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8[22. Free sale quota.- (1) Unless with the previous sanction of the Central Government the Board decides that no free sale quotas shall be allotted, the Board shall, as soon as may be, allot to each registered estate a free sale quota for the year. (2) The free sale quota shall be a fixed percentage, common to all registered estates, not exceeding fifty per cent. of the probable total production of the estate in the year as estimated by the Board : Provided that the Board may, with the previous sanction of the Central Government, allot such quota at a percentage higher than fifty per cent . of the said probable total production. (3) The Board may at any time vary the free sale quota by varying the fixed percentage common to all registered estates, or may express the whole or any part of the free sale quota of an estate in terms of bulk instead of in terms of weight.] 1.Subs. by Act 3 of 1951, s. 3 and Sch., for "the States". 2.Subs. by Act 23 of 1994. s. 6, for certain words (w.e.f. 14-1-1994). 3.Subs. by Act 50 of 1954, s. 16, for the first proviso (w.e.f. 1-8-1955). 4.Subs. by Act 22 of 1995, s. 85, for "Collector". 5.Subs. by Act 48 of 1961, s. 9, for cls. (ii), (iii) and (iv) (w.e.f. 19-4-1962). 6.The Proviso ins. by Act 50 of 1954, s.16 (w.e.f. 1-8-1955). 7.Subs. by s. 3 and Sch., ibid., for "to a Part B State". 8.Subs. by Act 23 of 1994, s. 7, for s. 22 (w.e.f. 14-1-1994). *. Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.    |
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