Section 3 in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
3. Restrictions on distribution and movement of sugarcane.
(a)No power crusher or power-driven Gur or Khandsari units shall purchase sugarcane for crushing of sugarcane juice for manufacture of Shakkar, Gul, Jaggery, Rab or Khandsari Sugar, as the case may be, except under and in accordance with the terms and conditions of a licence issued in this behalf by the Licensing Authority:Provided that where such a licence is issued-(i)The Cane Commissioner may require the licence holder to purchase sugarcane or sugarcane juice only through a Cane-grower's Co-operative Society, where such a society exists, and to pay commission to the society on the sugarcane or sugarcane juice purchased through it at such rate as may be fixed by the State Government;(ii)The licence-holder shall not crush sugarcane or purchase sugarcane juice in excess of the quantity specified by the Cane Commissioner, Bihar, in the licence and shall work the power-crusher, power-driven Gur or Khandsari unit, as the case may be, only during such period or such hours as may be specified in the licence.(b)The owner or other person incharge of a power-crusher and power driven Gur or Khandsari unit in a reserved area or within 15 kilometres of a factory, existing or to be set up, shall shift it to such a place outside the reserved area or beyond 15 kilometres of such factory as may be specified by the Cane Commissioner, Bihar in the Order issued for the purpose:Provided that no such Order of shifting shall be passed by the Cane Commissioner, Bihar unless the factory for which the area is reserved undertakes to pay the cost of shifting as determined by the Cane Commissioner, Bihar, within such time as may be fixed by him on the basis of an agreement between the parties in this behalf, or in" the event of there being no such agreement, on a fair and reasonable basis after affording both the parties an opportunity to make representation in writing as to the cost involved and the basis of the calculation thereof.
