LexThe Tamil Nadu Sugar Factories Control Act, 1949
Tamil Nadu · state statute
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The Tamil Nadu Sugar Factories Control Act, 1949
Act 20 of 1949
Keyword(s):
Co-Operative Society, Crushing Season, Factory, Grower, Inspector, Occupier
of a Factory, Planting Season, Sugarcane Commissioner
---*_ _ _ - -..l - -_
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: T.N. Act XX] Sugar FUctorics Control 35
l[TAMID NADU] ACT 9X OF 1949.2
[m '~TAMIII NADU] SUGAR FACTORIBS CON^^
- ACT, 19491
eived the assent of the Governor on tile 13th ?rll~ 1949 ;
the Fort St. George Gazette on the
h Act to provide for the'-lieensing of sugar factcries ad
regulating the supply hd the prices of sugarcane used
in such factories and for other incidental matters.
W~S it is expedient to provide for the licensing of
sugar factories and regulating the supply and the prices of
sugarcane used in such factories and for other incidental
matters 8 It is hereby enacted as follows :-
I
1. (1) This Act may be called the '[Tarnil Nadu] Sugar Short title*
- Factories Control Act, 1949. extent and commence-
(2) It extends to the whole of the 8[Statc , of Tamil ment*
(3) This section shall come into force itt once, and the
Government may, from time to time, by notification, apply
all or any of t hi2 remaining provisions uf this Act to the
whole or any portion of the '[State of Tan il Nzdu] from
such date or daies as may be specified in the notification. -- --
1 These words cx?ere substiiuieu lor the word " Madras " by the
Tamil Nad~ Adaptation of Laws Ordeb., 1968, as amenQed by the
Tad1 Nadu Adaptation of Laws (Second Amendment) Order, 1969. ,
a For Statement r f Objects and Reasons: see Fort St. ~eor~e
Gazette, dated the 14 th December 1948, Part I\;-A, page 434.
This Act was cxtctldcd to the merged Slalc of Pudukkottai by'
section 3 of, and the First Schedule to, the Madras Merged States .
(Laws) Act, 1949 (Madrag Act XXX' of 1949).
All cesses imposed, assessed or collected ar purporting to have Wnimposed, assessed or collected under this Act before the cornmen- .
cement of the Sugarcane Cess (Validation) Act, 1961 (Central Act
38 of 1961) were validated by section 3'of the latter Act.
of all cessas by the Government under .
between the 1st March 1962 and the 27th
sive ) was validated by section 3 of .the
ess (Validation) Acrty 1963 (Tamil Nadu
8 This expression was substituted for the expression '$ St'ate of
Madras" by the Tamil Nadu Adaptation of Laws Order, 1969; as . - I
{
amended by the Tamil Nadu Adaptation of Laws (bnd bend-
ment), Order, 1969. . ,
7 -
12%-3-3~
t
'i ,"
b&itiOna 2. In this Act, unless there is anything repugn
subject or ccntext-
(a; 'Advisory Committee' mans the C
constituted under section 3 ;
of sugarcane grown by its members] ;
I
(b) ' crushing season ' means the period beginning on
' the 1stNovernberinanyyearand endingonthe30th June
next following :
. -
Provided that the Goverllment may, either generally
or in respect of any particular factory, by notification,
extend the period afcresaid beyond the 30th June ;
- (c) ' factcry ' means any premises, including the ,
precincts thereof, wherein ten or more workers are working
or were working on any day of the preceding t welve months
and i~ ,ly part of which any manufacturing process $on-
uected with the production of sugar by means of vacuum
pans is being carfied on or is ordinarily carried on 4th
the aid of power ;
(d) ' Government' means the 8[State] Governmenti
(e) ' Inspector ' means a person a f nspectoi under section 5 ;
Cr) ' notification ' means a notificati
the * Fort St. George Gatette ;
. . r
,
. - * Now the Tamil Nadu Governntent Gazette.
L) *-.,..----- - - r NaduAct53 of1961). . >
a. . -., . ., ...
II - ,- - . - - -------- - -
- - -- -. - 'C
' occt~pier of a factory ' includes the managing -
sible for the management of ,+
.
'Mgg) ' planting season ' means, in relation to any
1 area, such period or perioJ~as may from time to time
otified by the Government in respect of such area;]
prescribed by rules made
(1) ' Sugarcane Commissioner ' mans the officer
ointed to be Sugarcane Commissioner under secticn 4.
nment shall, by nsti ficatio n, conslitut e .
uch manner as may be prescribed an Advisory Com- tion of
which shall be represent alive 2.s f2.r e.s possible of Advisory
the purpose of ed vising the Committee,
n whichconsultation with
nder this Act or the rules
ch other matters as the
4. The Government may appoint one oft heir offikr s by Sugarcane
name,or the holder for the time being of any office subject Commis-
. to their adn~inistrative contro 1 to be Su gar cane Commis- sloner*
sioner 2 and he shall exercise the powers and perform
the dvties conferred or imposed on the Sugarcane Corn-
rnissio ner by or under this Act.
5. (1) The Government may appoint as many r--sons AP:;!~~.
as they may consider nccess2.r y by mme c~ "7 virtue of ment
their office to be Inspectors for the purposes of this Act, of Ins-
within such local limits as they may specify. pectoru.
(2) The Inspectors sha 11 be subordinate to the Sugar-
crane Commissioner and exercise such powers and perform
such duties as are conferred or imposed on them by or
under t his Act.
8 6. (1) On and after such d.ate as t he Government may, ~icence
by notification, specify in thisbehalf, no sugarmne shall be crushing for
crushed in any factory unless a licence for that purpose has been obtained inrespect of tbzt factoryfromthe
I
Government.
11 2 of the Madras Sugar
t, 193'2 (Madras Act IX of
BSections 6 to 12 must be deemed to have b1:en repealed by virtue of the provisions contained in section 16 (b) of the ~ssential Comma
dittos Actf 1955 (Central Act 10 of 1955).
- - _--.I_--- -
1: It-
yrb
7 38 t*
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(2) Every application for a licence u n
, (1) shall be made to. the c3over merit in such
be awm,?auied by such fee not exceeding o . rupees as may be prescribed.
-
;IS I
(3) The Government shall grant the
;; ; *.
Pl \ : for, if the factory was in existence oa the dat
I?: -. L , cation oft he notification under sub-sectio
struction had been commenced or
it had been ordered before that date ; in
Government may eith~r grant the licence or,
to bc commcirunit ed in writing, refuse t -
Pgovided that no licence shall be r
- applicant has beengivenan opportunityto sh
against such refusal, and t he Ad visor y Co
consulted in regard thereto.
(4) Alicence grantedunder thi:; section shall be valid
for aperiod of ton years, but may, subject to the provibions
- of su b-sect ion (5) , be renewcd by the Gover nmenti from
time to time, daring the last year of it:: currency for a period
i of ten years on each occasion.
(5) The Government mav, for reasons to be commu ni- .
cated in wr.'ting, refuse to renew a licence on t hh ground
that the licensce has been guilty ot a breach of any of the
-conditians c f' his licence or of contravening any oft he pro-
visions of this Act :
h Provided th9.t the licensee shall be given an oppor- tunit y to show cau se against such rzfusal and the Ad visory
Uommittee shall be consulted in regard thereto.
7. (1) Aliccnce granted or renewed under sect ion 6 shan of licence. be subject KO s!:ch conditions 8s the Government my,
after cqlaulting the Advisory Cornmiltee, impose at the
time of its grant or renewal or at any time during its
currency,in respect of all or any of the following matters:--
(a) the lninimum quuntityof the su~ane-that
shall be crushed ddring the crushing season in each par;
I
(b) the nnnner in which sugar produced in the
factory f&all be graded, marked , packed or stored for sale 1
.-
4.
--
a -
1949 : T.N. Act XX] &gar Focrorics Control 39 I
(2) Where the Government are s2tised inrespect of
licence granted or renewed u nder section 6 that there
been a brach of any of the conditions to which the
licence was subject, they may, without prejudice to any
penalty which may be i mpo-sed on t he pcc~l pier of the factory
in respect of such breach under section 13, suspend or ancel the licence for rzasons to be recorde 1 in writing:
Provided that the licensee shall be given an
opportunity to SPJ weal? se aeainst such suspension or
cancellation and the Advisory Committee shall be
consulted in regard thereto.
(3) Where a licence is suspentled cr cancelled under
sub-section (2), no per son shall be entitled to any compensa-
tion from the ~oiernment on the ground of any loss or
damage arising fro n such suspension or ;~ncellatio n or to
the refund of any fce paid to the Government in respect d .
such licence.
The, ocupier of every factory shall submit to the
cane Cornmi ssioner on or before a date specifid by
n thisbehalf, an estimate, in t hc prescribed form and
of the quantity of sugarcane which would be
by that faatdry during the crushing season
ediately following.
9. (1) The Sugar cane Commissioner may, after t sung
into consideration the estimate, if sny, submitted to him tion of
in accordance with section 8 and any other circumstance raerved
. which he may co nsider material by notification,declare any areas.
areato be s reserved area fordsuch factory and during
such crushing season or seasons, as may be : pecified in t he . I
notification.
\ \
(2) The Sugarcane Commissioner may, at any time
by notifhation, modify or cancel any notification issued
i
under sub-section (1) :
. ,*
Provided that' before doing so, he shall give a reason-
able opportunity to the occupier of the factory and the
gfowers of sugarcane concerned, for making their repre-
sentations, if any,. in regard thereto.
(3) Any person aggrieved by an order of the Sugarcane
Commissioner under sub-section (1) or sub-section (2)
may within the prescribed time, appeal to the Government
and the Government may pass such orders as they dcom
fit on such appeal.
, - 7
40 Sugar Factories Control [I949 : T. N. Act XX
.'$
3
Agree 10. '[(I) (a) Any grower in a reserved area may, before 3
g
M ments with the close of each planting season, offer to sell to the occupier - . ,$
growe* bf the factory for which the area has been reserved, for
I
for of c-llshing in the crushing season immediately followin;,. sugarcane. such quantity of the sugarcane grown by him (or where the , .,
grower is a co-operative society, such quantity of the sugar- 4
catle grown by all its members) as the grower may specify, ,?I
but not exceeding the quantity, if any, specified for such j
grower in respect cf such season by the Sugarcane Commis- . i i ,a
sioner or by an Inspector authorized by him in this behalf. ,,a .+.
' ' 9
(b) The offer shall be made in such form and on or
before such date as may be prescribed.]
(2) The occupier of such
agreement with the 2[grower] for
'cane offered by him in accordant
and the agreement shall be in such form, shal
on or before such date, and shall con
conditions as may be prescribed :
Provided that the occupier may refuse to ent
such an agreement where the sugar
deliveryqduring a period in respect of
entered int.3 agreements with ergrower
4r the purchase of a quantity of s
tn~mum consumption of the fact
(3) An appeal shall lie to the Suga
sioner against any refusal of the occupier to
agreement under the proviso to sub-sectio
decision of the Sugarcane Comrnissione~
shall be final.
(4) The occupier of the factory shall
ter in the prescribed form and manner
2[growers] who offered to sell sugarc
section (11, and (ii) the manner in
dealt with.
--.
1 This sub-sectio6 was substituted for
by section 3 of the Madras Sugar Facto Act, 1952 (Madras Act IX of 1952)
2 This word was subsiituted for the
"sugarcane rowers " and " Sugarcan
f and 3 (iii) o the Mixbas Sugar Factor Act, 1952 (Madras Ac. IX ,f If 52)
. "
, .
- - - ,,
__ __ _ -- ----- --
i,
949 : T. N: Act XX] Sugar ~uctoiies Control 41
11. (1) So long as the notification as issued under sub- Certain
ection (1) of section 9, or as modified under sub-section (2) tpnsac-
f that section remains in force, except with the previous 'IonS
ermissioa in writing of the Inspector- prohibited
r in a
reserved (a) no one shall sell any sugarcane grown in any .3,,.
ea declared by such notification to be a reserved area,
any persan other than the occupisr of the factory speci-
e
fied in it unless such occupier has refused to buy the sugar-
cane under the proviso to sub-section (27 of section 10,
such refusal not having been set aside on appeal unu,r sub-
. section (3) of that section ;
(b) the occupier of the factory sh~il not refuse
to purchase any sugarcane offered to him under sub-
yxtion (1) of section 10, except in the case referred to in
the proviso to sub-section (2) of th$ section ;
(c) no one shall export any sugsrcane out of the
reserved area except where the salo of the sugarcane to
a person other than the occupiei of the factory is permis-
a
sible under clause (a) ;
(d) no one shall import aily sugarcane into the ,
reserved area except in cases where export of the sugarcane
from some other reserved area is permissible under
clause (c) as applied to such other zrea.
&
(2) Against any order of the Inrpector refusing the
permission referrod to in sub-section (I), an appeal shall lie
within the prescribed time to the Sugarcane Commissioner
who may pass such order as he deems fit on such appeal.
(3) The Government may, either suo motu or on
application. c::il for and examine the rmord of any order
passed by or any proceeding lecorded by, the Sugarcane
Commissioner under sub-section (2) for the purpose cP
satisfying thct ,~sclves as to the legality or the propriety
of such order: or as to the regularity of such proceeding
and may pass such order inreference thereto as they think
'[ll-A. Notwithstanding anything contained in this Power to
, it shall be open to any grower (other than a co-opera- crush or to sell society) who owns within a reserved area not more sugaIcaq
han five acres of land growing sugarcane, either himself by .
- growers.
,T iThis section was inserted by section 4 of the Madras Sugar Facto-
ries Control (Amendment) Act, 1952 (Madras Act IX of 1952).
* - - -
42 Sugar Factortes aontrol f 1949 : T. N. Act X
JI
4,'
4$ "
to crush the svgarcane grown by him for the
making gur within the same reserved area or
sugarcane grown by him for that purpose.3
Power of 12. (1) Tho Govern
a~vemment commencerr ent of a cru
to fix pdces* Advisory Committee, by no
or in respect of any factory,
occupier of a factory shall be
cane purchased by him during the seasofi or the method
of calculating such price :
I Provided that the Government may specify difiirent prices or different methods of calculating the prices of
different varieties of sugarcane.
I
(2) The Government may at any time, after consul-
ting the Advis~y Committee, by notification, vary any
price or method of cdculation specified under sub-wetion
(1) :
Provided that no such notification shall apply to any
sugarcane purchased by the occupier of a factory before the
publication of such notification.
f'
' ' (3) The Government may, after consulting -the
Advisory Committee, by notification, permit the occupier
of a rar:ary to pay the price payable by him under this
saction in such nurnber of instalments as may bespecified
in such notification.
:*;T(4) The occupier of a factory shall not make any
deductions fxom the price payable by him in accordance
with this section, except such as may be presdbed.
Penalties. 13. (1) If sugar cane is crus
a 1icence.under ssction 6 or in
section has been granted in ~s
thole is a breach of any of
Hcence was subjest, the occ - shall be punishable with fine
thousand rupees for4each day M lwhioh sugar
crushed or on which the breach continues.
(2) If the occupier bf a factory-
(a) in contravention of section 11 r ~hasa any sui;arcaw, or
- - --.
-- --- -
I'
P
5
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49 i T. N. Act XX ] Sugar Factories Contf 02 43
(b) refuses to pay for any sugarcane purchased him the price payable in accordance with section 12
y deduction from such price in contravention he shall be punisha5le with imprisonment
d td six months or with fine which may
o thousand nlpees or with both. ,
I
erson imports or exports or sells any
contravention cf section 1 l 'tor crushes or
'
grown or bought by him, in contra-
tion 1 l-A ] he shall bap~lnishabla with im- '
).
hich may extend to six months or with fine
tend to two thousand n pe2s orwith.both.:
y 'person contrave 'ng any of the provislons
for which no pe.lty is provided in sub-
+
(3), shall be punishable with fine which
extend to two thousand rupees.
overnrnent may, after consulting the Levy d -8.
tee, by notification, ' levy a c&s
annas per standard maund as defined
rds of Weight Act, 1939, on sugarcane
brought into any 3[local area] specified in such notifi-
39*. cation, for consumption, use or sale therein.
I
the; maximum aforesaid, tho Goverh-
e to time, after consulting the Advi-
, by notification, alter the rate of levy
(?) The Government may, by order, remit in whole
or in part any cess paid or payable under this section in res-
pect of any sugarcane specified in such order.
(4) The Government may, after consulting the advi-
, sory Committee, make rules, specifying the authorities
by which, the persons from whom, ard the manner io
, which, the cess levied under this section shall be collected.
1 These words, figures and letter were inserted by section 5 of the Madras Sugar Factories Control (Amendment) Act, 1952 (Madras
Act IX of 1952;.
a See also the standards of Weights and Measures Act, 1976
(Central Act GO of 1976).
3 These words were substituted for the word "area" by section 2
of the Tamil Nadu Sugar Factories Control (Amendment) Act, 1962
(Tamil Nadu Act 1 of 1962).
15.. Where a pzrson committing any o
le under this Act is a company or an ass
6. (1) No suit, prosecution. or other legal proceedin
lie against the Government or against any authotity,
r or person for anything which is in good faith -done
or intended to be done under this Act or the rules made
(2)' No decision of the Goverl~lnent or Sugarcane
Commissioner or any Inspector in tbe exercise of any discretion or authority conferred by or under this Act
sltall be liable to be questioned in any Court of Law.
Power-io make 17. (1) The Governam+ my make rules to carry
out the purposes of this Act.
(2) In particulgr and without prejudice to the gene-
rality of t he fbr $going power, such rules may provide for-
{ (b) the formof spplicntionfor the gri?ntor renbwal
of a li&nce u rider section 6 and the fee which should
+ accompany each such application,
(c) the lime within which appeals under section
9 ( 3) or sectiodl 1 (2) may be Bed,
- .-