Section 14 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
14. General provisions regarding purchase of cane.
(1)No person shall transfer, or abet the transfer of a requisition slip for the supply of cane of a grower to another person with the object of enabling cane, other than that belonging to the grower to whom the requisition slip has been issued, to be sold to a factory.(2)No person shall accept or obtain, or agree to accept or attempt to obtain from any person for himself, as gratification or consideration, bonus, luck- money, or any other such payment whatever, other than the legal remuneration, as a motive or reward for weighing or purchasing cane or making payment therefor, or for issuing requisition slips, or for showing or for having to show, in connection with weighment or purchases or supply of or payment for cane, favour or disfavour to any person.(3)No person shall falsely represent himself as a grower of cane, or as authorised by such grower, to believer cane on his behalf, or as a person duly authorised by the grower to receive payment on his behalf.(4)The occupier or agent of a factory or a purchasing agent shall establish a purchasing centre, at a particular place for the supply of cane to the factory, if so directed by the Cane Commissioner.(5)An occupier or agent or purchasing agent, who opens a purchasing centre shall send intimation thereof within twenty-hours of the start of operations to the Inspector within whose jurisdiction such purchasing centre is situated and to Cane Commissioner.(6)If a purchasing centre has to be closed temporarily owing to a breakdown of a machine or other causes necessitating an abrupt but temporary suspension of operations, the occupier or the purchasing agent shall -(a)cause to be posted immediately, at the purchasing centre concerned, notice indicating the probable duration of suspension ;(b)cause the suspension of purchase to be otherwise advertised as widely as possible ;(c)send intimation thereof immediately to the Inspector within whose jurisdiction the purchasing centre is situated and to the Cane Commissioner ; and(d)purchase all requisitioned cane, brought within 12 hours of posting of notice under clause (a).(7)The occupier or agent or the purchasing agent shall, at least seven days before its close permanently -(a)affix a notice to that effect at the purchasing centre specifying clearly the date on which the centre is to be closed ;(b)intimate the date of the proposed closure to the Inspector within whose jurisdiction the purchasing centre is situated and to the Cane Commissioner :Provided that the Cane Commissioner has agreed to closure of the factory after previously satisfying himself that the cane in the assigned area will finish by that date.(8)An occupier or a purchasing agent shall -(a)cause a list to be put up at each purchasing centre, showing the names of the persons employed by him, for making weighments, purchases and payments ;(b)cause such lists to be maintained up-to-date ; and(c)send a copy of the names and full particulars about the persons whose names are entered in these lists within 24 hours of their employment to the Inspector within whose jurisdiction such purchasing centre is situated and to the Cane Commissioner.(2)No person, who is not licensed in accordance with the Act or these rules shall make or supervise weighments, purchases or payments at any purchasing centre on behalf of an occupier or agent or purchasing agent.Note - This sub-rule is not intended to prevent responsible officers of a factory above the rank of Agent from exercising supervision.(10)All licensees shall produce their licences as demand by the Inspector.(11)The occupier of a factory situated outside the Punjab or his licensed purchasing agent purchasing cane in the Punjab shall also be bound by these rules.
