Section 16 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
16. Regulation of purchase and supply of cane in the reserved and assigned areas.
(1)The State Government may, for maintaining supplies, by order, regulate-(a)the distribution, sale or purchase of any cane in any cane in any reserved or assigned area; and(b)purchase of cane in any area other than a reserved or assigned area.(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 so been reserved or assigned;(b)the manner in which cane grown in the reserved area or the assigned area, shall be purchases by the factory for which the area has been so reserved or assigned and the circumstance in which the cane grown by a cane-grower shall not be purchased expect through a cane-growers' Co-operative Society;(c)the form and the terms and condition of the agreement to be executed by the occupier or manager 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 Gur,Rab or Khandsari Manufacturing Unit or any person or factory 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 a [Gur, Rab or Khandsari Manufacturing Unit or any 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.
