Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com IMPORTED SUGAR (PRICE FIXATION) ORDER, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3. Price for the levy sugar requisitioned from an importer of sugar in 1999-2000 sugar season IMPORTED SUGAR (PRICE FIXATION) ORDER, 2000 G.S.R. 138(E) Ess. Coni./Sugar-Whereas the Government of India has issued an Order under clause (f) of Sub-section 2 of Section 3 of the Essential Commodities Act, 1955 (10 of 1955) vide number GSR 137 dated 17-2-2000 wherein, it has been ordered that every importer of sugar shall sell thirty per cent of the imported sugar to the Central Government or as directed by the Central Government under the Levy Sugar Supply (Control) Order, 1979 as amended from time to time; And whereas the Government of India has carefully considered the payment of price for the levy sugar so requisitioned from the importer of sugar; And whereas, it is neither feasible nor practicable for the Government of India to enter into agreement with each and every importer of sugar for an agreed price provided under clause (a) of Sub-section (3) of Section 3 of the Essential Commodities Act, 1955; Now, therefore, the Central Government, in exercise of the powers conferred by clause (b) of sub-section (3) of Section 3 of the Essential Commodities Act, 1955 (10 of 1955) fixes the price of levy sugar requisitioned from an importer of sugar and makes the following Order, namely :- 1. Short title and commencement :- (1) This order may be called the Imported Sugar (Price Fixation) Order, 2000. (2) It shall come into the force on the date of its publication in the Official Gazette. 2. Definitions :- In This Order, unless the context otherwise requires,- (a) 'imported sugar' means sugar not produced in India and conforming to the specification of the Codex Alimentarius Commission in vogue; (b) 'importer of sugar' shall have the same meaning as in the Sugar (Control) Order, 1966; (c) 'sugar season' means the period beginning from the 1st day of October and ending on the 30th day of September of the next year. 3. Price for the levy sugar requisitioned from an importer of sugar in 1999-2000 sugar season :- (1) All importers of sugar shall be paid at the rate of Rs. 1050.99 (Rupees one thousand fifty and paisc ninety- nine only) per quintal for the levy sugar requisitioned from them during tlie sugar season 1999-2000. which is the controlled price as notified vide number G.S.R. 136(E)Ess.Com./Sugar dated 17-2-2000. (2) The price referred to in sub-clause (1) include loading at buyer's option from Importer godown into carts, lorries, trucks, mini trucks or any other means of road transport. (3) When the loading at buyer's option is done into railway wagons at railway station, the importer of sugar shall be paid extra at the rate ofRs. 1.57 (Rupee one and paise fifty seven only) per quintal and if the railway station is beyond 5 kms from the importer godown, an additional amount of Rs. 0.13 (Rupee 'nil' and paisc thirteen only) per km. Per quintal shall be paid to the importer of sugar. (4) The crucial date for determination of the price payable to the importer of sugar shall be the date on which the levy sugar is requisitioned and not the date of arrival of the consignment.