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Fee ST dai Hi
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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(a) one-third share of the amount withdrawn to the extent the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.
aar &,
Ratt ata abra,
afaz t
(fg0)—-19 64~-19 75-1. 463 (Ho) 1
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