Section 14 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
14. Purchase of cane in assigned area.
(1)A cane-grower or a Cane- growers' Co-operative Society in an assigned area may sell by the date prescribed in this behalf, to the occupier of the factory to which the area is assigned cane grown by the cane-grower or by the members of such Cane-growers' Co-operative Society, as the case may be, not exceeding the quantity prescribed for such grower or Cane-growers' Co-operative Society.(2)The agent of a factory shall enter into an agreement with a cane-grower or with a Cane-growers' Co-operative Society, as the case may be, in such form, by such date and on such terms and conditions as may be prescribed, for the purpose of purchasing the cane offered in accordance with sub-section (1) No person other than the agent aforementioned shall purchase or enter into an agreement to purchase cane grown by members of a Cane-growers' Co-operative Society from any other person except in accordance with such agreement.(3)Except with the permission of the Government, cane grown in an assigned area shall not be purchased by any person other than the agent of the factory for which such area has been assigned.(4)It shall be competent for the prescribed authority to specify any area within the assigned area of a factory, the entire cane of which area the agent of the said factory shall be bound to purchase, and the cane-growers or Cane- growers' Co-operative Society shall be bound to sell to the said agent.
