Uttar Pradesh act 40 of 1975 : The U.P. SUGARCANE ( PURCHASE TAX) (AMENDMENT) ACT, 1975 (40 OF 1975)

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No. $228 (2) [SVELV -1-115-1975

My

Lee . Dated Lucknow,

September 4, 1 975 -

: . ha

____ In pursuance of the provisions

of clause (8) of Article 348 of th

e Consti-,-4) +8

- tution of Indi a the Governo

r i st 7

ication of the

following’ English. & ion ‘o

f (Kraya-Kat)}

\(Sanshodhan) ‘Adhiniyam, 1975

(Uttar Pradesh Adhiniyam S

ankhya 40 of 19 75);

‘as passed by t he Uttar Pradesh

. Legislature and assented to

by the Govern or .

on August 30, 1 975.

: .

—_—

THE UTTAR PRADESH SUG

ARCANE (PU RCHASE TAR)’

oo

(AMENDMENT) ‘ACT, 1975

a

(U. PB. Act No. 40 oF 1975) -

(As passed by the Uttar Pradesh

Legislature)

AN

ACT . ¢ ie

further to amend the Uttar Pradesh

Sugarcane (Purchase Tax) Act, 1961,

with’.'*

a view to providing for the ‘creation of

& special fund for granting loan: .

assistance to needy sugar factories

for the payment of sugarcane price.

Tr 18 HEREBY enacted in the Twenty-sixth

Year of the Republic of , In

as follows :— |

a4

Short title and 1. () This Act may be

called the Uttar Pradseh Sugarcane (purchase...

commencement. Tax) (Amendment)

Act, 1975.

at i

: (2) Tk shall come into

foree on such date as the State Government

may bys

* notification in the official Gazette,

specify. - . :

oS

9, In section 3 of the U. P.

Sugarcane: (Purchase Tax) Act, 1961,

hereite i:

Amendment of *

oe

section 30f U.P. after referred

to as the princ ipal Act—

Act no. IX of ‘

1961. \

an ; \

(a) in sub-section (1). in clause (a) for the words “one rupee”? the 3 words “one rupe

e and. twenty-fi ve paise” shall

be substituted 5 \ :

wae wae wefleven mate, 4 fracae, 1975

” for sub-section (10), the following sub-section shall he substituted, i

“(10) At the beginning of each financial year, after due appro- priation has been made by law, the State Government shall withdraw from and out of the Consolidated Fund of the State an amount quivalent to the proceeds of the tax levied under clause (a)

Of sub-section (1), to the extent that the rate of tax exceeds ty paise per quintal of sugarcane, recovered by it during the

preceding financial year, and place it to the credit of the three sepa- ate funds named below in the following proportions, namely :—

(a) one-third share of the amount withdrawn to the extent the Tate of tax does not exceed one rupee per quintal of sugarcane ; to the credit of the Uttar Pradesh Sugarcane Research and Development Fund ; and

(8) two-third share of the amount withdrawn to the extent the rate of tax does not exceed one rupee per quintal of Sugar- cane ; to the credit of the Uttar. Pradesh Sugar Factories Rehabi- litation, Modernisation and Establishment Fund ;

‘(c) the balance, that is to say, the entire amount to the extent that the rate of tax exceeds one rupee per quintal of sugarcane ; to the credit of the Uttar Pradesh Loan Assistance for payment of Sugarcane Price Fund :

Provided that the aggregate amount to be-transferred to the Uttar Pradesh Loan Assistance for payment of Sugarcane Price Fund shall not exceed Rs.15 crores and any amount beyond that available out of the tax to the extent it exceeds the said rate of one rupee per quintal shall be transferred instead to the funds mentioned in clauses (a) and (b) in the respective proportions mentioned in those clauses. .

jAe) in sub-section . (11), for the words ‘the two separate funds’, the ‘words ‘the three sépirate funds’ shall be substituted ;

‘d) in sub-section (12), for the words, “the said two separate funds”, words, “he said three funds” shall be substituted.

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(fg0)—-19 64~-19 75-1. 463 (Ho) 1