Section 15 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
15. Licence for crushing cane in a factory.
(1)No cane shall be crushed in a factory unless the occupier thereof has obtained a licence, from the State Government in the form prescribed, authorizing, crushing of such quantities of cane, in the relevant crushing year, as may be specified in the licence:Provided that the quantity specified in the licence may be enhanced with the availability of the cane during the relevant crushing year.(2)On an application being made to the State Government in the prescribed form and manner, the licence shall be granted:Provided that the State Government may refuse to grant licence in respect of a factory if-(a)it has already cancelled or refused to renew a licence previously granted; or(b)no application was made to renew, for the preceding crusing year a licence previously granted.(3)Except with the previous permission of the State Government, the quantity of cane crushed in the factory in the relevant crushing year shall not exceed the quantity specified in the licence.
