Section 14 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
14. General provisions regarding purchase of cane.
[Sections 14 and 20(2)] - (i) No person shall transfer, or abet the transfer of, a requisition slip for the supply of cane of a grower to another person with the object of enabling cane, other than the belonging to the grower to whom the requisition slip has been issued, to be sold to a factory.(ii)No person shall accept or obtain, or agree to accept or attempt to obtain, from any person for himself, any payment whatever as a motive or reward for weighing or purchasing cane or making payment therefor, or for bearing to show, in connection with weighment or purchase or supply or payment for cane, favour or disfavour to any person.(iii)The occupier or agent of factory or a purchasing agent shall establish a purchasing centre at a particular place for the supply of cane to the factory, if so directed by the Cane Commissioner.(iv)An occupier or agent or a purchasing agent, who opens a purchasing centre, shall send intimation thereof within 24 hours of the start of operations to the Inspector within whose jurisdiction such purchasing centre is situated and to the Cane Commissioner.(v)If a purchasing centre has to be closed temporarily, owing to a breakdown of a machinery or other causes necessitating an abrupt but temporary suspension of operations, the occupier or the purchasing agent concerned shall :-(a)cause to be posted immediately, at the purchasing centre concerned notice indicating the probable duration of suspension;(b)cause the suspension of purchase to be otherwise advertised as widely as possible;(c)send intimation thereof immediately to the Inspector within whose jurisdiction the purchasing centre is situated and to the Cane Commissioner; and(d)purchase all requisitioned cane, brought within 12 hours of pasting of notice under clause (a).(vi)The occupier or agent or the purchasing agent shall, at least seven days before the permanent closure of the factory :-(a)affix a notice to that effect at the purchasing centres specifying clearly the date on which each centre is to be closed; and(b)intimate the date of the proposed closure to the Inspector within whose jurisdiction the purchasing centre is situated, and to the Cane Commissioner :Provided that the Cane Commissioner has agreed to the closure of the factory after previously satisfying himself that the cane in the assigned area will be finished by the date.(vii)An occupier or purchasing agent shall :(a)cause a list to be put up at each purchasing centre, showing the names of the persons employed by him for making weighments, purchases and payments;(b)cause such list to be maintained upto date; and(c)send a copy of the names of, and full particulars about, the persons whose names are entered in these lists, within 24 hours of their employment to the Inspector within whose jurisdiction such purchasing centre is situated and to the Cane Commissioner.(viii)No person, who is not licensed in accordance with the Act or these rules, shall make or supervise weighments, purchases, or payments at any purchasing centre on behalf of an occupier or agent or purchasing agent.Note. - This rule is not intended to prevent responsible officers of a factory above the rank of agent from exercising supervision.(ix)All licensees shall produce their licence on demand by the Inspector.(x)The occupier of a factory situated outside Haryana or his licensed purchasing agent purchasing cane in Haryana shall also be bound by these rules.
