Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Sugarcane (Purchase Tax) (Amendment) Act, 2006 5 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 4 Of U.P. Act No. 9 Of 1961 Uttar Pradesh Sugarcane (Purchase Tax) (Amendment) Act, 2006 5 of 2006 An Act further to amend the Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 14, 2006 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 17th March, 2006, pp. 2-3 1. Short Title :- This Act may be called the Uttar Pradesh Sugarcane (Purchase Tax) (Amendment) Act, 2006. 2. Amendment Of Section 4 Of U.P. Act No. 9 Of 1961 :- In Section 4 of the Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 for sub-section (1) the following sub-section shall be substituted, namely:-- "No unit other than a unit comprising vertical crusher (Urdhwa Kolhu) or vertical power crusher (Urdhwa Shakti Chalit Kolhu) for manufacture or production of gur or rab by crushing sugarcane or a unit which has obtained a licence under the Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967, shall without obtaining a licence from the Sugar Commissioner, carry on or undertake any process connected with the manufacture or production of gur or rab : Provided that a licence granted or renewed under the U.P. Sugarcane Cess Act, 1956, or purported to have been granted or renewed thereunder, shall be deemed to be a licence granted, or renewed, as the case may be, under this Act, for the period for which it was granted or renewed as if this Act had been in force during the aforesaid period and on all material dates.".