Section 5(3) in The U.P. Restriction on Sugarcane Purchase Order, 1966
(3)In any other case, an application for issue of a permit shall be disposed of by the Cane Commissioner expeditiously and shall not be rejected except where the Cane Commissioner is of opinion that it is necessary or expedient so to do in public interest with a view to regulating the supply of sugarcane or securing its equitable distribution.
