Chhattisgarh act 001 of 1959 : The Chhattisgarh Sugarcane (Regulation of supply and Purchase) Act, 1958

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.Act of

yrrublishcd i;il"[*i MADIJI,I PRADESIJ ACTNo. I of 1959 BI O.dc, a, ::

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S:- M. ry RAINA; .

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_ u(,puty Sccrctary ro Oorr)rnrurr. THE Ir1r.,tDI.ryA pRa

,$rd;l"ffi 1rflE*Xf T1 g^n" *ArroN oF s u*r v,1:,:i_d:ilsf Ii :I,"#LIST oF

"o*u* Section.t

Chapter f._prcliarioary _2.:__-Eenrird$TT ltg^j : -ili*llgrr* **rrr-";;;.,,*" _ Flflent:

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chaPrcr II.-a

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'r'-adrninistrativc

Mac,incr-r'

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ot the Board.

6. ;;,:^-:1" D-cveloPment ( 7.

"u,',",ion.

"rn,. 6.;;,ii.L-ouncil. I il::1,';1J*

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9. Can ' lo *J:,:ommissioner. _^r r. ,rrr::',"r[j

cane conrmissioner.

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tl-'3;"'i;,Ii"o "*, Chapter IIL_Sr f:]r,::::l;;;;';"#l' "' Purchase or cane *}.t.:?,,;,frff

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a cu,,.-sro,,,crs, ;:,*,,,,. sobiery

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Powc.of ulifif

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20' 2r' a') L'' 'ii 1$::': i I;:::T::':"

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*:j*""^or purchase ancl suPptY

o[^cane

i'llion"d "t"at' ::":;, o[ cenc Prtcc' i*$T::l"i:'txl'll":?"

;':rc'[o^bc

factories '

crraptcr. rv

.-Misccllancous

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unsuitabte

for uss is

T; H:Jil!filiJ :lli:Wi:: .i':,IlHlirl"i;'lIris Ac'l

;' Deterrninattc ;* l:[I;:'.;:$",lti.T":,h",,rrc Acc . ".'o SPecial Pon ::' Protcctiotr o[ ltur'"." .

1l ;:;'" l:n.:':]:-.,mc,rNE_(EEf;y**'.1 ",', _.-* r^{H o} I\1 AD'llt -"Jllll,T-?,""4m

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t'n" *"tn Year'

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:.11:.. g**, tiv itii,.rirrtrr,tr rrtmsoctcrres, rcgisrcrcd undcr such d;;---" ' (/)

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i;;-;"""" tr:ursocratlon o:jsuch r ,, -- - -

*,,.,,i;],;;.l1.,,irl::9:'anypcrson.*Yl3.::119si1"Goub,,,,n,.. anddui j.s,,j,;?,".;li,.l,#,,;i,#:ilJi,:,,y jr,.iii,.,,i,j"l.i#ll,j (/r) "Courrcil,, :nc:uts [lrc Calrc Dcvclollmcrrl'

""rr",, cst:tbljihccl -^:

ttttclcr scctiort 5 ; --..!v vw'rr,l/Irgr L uouncil / f

-*: *;lt :t :r *ffi iL J,;i ii:"t ff i x # g": i,T,i" ffi f, :, o. (7)."Factory', :]:1n: any.prcmiscs, irrctuctirg,,.." pr."i".o,i*of^:wh:rein r*"r.!I. or ,',ori"-*ortir: ur w6rking'oi i.i. *ort ing . . -#,^1il,r.,i:l,ou',,g -thc preceaini'i,u.ru" *onir,! ind'i"n _,ny pur, ;i:i#-ity"ufi l":i,ixjemry::;i:i jl:j,,x#iF:Fl:

ordirrarily carried on wltf, ii,i'r;J or nrcchaniscd power ; - :ci

":'::lr:lqf3.rl-lra'trrhe-rneaning.assigned-to jt-inrheilpdjan *.**-\_ompanres Act,-1956 ( I of 1956 ) ; (/) "occupiet ol,, fa*g,ry" means the person who lias urtimate ::J:.r",fJ,::

the affairi ortt.'n"tory,

.and *r,ei._ tf,"*sa;a affairr

to u*rr c oci #,i Tilli"t [:,lfiT''^{; ;h}

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" # $;;; (ar) "purchari"s 1g:I^ .enll :r pcrson liccnsecl undcr this Act roac[ as a purchasing agcnt i ";;;.-".0r) "rescrvcdrArea" mcarls.an area speci'ed in an order issued under CHAPIER II._ADMINISIRATIVE MACHINERY

3" Srrgarcrnc RxarJr-(D Thcrc srre, rre- c-srabrishcd o, ,n" State(rovcrttr)tctrl.,

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rtrtilic:rrion, 6r;;;,.,;'iit,rrd ror M:rc.ltrylt pr:rdcs'.

(2) Thc Board shall consist of_

(a) thcir{inister_in_ctrarge of Agriculture;

(6) the Minister-in-"t,urg. of Inclustrics ; li

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" itr" Statc Covcrnnlcnt in thc Agricultu-re'*"''(c) thc Sccrctary to thc

r u.ovct1l'Tl_ltt.ltt:^:,5-'::::'t: , Department o1 sufh:'other oflicer as rnay be nonrinatcd by

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'..- the State Covcrnlncnt.

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(3) The Ministcr-in-charge oi Agriculturc,slrall be the Chaimran of rhe Board ana tire-6fnier n'onrina-ted under clause (e) of^sub- -..ti"-1:j iiintl lic the Sccrctlry of thc llolrd'

(4) 'l-l:c tcrnr ()f tlliicc ol r ttlctttbcr ltPlltlitttccl untlcr cl:tttsc (t') trf *' ;;;_;;;|i",,'tzf ,ri-ii'bc tlrcc ycrrs'rrnm rhc drrc of tlc puSlicu- ' tion o[ thc rianic of such nrcmtrcr ilt [hc Cuzettc'

(5) Thc Chairttratr shall, i[ prcscrl[,. prcsidc at all nrcctings of^thc'-' go"rd';ci in his--atseni:e the iViinistcr-.in-charge of ,Industrics. Ji tttc Chairtttan :rnd thc Mirrir;tcr-in-cltargc ol !ndustrlcs ilre

botltallscrltltt.lnrcctittgolttrclJoltrcl,tlrcnllrcmcn.lbcrsl)rcsclll

iir:rll cicst :ltCltttirttllttt lbr tlrc rlcctiltg' r !

4,FunctiotrsofthcBoard._ThcBoardslrallaclviscthcStatcCovc.rn-

- ., men t on lhc fQi low i r,l g-!1-q!!-e1 9,- ln-qgl.y==*---_::--=-.--;---:

(o) mattcrs pcrtaining to the regulation'of supply and purchase of canc for sugar tbccories;^'

(b)tirevarieties-ofcanewhiclraresuitableorunsuitableforusein strgar ftrctorics ;

(c)tlrcmailrlcnanceofhealthyrelationsbetrr,eenoccupiersor rnrnr.qers oI fli;torics, "i,r.-gin*"ts,.

Cane-growcrs' Co-operative

' s""ilijil, &";;;";i;;;;;;id"';'cit .,nct pircrrasing ascnts: and⁾ (r/) such othcr ntatters as may bl' prescribcd' {, 5. TItc Carrc l)cvelopmcnt Council._(l) Thcrc slmll bc cstablislrcd, b1 noritrcarion, for'if,."r.i;;;;a;;." of uii.toiy a Canc Devclopntent Councit rvhich shait b. ;^'ili;-"otloir," Uy tirc-niin1c.o.f such rrc:r or such ctlter ' rrlmc as thc Stetc Covcrr)nlcnt nr*y tioiifv in this- bchalf'having pcrpcttral succcssion, *nuluuji.t t"'r".ri i.i,rilti*i or qulliliSutions as hr:.ty bc inrposcd uucicr tSis Act or any other.n,,"t,r"nr, rcsi"a'*itt, tlrc.capacity.of suing^and bcirrg suc{ ip its corpot'3tc tlltll'lc.

':rctltririrlg, lroltling' :rdrninistcrir:g lrnci

r*r'slcrrirrg tr.:;";;y'ir,xii iirou,,rrr" ,t,,,i i,n,1inu:ttrlc, ilttcl of crrtcring i'to C(tl.l tt.itc..S I , _-. ,. ;.:",),.

l,rovidccl tl,l,t ,,,f ,"ia tlrc Ctnc Cortttttisriorrcr stl tlirccts, tltc (ioutrcil trtlty

bc cstabtistr.,r iri ;'i;;s;;;; i'i,"u.ilir.*'iii",, tt,. rcscrvcd arca o[ a l-actorv'

(2) 'l-lic :rr.cl lirr rvhich :r Council is cst:ttllishcd slr:rll bc clllctl:I 7'or)c' :."

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thc Canc- norninatcd ,t

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't' t.- t,j ' ,J-.' Slatc. Covcrnmcnt';- und l1ng."1y ,r"" "o rpii.,t^inthe

zone to be nominated'by'G n'','ffi

8jl'J'a:Afi l':j:iH: S,T1:1, I i. : l. : T:1,ⁿ on,i n a t^cd' by : : : :. :: : : ::'i' i*ii'f i"i J i l'i i' ri'r' -' t ;iff :l- #,1-'i:: ::f,'?,.,- ^_- ({) l3yery por.siu norninrrterr ,nrre trrrr-ou.":IClilr}.

his.ofJicc'.j" ifr.irri" on which rh^ ,,^r;r;^.l,srrh-section (3) shnll enler upon i""rrii,Ei,,ii,,1;f fi [,"*Jl,f l*t11noriricarion;il;;,il; rhc darc of such ,"iif";i;;;.

t",* or om., ;ffi ;"JrHT,,[11,il9 11,fl",'"1:p,,.:,ljbe threc ytiais from

t"^j: rP Jilf ,?";,;:;lll':Tlil:'i[,:'A]:'ltrrret ir is ncccssnrl, so

B:':j:"'["":Ti'rorrrc'r".m,"oJ'.l"if Ii,r""J:H#:','i j:';l';;'h,",""U j

"","J;,.1,i.;{,j}tltd.i#tiiffilil'il:,iiltlll'*TXI.J,:t1.",;,f1:

(6) Whcrc a Council i.s dis --'.----'oltow-J: :: ::fr:d. !.'. loilorving conscqucnces :;t*lt i (:) iil;i:jli:.:,irl;frt ;" qq;;ffi;;;;;; :XT[',",'"',','-:i]i,U.,ij,"::.,.;;;i,j"tkl$Tlil'?]i,,Xff 11!f.,::

(D) trrc co'jl:rsrrail bc r"cnnrr-itrrcci by thc canc commrssioner, in accordance *1t,f,-,ir" prorioon, of sub_section (3); and i r'r llr,!$xi,ln]::f ,',':'t::i*:lr or tr,ccou,r"i,,r,,ri, pending . rrrc cuii" corr*irr_,Jr.,o,l.r,r:i,1,"d::Tiil:t;,l3fffl:;*:rX.rJ 6' Functions of trro councir.-(r) Fu'cri'ns of thc cou'cii sha, be_ (a) toconsidcr and approve the programme of development for the

tb) t9 devise *ryr^

1lg m9a.ns for rhe T^".lligq."f tbe developmeut il::.ll ll I, f;#ll'jXf ; f,,:fil c vari eti es, ""n. i-J, so *,i n g

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',1i':,:o:*"J:rop^{m en t} "i,,, tr",,", and o t her a gricu i tu rar

'-+ 1a1.'$Oke ncccssary s(cps for rhc Drevc and pcsts and rvork; r io ,.'na.i'* ,:ffii"t'fl:,;ii fi:':"1,':j:'r1:.j

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7. Cazuat ro"onty'-4 cusuul it"'l''"'ⁱⁿ rhc Coltrrcil shall bc [illccl up

in rhc mu[ncr srxrcd ;r';il-;ffi,itli "r $..,iu,i-{,u,0 1TL.l9._t:-:^ notttittrttc'tl

to fi*^the casunl ,J::i.,:}.Xi'u"rr'iia"tiii;; f";^thc un6xpired 19rnr'oti his

predecessor :i:::

8. Council funo'-it1 There shall be a fund at^rhc disoosal of"^the

couI"itto^".t.*,:ffi#lii**i:il"ai'.t,o's"ofitsdutics and perfortnancc of i[s flutrcttolts ullocr tll

(2) Thc fund o[ thc Councit'slttrll cortsisl'^trf --

i^\-,,

i^(a) giants,- if ttny' rnatlc' by'thc Indian Ccrttr:rl Sugarcattc

/ Conrmittee;

-\ (b) granl.s, if any' made by tl,e State Qovcrnment; :

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the council bv rvav. or commission,under \^' --:.',-1,i1'' any othcr suiiril_which mrry trc c1'c?iicdro=iffiffabrt1ff$hEml i ' ''- it"it"ior oJ"tt of the Statc Govcrnment' ! 9. ca.e comruissioncr.{hc. srxic Go\,'cr:f*,fl:,r;, ft:,,r:llLft"$ ,n','o",il'i?;,:ruHl'd;":#r'i#;1'-t-*:li,'::l?.'i",,'#'ti'il'iffi **A:'',13,Y";"#i";':?:'Hii#a ;;';fi;;;,.i "po" rrim bv or

under

t!'ris Act.,

1 0. At'rtri tionur cunc conrnrissioncr'* (ll J'f ,ififi u? iJ'd:'ffi:1,,:l]l

"ppoin, oidesignate such Government oll Cane Conrnilssloner'

(2)AnAdditionalCaneComnrissionershr.l!exercisesuchpowers and discharge sucb aril* "i

tne Cane.Co,iimissioner as the State Government '.'.. maydirect.

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11. Inspcctors.-(1) Tlrc. Stati.Govcurlrucrlt may for lrrrppscs:oI tlris

Act appoint any perstri or designat. .u"ii om.er 6f the Government as^tt

ir,inrs nt io bc rorpJJ['l 'ii,riiii''",iilil*'J'ii'i]ii' i' "i*i u*;':'*":1-ti^l.ll"

f2\ Thc ltt$rcctor shall pcrfornt tltc rltrtics :trtd cxcrcisc thc powcrs .onf.,,..l.-.,,i;i;'"s;F;;;;hi;;byorurrdcr.tlrisAct. .\.

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to o' p,.riiuljl -.--______

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",,lui,,^l,n :,;*1.,j Siri _,,1'***, ffi IHj )r may after

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" {nrcel.-An appgal shail lie to the State Govcrnment against rht, ordcr of thc c;rnc conr,rissioner p.assed un

Providcd that thc Statc Governmcnt nray for suflicicnt cause adnrit anv

appeal aficr thc expiry of such pcriocl. ----- ---"i -"'

19. Ilcgul:rliolr of .purchase arrd suJrpty oI cant: in (hc rcscrv.,f

"u,f ussigncti :lrets. --(l) -l'hc Stirtc (jovcnrn'lcnt rn:ry, irlr nraintlinirrg supplics, try oiacr, rcgu lir tt:^- --

(a) rhe disr.riburion, salc or purchase of canc in any rcserved o:

:rs.sigrrcd nrca; llrd

(D) purchai'c of canc in any area olher ,r..*n " reserved or assienecl:l rca. (2t^' Witho-ut prejudiceto'thcgencrality-of-thc foregoing.powers suc'r- . -. ==. crder may providc for-

(rr) tlrc quantity of clnc to lrc suppliccl by cach canc-growcr c)- cane-g-ro*'ers' co-opcrative Soiiery in zuch area ro iirc factor,l for rvhich the arca h:rs bcen so resLrvcd or assiglrcd; rD) the manner in u,hich canc grown in the reserved area or th:

assigrred arca shall be purchaied b1, the factr>ry for which the arei has bcen so reserved or assrgned and rhe ciriunrsrance io whic.r \ti:c cane gro$/n by a cane-_erowcr shall not bL- purchascd excet)t through a Cane-growers' Co-operative Socictyj

(c) the fonn and termsand conditions of theagrcerncnt to becxccuteiJ by the occupicr of the facrory for which in area is reserved c,r assigned for the purchase ol clnc offcrcd for sale; (/) thc circumsrurccs u.dcr *,hich pcrnrission may bc grarrtcd:-

(i ) for thc purchasc of c:rnc g'own in rcserved or assigned arca !y a purchasing agcnt or any pcrson orhcr than ri-c facoryfor which arcllai bccn rcscivld or assigncd; and ., (ii). frrr-tlrc srrlc or-c:rnc gro\\,n in fl rc.scrvcrl or assig,ncrt lrrcl rc a.try olhcr pcrsott or l'lcLory otlrcr thln tlrc lactory Ibr rvftit.[

tlrc lrca is rcscrvcd or assilnect; '

k') suclr irrciilcr-rtul :rlrtl corr.s:'qtrcnrilrl rnirttcls :rs rl:ry :rl)l)crr (o lc ' ncccssary or desiratrle for rhis purposc.

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(3)

ssclion (l) to occuplcr of to any person totbc usccl by carft-gror-cri or the mcnrbcrs Cane-growcrs' Co'opcrltirrc Socictics irt lrty itrcr.

vtilcty.

CHAPTER IV. _MISCELLANEOUS

I . 23. Levy of ccss on cane..-.(l) Thc Statc Govcrnment may, by notifica- i tion, impose a cess not excecdiirg 25 paise a nraund, on the entry of cane into I qrt arca, fpccilicd in such notificat.ion, for consunrption, usc or sale therein;

i Provided that no ccps undr:r tltis sub-scction slrall b-c lcviqblc on thc cntry

ol any canc into an rrei for consunrption or usc in or inle to a factory unless

: lhe quantity of such cane exceeds ten lakhs maunds in a crushing'season;

---=----'-Provided'further that the State Government rnay,-$y-noti6cation,.-remit.in

whole or in part such cess in respec'. o[ cane used or intended to be used in

a lactory for-any purpo,se specified i'r such notification.

(,1) Wltorc cunc ()r ritloon b;rnc of ilny vrrricly hirs hccn rlcclirrc

Sub-scction (l) to bc unsuitablc lor usc in a firctory, tlrc occupicr or irny othcr

nerson acting on his behalf or a cane-grower or a Cane-growers' Co-opcrative

So:icty shall not plilrlt' cane of any varicty or kcep ratoon cane of any such

(2) The State Government shall make rules specifying the authority cmpowered to assesses and collect ce;s and the manner in which the cess shall be collected.^:

(3) Notu'ithstandirrg thc tcrrrrs of any contract or agreenrerrt for the satc oI canc rvltctltcr cntJrcd irtto bcforc or :.rftcr thc itnpositi

(4) Whcrc cny pcrson is in dcfault in nraking thc paymertt o[thc ccss, the authorily empowered to collcct the cess may direct that in addition to the amount of rhe arrears a surlt not cxceeding l0 pcr cent thereof shall be reco- vcrcd lrom the person laiblc to pay thc ccis, by rval'.of penalry. - (5) Tltc autltority cnrporverctl [o collcct rlrcccss nr:ry foru'ard to tlrc Collcctor a ccrlificatc undcr his sigrrlrurc spccif-ving rlrc aniount. of arrears du: ft'onr thc pcrson conccrned anil-thc Cbliccroi, o-n rcccipt of such cerrili-

cittc..shull procccd.to-tccovcr.frottt suclr t)crson thc lrnrou:ri .spccilicd thcrcin

as if it wcrc an arrear 6f lahd revcnue.

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(6) Any sum imposcd by u,ay of penalty undcr sub-scction (4) shalt be rccovcrlblc in tlic nlflnncr providcd in suh-scction (.5) for the rccovery of thc arrcar oI thc cess.

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!? I3m1l1go,nur.^and canc-*;;;;:

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(c) relating to the bu:. rrr^--^.r r- .slness of the Council; ---f ---

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".r.r!iu,io', iar rn. notice to the corrector that $';;i[i-!ffi +i*"*H,I*:'3"ltf,i:r,fii:Hr,'ffi i:;:i}i;+ii,eap",toei-;:f ffi ;11".ji",?i'i.Tq,J:r^,?i,l'"-c"d#,i;(?,) Wr^-^ .r- - . (2) wherc the orcupier is a comoanv

" "" ::- ^_ _er nssoctatlon. ffifi:ii1;ff*T*;1fffi,lr,rhff,Jr#ir,r#,*,i siji__ * _

provided that,rh

llT,";i[:#fiEiril{"i:t"ir''*{?rn"#::[,$,',,",.:lf :i:,iii.1!'tiil 5*'i"il:::',ri;.;;,1i1t{1lJitiii*:r}?il+t"?, ii}'li1",;;l;

. 26. pcrral(ics. ._lf any l)crson ccnrr ;:r1+xi":i,f tr;:iff irutilr#":.xgjiilJtiti.?:'ffi"fi :#x;and in t1;;;'oi'i'l-t^gt to a fine not e) rupecs onc r housanncon

tin uins

.

;;;;;#9eedrng ropees fi ve thousano oi u"i'r., ,?1,,,,,,,,",,,*'J,]i1[.;ilJil,:#[i"J.,:l##H"::l,t*f E:ff 'dH*:l *::* *:'":lill Ltl mt,ll, l,l, * 0., a u th ori,y rro m ti, r A , Q) On the annriceri^-

r"v srr(trut'

fi {ii=i,?.#i;tdl"{lr#rt:.*.,Ir:r":,:'{i.",1:,:,",fl:il.;:}1!i,llii l#;:::rti"i"JJ:f, *,il.:#o""iffi ii!'[:,Til":i,,iJ',,,1,'i*,,""Til]H,J"#Tf s h a, t ry .fJ

:T:,:", il,^ix iiifl l,i.ln :: : i ; "[1i,,JIX,;.",1 i] :,r,,...,':i il* *, &,

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::".,,{::,f i*"{i:i:ii:,,*iEHli"T'#,i"J;,;$;"X,,',i',:rT,,',fii*:lgood faith done i:r intenEed to Ue aont;il;d;;;;';?.;ry;ffiirHfilil:l under this Act.

(?) No suir or other tegal oro"""i,r, ,ha[ lie ur",;:, ttre state Co-vcrnment 'for anv damage causcd oi lifely to"6. Lffi 6y ffiuil"g "i i.r,l, i, good fairlr tjoirc or ;,iie,JJJ-r,. 6.;;;,,!,l purs.rrrcc .[ ,rry ord* or rure 30' Porver to urake.rurgs.-(u rhc state -Governmc,t may nrake rures for the purpose of carryi,g into iffect tle provisions of this Act.

', (2) witho^ut prejudice to the generaliry of foregoing power,,::rchrules may provide for- : e--

(a) rhc conduct of businc.s by the Board and Council;

(D) the buliness to be'rrlo.u"i.o at rneetinls

"onu.,.,.a un,Jcr

" -{d- lhe-ma n n er- -an d-for.ni iu-av-hic h--+he*fun d -pr aced - a r the disposal of thc council under secrion g shall'ue i,rainiainca and the,application and payment frorn .u"tifr.rnA;--

i{) ttrc duties, porvers and funct.ions of the cane commissioner;

(c) tlrc nlxtters rcrating to thc appointment and orher conditions of scrvicc of inspdct

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(g) thc app.rinrmcnt and liccnsing of purchasing agcnts, and other pcrsons to. be cmp.loycd-by rhi purchasi-ng "aginis ana the. sugar facrories fc.r ihe-purci.,n." oi .nn., tnEiiiunttion,

and duries and rhe sccurirics ro bc depos;,"0 6i ,tir-una

the.conditions under which these securit;"r -uy 6. iorr.ii.a.

(/,) thc form of lhc agreerneirr to bc enrcrcd into by or undcr the provisions of trris Act and trrc pr..narryi" u. piiJ-r*'E..n.r,- of conditions ol'lgrc. ntcnt ;

(i) the" cdifstitution, opr.riltion, manflgcment, supervision and ' audit of c. ane-growcr: ' co-opcrarivc"Soci"ti.. ,'nJ r.:irrutionand condirions rerati tg ro 'ecognition of sucb societies^or\ fcdcrarion for purpos;iof this Aci ano rurcs and-

"ooiill orthcrr stall- nnd Iinlncc.s;

13

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. .' ;t',:: :'* *Ldl [i;.::.: x l: 1xoo "n iJ,1lt JX.ti' :x:;(.) rhe marters wilich F!.- _-r

are [o be or n:ay be prescribed.

dareror['-]rffi ilX.ilii:rs?]ijL,*:.,,f,.;,Hl,ni;;.I,"i]rj,*.o,*., irnil:J?j"i"'".Ji1[.fu

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