| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 8th April, 1932.) |
An Act to provide for the fostering and development of the sugar industry 1[* * *].
Whereas it is expedient, in pursuance of the policy of discriminating protection-of industries in 1[* * *] with due regard to the well-being of the community, to provide for the fostering and development of the sugar industry for a period ending with the 31st day of March, 1946, by determining the extent of the protection to be conferred up to the 31st day of March, 2[1950], and by making provision for the determination of the extent of the protection to be conferred for the remainder of the period; It is hereby enacted as follows:-
1 The words "in the Provinces of India" by A.L.O. 1950 [C.O. 4], w.e.f. 26-1-1950.
2 Subs. for "1949" by Act 12 of 1949 S. 3.
1. Short title.- This Act may be called the Sugar Industry (Protection) Act, 1932.
2. Amendment of Schedule II, Act VIII of 1894.- 1[* * *].
1 Repealed by Act 1 of 1938, S. 2 and Sch. Prior to repeal it read:
In the Second Schedule to the Indian Tariff Act, 1894 (VIII of 1894), there shall be made the amendments specified in the Schedule to this Act.
(2) The amendments made by sub-section (2) shall have effect up to the 31st day of March, 1938.
3. Statutory inquiry.- The Governor General in Council shall cause to be made, by such persons as he may appoint in this behalf, an inquiry to ascertain if the protection of the sugar industry during the period from the 31st day of March, 1[1950], to the 31st day of March, 1946, should be continued to the extent conferred by this Act, or to a greater or lesser extent, and shall, not later than the 31st day of March, 1[1950], lay his proposals in this behalf before 2[Parliament].
1 Subs. for "1949" by Act 25 of 1949, S. 3.
2 Subs. for "the Central Legislature" by A.L.O. 1950 [C.O. 4], w.e.f. 26-1-1950.
4. Power to increase duty imposed by section 2.- If the Governor General in Council is satisfied, after such inquiry as he thinks fit, that sugar not manufactured in India, is being imported into 1[Part A States and Part C States] at such a price as is likely to render sufficient the benefits intended to be conferred upon the sugar industry by the duties imposed by section 2, lie may, by notification in the Gazette of India, increase such duty to such extent as he thinks fit.
1 Subs. for "the Provinces" by A.L.O. 1950 [C.O. 4], w.e.f. 26-1-1950.
5. Power to make rules requiring returns.- The Governor General in Council may, by notification in the Gazette of India, make rules requiring the owners of sugar factories in 1[Part A States and Part C States] to make such returns relating to the production of sugar in their factories as the Governor General in Council may consider to be desirable, prescribing the form of such returns, the dates of their submission and the authority to which they shall be submitted.
1 Subs. for "the Provinces" by A.L.O. 1950 [C.O. 4] (w.e.f. 26-1-1950).
6. Power to make rules requiring notices of prices of sugarcane to be posted up in sugar factories.- (1) The Local Government may, by notification in the local official Gazette, make rules requiring that there shall be affixed, in conspicuous places near the entrances to sugar factories, notices for the information of sellers of sugar-cane, and such rules may prescribe the form and languages of such notices, and the particulars to be included therein relating to prices at which sugar-cane is being bought at the factory.
(2) In making such rules the Local Government may provide that a contravention thereof shall be punishable with fine which may extend to five hundred rupees.
Explanation.-In this section and in section 5 "factory" has the meaning assigned to it in clause (3) of section 2 of the Indian Factories Act, 1911.
Schedule
The Schedule
1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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(See section 2.)
Amendments to be made in Schedule II to the Indian Tariff Act, 1894.
1. In Part II,-
(a) for the heading "SUGAR" and Item No. 34, the following heading and item shall be substituted, namely:-
"OTHER FOOD AND DRINK.
| 34 | Molasses … | Ad valorem .. | 25 per cent." |
(b) the heading "SACCHARINE" above Item No. 34-A shall be omitted; and
(c) the heading "OTHER FOOD AND DRINK" above Item No. 35 shall be omitted.
2. In Part VII, alter Hem No. 156, the following heading and item shall be inserted, namely:-
"SUGAR.
| 157 | Sugar and sugar candy, excluding confectionery … … | Cwt. | Rs. A. 7 4" |
3. Item No. 156A shall be re-numbered as Item No. 158.
4. In Part VII under the head "MISCELLANEOUS",-
(a) in the first column, the figures "157", "158" and "159" shall be omitted;
(b) the heading "Matches, Undipped Splints and Veneers" shall be numbered as Item No. 159; and
(c) in the second column, the entries relating to "Matches", "Undipped Splints" and "Veneers" shall be lettered, respectively, as sub-items (a), (b) and (c) of Item No. 159.
1 Repealed by Act 1 of 1938, S. 2