Section 15(1) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(1)Without prejudice to any order Clause (d) of sub-section (2) of Section 16 the Cane Commissioner may, after consulting the Factory and Cane-growers' Co- operative Society in the manner to be prescribed:(a)reserve any area (hereinafter called the reserved area); and(b)assign any area (hereinafter called an assigned area),For the purposes of the supply of cane to a factory in accordance with the provisions of Section 16 during [one or more crushing seasons as may be specified and may likewise at any time cancel such order or alter the boundaries of an area so reserved or assigned.
