Section 20 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
20. Power to declare varieties of cane as unsuitable for use in factories [or khandasari units] [The words 'or the Khandasari units' inserted in clause (a) and added at the end in the marginal heading by Act No.4 of 1967.].
(1)The Cane Commissioner may, by order, declare that-(a)cane of any variety grown in any area specified in such order is unsuitable for use in all or any of the factories [or the khandasari units] [The words 'or the Khandasari units' inserted in clause (a) and added at the end in the marginal heading by Act No.4 of 1967.] situated in the said area ;(b)ratoon cane of any variety grown in any area specified in such order is unsuitable for use in all or any of the factories [or the khandasari units] [Inserted by Act No.4 of 1967.] situated in the said area;(c)seed cane of any variety is unsuitable for distribution to cultivators in any area specified in such order.(2)The order under sub-section (1) shall be issued before the 31st October in any calendar year:Provided that the Cane Commissioner may for reasons to be specified therein issue the order in respect of any particular [factory or khandasari unit] [Substituted by Act No.4 of 1967.] on any other date which he considers suitable in the case of such [factory or khandasari unit.] [Substituted by Act No.4 of 1967.](3)Where any seed cane of any variety has been declared under sub-section (1) to be unsuitable for distribution to cultivators in any area, the occupier of a factory or any other person acting on his behalf or a cane grower or cane growers' co-operative society shall not distribute seed cane of such variety to any person to be used by cane growers or members of cane growers' co-operative societies in any area.(4)Where cane or ratoon cane of any variety has been declared under sub-section (1) to be unsuitable [for use in a factory, or a khandasari unit, the occupier of such factory: or the owner of such khandasari unit] [Substituted by Act No.4 of 1967.] or any other person acting on his behalf or a cane grower or a cane growers' co-operative society shall not plant cane of any such variety or keep ratoon cane of any such variety.
