Report No. 251
8. Sugar (Regulation of Production) Act, Act 55 of 1961
Category: Food and Public Distribution
Recommendation: Repeal
The Act empowers the Government to issue orders fixing the quantity of sugar which may be produced in any factory in a year. If the quantity of sugar produced exceeds the quota fixed, the excess amount will attract an additional excise duty under the Act.
The Act has not been in use in the last few decades, even before the process of deregulation began - the sugar industry is instead regulated through Orders under the Essential Commodities Act, 1955. No rules or orders currently operate under this Act. Subject to verification of its current use, this Act can be repealed.
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