| Agriculture / Rural development
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The Essential Commodities (Amendment and Validation) Bill, 2009
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This Bill replaces the Ordinance issued to amend the price paid by the central government to sugar mills for levy sugar. The price will be based on "fair and remunerative price" (FRP) for sugarcane instead of the earlier "minimum price" (MSP).
A subsequent Order amended the Sugarcane Order, 1966. If state governments fix a state advisory price (SAP) higher than FRP, they would have to pay the difference to sugarcane farmers. The Order also revokes the additional price for cane to be paid by sugar mills according to the Bhargava Formula.
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| Current Status: Passed |
| Ministry: Consumer Affairs, Food and Public Distribution |
| Stage | Date |
| Introduction | Dec 04, 2009 |
| Com. Ref. | Not referred |
| Com. Rep. | |
| Lok Sabha | Dec 10, 2009 |
| Rajya Sabha | Dec 16, 2009 |
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| LS passes controversial sugarcane support price thorugh ECA amendments, Economic Times, Dec 11, 2009
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| Pain for farmer, cane for government, Economic Times, Dec 08, 2009
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| Sugarcane Ordinance tabled in Lok Sabha, Business Line, Dec 05, 2009
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| BJP leader demands scrapping of sugar ordinance, Times of India, Nov 21, 2009
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| Bill to amend ordinance on sugarcane pricing, Hindu, Nov 21, 2009
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| Govt to amend sugar policy, Deccan Herald, Nov 20, 2009
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| Nudged by protests, Rahul, Govt to modify sugar order, Hindustan Times, Nov 20, 2009
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| Ire over sugar ordinance forces govt into firefighting mode, Financial Express, Nov 20, 2009
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| Sugarcane impasse: Centre hopes for solution by Monday, Hindu, Nov 20, 2009
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| Re-inclusion of Cotton Seed as Essential Commodity under the Essential Commodities Act, 1955, PIB, Nov 19, 2009
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