Section 32(8) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(8)During the crushing year, the State Government may, by order, direct that sugarcane grown outside the reserved area shall not be purchased by the occupier of a factory or any person on his behalf until the occupier of the factory enters into an agreement to purchase all the sugarcane in the reserved area offered to him within the time to be specified in the order:Provided that such prohibition shall not apply in respect of cane grown outside the reserved area for the supply of which the Cane Commissioner shall issue orders.
