Section 32(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The Cane Commissioner may, by order notified in the official Gazette, fix with respect to any specified sugarcane-grower or sugarcane-growers concerned as the case may be which each sugarcane-grower by himself or if he is a member of a co-operative society of the reserved area, through such society, shall supply to the factory concerned.
