Section 1A in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
1A. [ Notwithstanding anything in this Schedule, in the case of a co-operative factory, the members of the factory, whether they grow cane within or outside the factory zone, shall be deemed to be registered cane growers for purposes of this Schedule and shall have priority over the non-member registered cane growers in the matter of sale or supply of cane to the factory:] [Inserted by Act No.3 of 1970.]
[Provided that every such member shall obtain the prior permission of the Cane Commissioner on furnishing him the particulars of cane grown by him outside the factory zone.] [Added by Act No.25 of 1976.]
