Section 15 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
15. Declaration of reserved area and assigned area.
(1)Without prejudice to any order Clause (d) of sub-section (2) of Section 16 the Cane Commissioner may, after consulting the Factory and Cane-growers' Co- operative Society in the manner to be prescribed:(a)reserve any area (hereinafter called the reserved area); and(b)assign any area (hereinafter called an assigned area),For the purposes of the supply of cane to a factory in accordance with the provisions of Section 16 during [one or more crushing seasons as may be specified and may likewise at any time cancel such order or alter the boundaries of an area so reserved or assigned.(2)Where any area has been declared as reserved area for a factory. The occupier of such factory shall, if so directed by the Cane Commissioner purchase all the cane grown in that area, which is offered for sale to the factory.(3)Where any area has been declared as assigned area for a factory, the occupier of such factory shall purchase such quantity of cane grown in that area and offered for sale to the factory as may be determined by the Cane Commissioner.(4)An appeal shall lie to the State Government against the order of the Cane Commissioner passed under sub-section (1).
