Section 24(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)Where the State Government after giving a reasonable opportunity of being heard to be occupier of the factory concerned, is satisfied that for adequately protecting interests of the cane-growers it is expedient to control, by licencing, the activities of employees of the factory operating in any area in connection with purchase of cane and payment of price thereof, it may direct that in such area no person or class of persons to whom licence has not been granted in the prescribed manner shall be employed by the occupier of the factory of the manager in connection with any transaction for the purchase of cane or payment of price of cane.
