Section 3(2) in Orissa Sugarcane Area Reservation and Power-crushers and Khandasari Units Licensing Order, 1968
(2)Every Sugarcane Growers, Co-operative Society and Factory, to whom or to which an order made under paragraph (c) of Sub-clause (1) applies, shall be bound to supply or purchase, as the case may be, that quantity of sugarcane covered by the agreement entered into under the paragraph and any wilful failure on the part of the sugarcane grower, Sugarcane Growers, Co-operative Society or the Factory to do so shall constitute a breach of the provisions of this Order :Provided that where the default committed by any Sugarcane Grower's Co-operative Society is due to any failure on the part of any sugarcane grower, being a member of such society shall not be bound to make supplies of sugarcane to the factory to the extent of such default.
