Section 180 in Tamil Nadu Co-operative Societies Rules, 1988
180. Expulsion from membership of sugar mill.
- A member of a sugar mill shall be considered to have acted adversely to the, interest of the sugar mill and liable for expulsion from membership of the sugar mill under section 25(1) of the Act, if he,-(a)having raised sugarcane, fails to register and supply sugarcane to the sugar mill to the extent prescribed by the sugar mill; or(b)having registered sugarcane with the sugar mill, fails to deliver the sugarcane in full from his registered area, as per the terms of the agreement with the sugar mill; or(c)having, received medium or long-term financial or other assistance from or through the sugar mill to improve his land and to increase the infrastructure, fails to cultivate, register and supply sugarcane to the sugar mill.
