Section 7 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
7. Provision regarding purchase of cane.
(1)The agent of every factory and every purchasing agent shall notify to the Cane Commissioner and the Inspector within a fortnight of the date of publication of these rules during the current season and within a fortnight before the commencement of crushing season each year, the location of each weigh-bridge and the names of the person responsible for weighments and for payments for cane at each such weigh- bridge.(2)The Cane Commissioner may, after consulting the Committee, if any, call upon the agent of a factory or a purchasing agent to change the location of the weigh-bridge under his control or to install a weigh-bridge at a particular place for the supply of cane to the factory concerned.(3)The agent or the purchasing agent, as the case may be, shall within two days of the installation of a new weigh-bridge, or the occurrence of a change on the location of any existing weigh-bridge or in the list of persons responsible for weighments and payments, notify such change to the Cane Commissioner and the Inspector.(4)The agent or the purchasing agent, as the case may be, shall cause a list to be put up at each weighment and payment centre showing the names of persons responsible for weighments and payments made at the centre and shall cause lists to be maintained up-to-date.
