Section 14(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(2)The agent of a factory shall enter into an agreement with a cane-grower or with a Cane-growers' Co-operative Society, as the case may be, in such form, by such date and on such terms and conditions as may be prescribed, for the purpose of purchasing the cane offered in accordance with sub-section (1) No person other than the agent aforementioned shall purchase or enter into an agreement to purchase cane grown by members of a Cane-growers' Co-operative Society from any other person except in accordance with such agreement.
