Section 17(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)A licence granted under section 15 shall be subject to such conditions as the State Government may impose in respect of the following matters, namely:-(a)the quantity of cane to be crushed during the crushing year:(b)the dates of starting and closing the factory for the purpose of crushing cane; and(c)such other incidental matters as may be prescribed.
