(b)direct that in a reserved area-(i)no sugarcane shall be purchased for crushing by a power-crusher;(ii)[ no sugarcane or sugarcane juice shall be purchased for crushing or for manufacture of gur, shakkar, gul, jaggery, rab or khandsari sugar, as the case may be, by a crusher not belonging to a grower or a body of growers of sugarcane or by a khandsari unit in the area;] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]
