Section 19(2) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(2)Without prejudice to the generality of the foregoing powers such order may provide for-(a)the quantity of cane to be supplied by each Cane-grower or Cane-growers Co-operative Society in such area to the factory for which the area has been so reserved or assigned;(b)the manner in which cane grown in the reserved area or the assigned area shall be purchased by the factory for which the area has been so reserved or assigned and the circumstances in which the cane grown by a cane-grower shall not be purchased except through a Cane-growers Co-operative Society;(c)the form and terms and conditions of the agreement to be executed by the occupier of the factory for which an area is reserved or assigned for the purchase of cane offered for sale;(d)the circumstances under which permission may be granted-(i)for the purchase of cane grown in reserved or assigned area by a purchasing agent or any person other than the factory for which area has been reserved or assigned; and(ii)for the sale of cane grown in a reserved or assigned area to any other person or factory other than the factory for which the area is reserved or assigned;(e)such incidental and consequential matters as may appear to be necessary or desirable for this purpose.
