Section 15(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)No cane shall be crushed in a factory unless the occupier thereof has obtained a licence, from the State Government in the form prescribed, authorizing, crushing of such quantities of cane, in the relevant crushing year, as may be specified in the licence:Provided that the quantity specified in the licence may be enhanced with the availability of the cane during the relevant crushing year.
