Section 22(4) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(4)Where cane or ratoon cane of any variety has been declared under sub-section (1) to be unsuitable for use in a factory, the occupier or any other person acting on his behalf or a Cane-grower or a Cane-growersÂ’ Co-operative Society shall not plant cane of any variety or keep ratoon cane of any such variety.
