Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers  ||  J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated  ||  Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour  ||  Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases  ||  Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act  ||  MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments  ||  J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution    

Government takes several policy measures like fixing MSP, imposition of stock holding limits and creation of a buffer stock to check continuous price fall and stabilize sugar prices- (Press Information Bureau) (25 Jul 2018)

MANU/PIBU/1118/2018

Civil

Department of Food & Public Distribution deputes officials for making periodic visits to sugar factories for monitoring implementation of policy interventions in sugar sector.

Surplus production of sugar during the current sugar season had resulted in depressed sugar prices which are adversely affecting the realization by the sugar mills from sale of sugar in the open market. Low realization from sale of sugar in the country during 2017-18 sugar season resulted in accumulation of cane price arrears.

In order to check the continuous fall in prices of sugar and stabilize the sugar prices with a view to clear cane price arrears of farmers, the Government has taken several measures like fixing minimum selling price for sale of sugar at factory gate @ Rs. 29 per kg; imposition of stock holding limits on sugar mills and creation of buffer stock of 30 LMT.

With a view to monitor the implementation of imposition of stock holding limits on sugar mills along with implementation of Minimum Selling Price (Control) Order to ensure that sugar is not sold below the minimum selling price of Rs. 29 per kg (Rs.2900/- per quintal) at the factory gate, and to monitor maintenance of Buffer Stock by the sugar mills, the Department of Food & Public Distribution/Directorate of Sugar & Vegetable Oils, has deputed its officials for making periodic visits to the sugar factories to check the stocks, prices at which sugar has been sold by the sugar mills and to check the buffer stock and the quality of sugar kept as buffer by the sugar mills throughout India. Three teams, each comprising two officials of DFPD/DSVO, were deputed to visit sugar mills of Uttar Pradesh, Punjab and Maharashtra, respectively and inspected a total of 18 sugar mills in these states.

As per reports of the visiting inspecting teams, compliance and cooperation, by and large, by all the mills is reported. The Government is hopeful that with the cooperation of sugar mills and the State Governments concerned, various measures taken by the Government will succeed in stabilizing the sugar prices and improving liquidity position of mills enabling them to clear cane price arrears of farmers.

Tags : POLICY MEASURES   PRICE FALL   CHECK   SUGAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved