Section 26 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
26. Prohibition of appointment of purchasing agents.
(1)An occupier of a factory or manager may carry out operations relating to weighment or purchase of cane or payment of price of cane with the aid of paid employees. The paid employee of the factory responsible for the weighment of cane shall posses a valid Identity Card.(2)Subject to the provisions of sub-section (1), the occupier of the factory or manager shall not appoint any person as purchasing agent for the purposes specified in that sub-section nor shall he utilize services of any person as purchasing agent directly or indirectly for any such purpose.(3)Failing to comply with the provisions of above Sub-Section (1) & (2) the occupier of the factory or Officers and Staffs of the management of a factory may be fined up to rupees twenty five thousand or legal action under Section-52 of this Act and under the provisions of Indian Penal Code shall be constituted.
