Section 5 in The Maharashtra Purchase Tax On Sugarcane Act, 1962
5. Licence for purchasing sugarcane for use [in manufacture, or production of sugar] [These words were substituted for the words in the, manufacture' by Maharashtra 60 of 1974, Section 6(b).].
(1)Except under and in accordance with the conditions of a licence issued by the Commissioner, [no person shall purchase any sugarcane for the purpose of the use thereof in the manufacture or production of sugar in a factory or a unit:Provided that, any person who is an occupier of a unit of the date of commencement of the Maharashtra Purchase Tax on Sugarcane (Second Amendment) Act, 1974, may obtain such licence, within a period of thirty days from the said date.] [This portion was substituted for the portion beginning with 'no person shall' and ending with 'in a factory' by Maharashtra 60 of 1974, Section 6(a).](2)An application for a licence shall be in such form, and made in such manner, and shall be accompanied by such fee, [not exceeding five rupees] [These words were inserted by Maharashtra 9 of 1965, Section 2.], as may be prescribed.(3)Subject to the other provisions of the section, the Commissioner shall, after due verification of any application received for a licence, issue the licence:Provided that, the Commissioner may, after giving the applicant a reasonable opportunity of being heard, refuse to issue a licence to any person, if the Commissioner has already cancelled, or refused to renew, a licence previously granted to such person.(4)A licence issued under this section shall be subject to such conditions as may be prescribed and shall be valid up to and inclusive of the 30th day of [September] [This word was substituted for the word 'June' by Maharashtra 15 of 2011, Section 5, dated 21.4.2011.] next following, and shall subject to the other provisions of this section [and on payment of such fee, not exceeding two rupees, as may be prescribed] [These words were inserted by Maharashtra 9 of 1965, Section 2.] be renewable in the prescribed manner.(5)If a licensee commits a breach of any of the conditions of his licence, the Commissioner may, after giving him a reasonable opportunity of being heard, cancel or refuse to renew his licence.(6)Any person aggrieved by an order of the Commissioner cancelling, or refusing to issue or renew any licence, may within three months from the date of such order appeal to the State Government, who may confirm, modify or rescind such order.
