Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Sugar (Price Determination for 2006-2007 Production) Order, 2006 CONTENTS 1. Short title and Commencement 2. Definition 3. Price of Sugar produced in 2006-2007 Season 4. . SCHEDULE 1 :- . SCHEDULE 1 :- . SCHEDULE 1 :- . Sugar (Price Determination for 2006-2007 Production) Order, 2006 In exercise of the powers conferred by Sub-section (3C) of Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following order, nam]ely:-- 1. Short title and Commencement :- (a) This order may be called the Sugar (Price Determination for 2006-2007 Production) Order, 2006. (b) It shall come into force on the date of its publication in the Official Gazette. 2. Definition :- In the Order, unless the context otherwise requires :-- (a) "Indian Sugar Standards 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 Standards L.-29, M.-29, S.-29, L.-30, M.-30, S.- 30, L.-31, M-31, S.-31 and SS-31 as specified by the Central Government. (b) "Schedule" means a schedule annexed to this order. 3. Price of Sugar produced in 2006-2007 Season :- The prices as specified in Column 3 of Schedule I or Schedule II, as (he case may be, against the zones specified in the corresponding entry in column 2, shall be the prices payable for all the Indian Sugar Standards (ISS) grades of sugar, packed in 'A' Twill new gunny bags and produced in 2006-2007 sugar season by all vacuum pan sugar factories specified in Schedule III, which are required to be supplied to any person, Organization or State Government under sub-clause (1) of clause 2 of the Levy Sugar Supply (Control) Order, 1979 for delivery at buyer's option in (i) railway wagons or (ii) the buyer's carts, lorries or other means of transport at the factory gate or factory godowns: 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 railways or from the godowns outside the factory not connected, the producer may charge additional thirteen paise per quintal of sugar per kilometer beyond five kilometers of the distance between the sugar factory and such railway station or the out agency of the railway in case of dispatches by rail or between the sugar factory and such godowns in case of delivery ex- godowns. Explanation - In this Order:- (a) the prices specified in column 3 of Schedule I and Schedule II do not include the excise duty, additional excise duty in lieu of sale tax, and the special excise duty, which the producer can recover at the rate in force at the relevant time, in addition to the prices as determined under this Order; (b) the prices specified in column 3 of Schedule I include transport from factory godown and loading, at buyer's option, into railway wagons at the railway station or siding generally used by the producer and including siding or wagons hauling, dunnage and other incidentals; (c) the prices specified in column 3 of Schedule II includes transport from godowns and loading of sugar, at buyer's option, into carts, lorries or other means or transport at the factory gate/factory godowns and includes all other incidentals. 4. . :- The prices determined under this Order shall apply to the sugar produced in the sugar season 2006-2007 and delivered on or after the date of commencement of sugar season, that is, the 1st day of October 2006. SCHEDULE 1 . SCHEDULE 1 . SCHEDULE 1 .