Section 22(3) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(3)Where any seed cane of any variety has been declared under sub-section (1) to be unsuitable for distribution to cultivators in that area, the occupier or any other person acting on his behalf or Cane-growers Co-operative Society shall not distribute seed cane of such variety or varieties to any person to be used by Cane-growers or the members of the Cane-growers Co-operative Societies in any area.
