Section 36 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
36. Power to declare varieties of sugarcane to be unsuitable for use in factories.
- The State Government may, after consulting the Board by notification in the official Gazette, declare that:-(a)sugarcane of any variety grown in any area specified in such notification is unsuitable for use in all or any factory situated in the said area; and(b)sugarcane-seed of any variety is unsuitable for distribution to cultivators in any area specified in such notification.
