Section 20(4) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(4)Where cane or ratoon cane of any variety has been declared under sub-section (1) to be unsuitable [for use in a factory, or a khandasari unit, the occupier of such factory: or the owner of such khandasari unit] [Substituted by Act No.4 of 1967.] or any other person acting on his behalf or a cane grower or a cane growers' co-operative society shall not plant cane of any such variety or keep ratoon cane of any such variety.
