Section 5(15) in The U.P. Sugarcane Supply and Purchase Order, 1954
(15)If a purchasing centre has to be closed owing to a breakdown of machinery or other causes necessitating an abrupt but temporary suspension of operations the occupier of a factory shall-(a)cause to be passed immediately at the purchasing centre notice indicating the probable duration of suspension;(b)cause the suspension of purchase to be otherwise advertised as widely as possible;(c)send intimation thereof immediately to the Collector and to the Inspector within whose jurisdiction the purchasing centre is situate; and(d)purchase requisitioned cane brought within twelve hours of posting of notice as aforesaid.
