Section 4 in The U.P. Sugarcane Supply and Purchase Order, 1954
4. [ Purchase of cane in assigned area. - (1) The occupier of a factory for which an area has been assigned, shall within fourteen days of the order of assignment of the area, enter into an agreement in Form B or C of the Appendix, as the case may be, with the Cane-grower or Cane-Grower's Co-operative Society for the purchase from the assigned area of such quantity of cane as may be fixed by Cane Commissioner:
Provided that any purchase of cane made before the execution of the prescribed agreement shall be deemed to have been made in accordance with such agreement.] [Substituted by U.P. Sugarcane Supply and Purchase (Third Amendment) Order, 1980, dated 1.11.1980.]
