Section 16 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
16. Regulation of supply and purchase of cane in factory zone.
(1)Where an area has been declared as the factory zone for a factory, [the occupier of such factory shall, save as otherwise provided in sub-section (1A), purchase] [Substituted by Act No.3 of 1970.] such quantity of cane grown in that area and offered for sale to the factory as may be determined by the Cane Commissioner in accordance with the provisions of the Schedule.(1A)[ The occupier of a co-operative factory shall, notwithstanding anything to the contrary in the Schedule and notwithstanding that an area has been declared as the factory zone for the said factory, purchase in accordance with the bye-laws of the factory, such quantity of cane as may be required by the factory and offered for sale by the members of the said factory, whether they grow cane within or outside the factory zone] [Inserted by Act No.3 of 1970.] [after obtaining the prior permission of the Cane Commissioner on furnishing him such particulars as may be prescribed.] [Added by Act No.25 of 1976.](2)No cane grower in a factory zone shall sell or supply cane to any factory or other person otherwise than in accordance with the provisions of the Schedule.(2A)[ No person other than the occupier of a factory for which a factory zone has been declared shall purchase cane in the factory zone otherwise than in accordance with the provisions of the Schedule.] [Inserted by Act No.25 of 1976.](3)The Government may, by notification, alter, add to or cancel the schedule :Provided that no such notification shall take effect unless it is laid on the Table of the Legislature.
