The UTTAR PRADESH SUGARCANE CESS (REPEAL) ACT, 2025

320_RPH_vidhaika -21 Adhiniyam folder _(Bhatkhande )-2026 Data-4E 
 
 
No. 259 (2)/LXXIX-V-1–2026-1-ka-23-2025 
 Dated Lucknow, January 2, 2026 
                                                                                                                                                                                                                                                      
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,  the 
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh 
Ganna Upkar (Nirsan)  Adhiniyam, 2025 (Uttar Pradesh Adhiniyam Sankhya 3 of  2026) as passed by the 
Uttar Pradesh Legislature and assented to by the Governor on January 2, 2026. The Cheeni Udyog 
Anubhag-3 is administratively concerned with the said Adhiniyam. 
 
THE UTTAR PRADESH SUGARCANE CESS (REPEAL) ACT, 2025 
(U.P. Act no. 3 of 2026) 
[As passed by the Uttar Pradesh Legislature] 
AN 
ACT 
to repeal the Uttar Pradesh Sugarcane Cess Act, 1956.  
IT IS HEREBY enacted in the Seventy-sixth Year of the Republic of India as 
follows :– 
Short title  1. This Act may be called the Uttar Pradesh Sugarcane Cess (Repeal) 
Act, 2025.  
Repeal of U.P. Act 
no. 22 of 1956 
2. The Uttar Pradesh Sugarcane Cess Act, 1956 is hereby repealed. 
  
------------- 
STATEMENT OF OBJECTS AND REASONS 
The Utttar Pradesh Sugarcane Cess Act, 1956 (U.P. Act No. 22 of 1956) has been declared ultra 
vires and beyond the legislative capacity of the State by the Honorable Supreme Court, New Delhi in its 
decision given on December 13, 1960 in Diamond Sugar Mills Limited and Others vs. State of Uttar 
Pradesh and Others. 
Thus, after the decision of the Honorable Supreme Court dated December 13, 1960, the Uttar 
Pradesh Sugarcane Cess Act, 1956 is no longer in existence. 
In view of the above, it has been decided to repeal the aforesaid Act. 
 
The Uttar Pradesh Sugarcane Cess (Repeal) Bill, 2025 is introduced accordingly. 
 
  
 By order, 
 J. P. SINGH-II, 
 Pramukh Sachiv. 
         ih0,l0;w0ih0&,0ih0 320 jkti=&2026&¼968½&599 izfr;ka&¼Mh0Vh0ih0@vkWQlsV½A ih0,l0;w0ih0&,0ih0 144 lk0 fo/kk;h&2026&¼969½&300 izfr;ka&¼Mh0Vh0ih0@vkWQlsV 

‹ Prev All Uttar Pradesh acts Next ›