Section 5(1) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(1)Except under and in accordance with the conditions of a licence issued by the Commissioner, [no person shall purchase any sugarcane for the purpose of the use thereof in the manufacture or production of sugar in a factory or a unit:Provided that, any person who is an occupier of a unit of the date of commencement of the Maharashtra Purchase Tax on Sugarcane (Second Amendment) Act, 1974, may obtain such licence, within a period of thirty days from the said date.] [This portion was substituted for the portion beginning with 'no person shall' and ending with 'in a factory' by Maharashtra 60 of 1974, Section 6(a).]
