Section 12 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
12. Estimate of cane required by a factory and fixation of minimum quantity of cane to be crushed.
(1)The Cane Commissioner may, for the purposes of section 15, by order, require the occupier of any factory to furnish to him in the manner and on the date [xxx] [The words 'fixed by the Council and' are omitted by Act No.25 of 1976.] specified in the order an estimate of the quantity of cane required by the factory during any crushing season.(2)The Cane Commissioner shall examine every such estimate in consultation with the council concerned and shall publish the same with such modifications, if any, as he may make. He shall also make an order fixing in the prescribed manner the minimum, quantity of cane to be crushed by the factory during the season.
