The Sugar Undertakings (Taking Over of Management) Act, 1978

[Act No. 49 of 1978]

[30th December, 1978.]

Contents
Title	The Sugar Undertakings (Taking Over of Management) Act, 1978
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Taking Over of Management
3.	Vesting of management of a sugar undertaking in Central Government
4.	Assets, etc., of notified sugar undertaking
5.	Appointment of Custodian
6.	Payment of amount
Chapter III	Relief to Sugar Undertakings and Cane Producing Farmers
7.	Power of Central Government to make certain declarations
8.	Assistance to notified sugar undertakings to clear arrears of cane dues
Chapter IV	Miscellaneous
9.	Notified sugar undertaking, if a company, not to be wound up
10.	Contracts, etc., in bad faith may be cancelled or varied
11.	Power to terminate the contract of employment
12.	Management of notified sugar undertakings pending taking over physical possession by the Custodian
13.	Protection of action taken in good faith
14.	Delegation of powers
15.	Debts incurred for the purposes of notified sugar undertakings to have priority
16.	Penalties
17.	Offences by companies
18.	Act not to apply to certain sugar undertakings
19.	Act to have overriding effect
20.	Power to make rules
21.	Laying of rules and certain notifications
22.	Repeal and saving
The Schedule	[See Section 7]