Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 37 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

37. Prohibition of distribution of unsuitable seed.

(1)The occupier of a factory or any other person acting on his behalf shall not distribute sugarcane-seed of any variety to any person to be used by cane-growes in any area if sugarcane-seed of that variety has been declared under section 36, to be unsuitable for distribution of cultivators in that area.
(2)The occupier of a factory or any other person acting on his behalf shall not grow sugarcane of any variety if such variety of sugarcane has been declared under section 36 to be unsuitable for use in such factory.