Section 5 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
5. Condition as to ensuring full and continued supply of raw materials to industrial undertakings.
(1)The Corporation shall utilise the Corporation lands primarily for the cultivation of the raw material which it was producing immediately before the commencement of this Order, and shall adopt all necessary measures to ensure full and continued supply thereof to the industrial undertakings concerned in accordance with the provisions of the Act.(2)The Corporation shall, in accordance with the provisions of the Act, sell to the Industrial undertaking concerned raw materials produced by it on the Corporation lands which were taken over from that undertaking at a fair price.(3)The Corporation shall endeavour to bring under cultivation as much area of the Corporation lands as possible, and to raise as many food crops and other cash crops without in any manner affecting the supply of raw material to the industrial undertakings as required by clause (1).(4)The Corporation shall construct, if necessary, for better management and cultivation of the Corporation lands roads, structures, works, wells and the like subject to the provisions of the Code, or any other law for the time being in force. The Corporation shall allow any person authorised by the State Government or the Collector concerned to construct channels, drains or to lay down pipelines for the benefit of his lands.
