Section 19(1) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(1)The State Government may, by notification, declare that -(a)cane of any variety grown in any are specified in such notification is unsuitable for use in all or any factories situated in the said area;(b)ratoon cane of any variety grown in any area specified in such notification is unsuitable for use in any or all factories situated in the said area; and(c)seed cane of any variety is unsuitable for distribution cultivators in an area as specified in such notification.
