Section 19 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
19. Power to declare varieties of cane to be unsuitable for use in factories.
(1)The State Government may, by notification, declare that -(a)cane of any variety grown in any are specified in such notification is unsuitable for use in all or any factories situated in the said area;(b)ratoon cane of any variety grown in any area specified in such notification is unsuitable for use in any or all factories situated in the said area; and(c)seed cane of any variety is unsuitable for distribution cultivators in an area as specified in such notification.(2)The notification under sub-section (1) shall be issued after December 31, and before September 1, in any calendar year.(3)Where any seed cane of any variety has been declared under subsection (1) to be unsuitable for distribution to cultivators in that area, the occupier of a factory or any other person acting on his behalf or Cane-growers' Co-operative Society shall not distribute seed cane of such variety or varieties to any person to be used by cane-growers or the members of the Cane-growers' Co-operative Societies in any area.(4)Where cane or ratoon cane of any variety has been declared under sub-section (1) to be unsuitable for use in a factory, the occupier of such factory or any other person acting on his behalf or a cane-grower or a Cane-growers' Co-operative Society shall not plant cane of any variety, or keep ratoon cane of any such variety.
