Section 15 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
15. Declaration of factory zone.
- The Cane Commissioner may, after consulting the factory and the council concerned, by order declare any area as the factory zone for the purposes of supply of cane to the factory [during five crushing seasons immediately following the date of the order] [Substituted by Act No.25 of 1976.] and may, likewise at any time, cancel such order or alter the boundaries of the area so declared:Provided that the villages from which cane was being supplied to the factory during the five crushing seasons [ending with the crushing season immediately preceding the date of the order] [Substituted by Act No.25 of 1976.] shall be included in the factory zone of that factory, the order of priority in the selection of villages being based on the maximum number of years of supply by each such village.
