Section 3(1) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(1)Where the Central Government is satisfied--(a)that any sugar undertaking has in any sugar year failed to commence the manufacture of sugar on or before the appointed day in respect of that year, or having started the manufacture of sugar on or before that day ceased to manufacture sugar before the expiry of the average period of manufacture of sugar in relation to that undertaking; or
