugar factory is situated at a distance exceeding five kilometers from the nearest railway station or an out agency of the railway or from the godown outside the factory not connected by rail, the producer may charge additional seven and a half paise per quintal of sugar per kilometer beyond five kilometers of the distance between the sugar factory and such railway station or out agency of the railway, in case of dispatches by rail or between the sugar factory and such godown in case of delivery ex-godowns.

Explanation. - In this Order,-

(a) the prices specified in Columns 2 to 5 of Schedules I and II aforesaid do not include the duty of excise, additional duty of excise in lieu of sales tax, and the special duty of excise. Which the producer can recover, at the rate in force at the relevant time, in addition to the prices as determined by this Order;

(b) the prices specified in Columns 2 to 5 of Schedule I aforesaid-include transport from factory godowns and loading, at buyer's option, into railway wagons at the railway station or siding generally used by the producer and including siding or wagon hauling dunnage and other incidentals;

(c) the price specified in Columns 2 to 5 of Schedule II aforesaid include transport from godowns and loading of sugar, at buyer's option, into carts, lorries or other means of transport at the factory gate/factory godowns and include all other incidentals;

(d) the Indian Sugar Standard grade (ISS grades) means the grades represented by the Standard sealed samples of sugar in bottles issued by the Director, National Sugar Institute, Kanpur, conforming to the standard L-30, M-30, S-30, L-29, M-29 and S-29 prescribed by the Government.

Schedule I

(See Clause 2)

Prices for delivery into railway wagons (Rupees per Quintal) grade wise for ISS Grades (Excluding Excise Duty) in respect of factories specified in Schedule III

Schedule II

(See Clause 2)

Prices for delivery into buyer's carts, lorries or other means of transport at the factory gate/factory godown (Rupees per quintal) Grade wise for ISS Grade (Excluding Excise Duty) in respect of factories specified in Schedule II.