Section 11 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
11. Purchase of cane grown is assigned areas.
(1)The occupier or agent of a factory or society shall estimate or cause to be estimated by the 30th September each year, the sugarcane with each cane grower and shall send a copy of the same to the Cane Commissioner before the 10th of October who, after such enquiries and modifications of the estimate, as he considers necessary, shall order these entries to be posted in the growers' register by the occupier of the factory.(2)By the 20th October each year a cane grower, and by the 31st of October each year, a society in assigned area may offer in Form VII to supply, during the ensuing crushing season, to the occupier or agent of the factory for which the area has been assigned, cane not exceeding the quantity approved by the Cane Commissioner :Provided that the Cane Commissioner may, for reasons to be recorded in writing, extend the date for making offers in respect of a particular season.(3)The agent of a factory for which the area is assigned shall enter into an agreement with a cane grower or with a Cane-growers' Co-operative Society, as the case may be, in Form VII within a month of the offer mentioned in sub-rule (1).(4)The occupier or agent of a factory of society shall spread the purchases made in the assigned area in an equitable manner, and shall make purchase of cane only after issuing requisition slips, the occupier or agent shall cause identification cards to be distributed to all cane-growers of the assigned area to whom requisition slips have been issued and shall maintain a record of their issue and return.(5)Cane grown in an assigned area shall not, except with the permission of the Cane Commissioner, be purchased by any person without the previous issue of requisition slips and identification cards to the cane growers, by the society, the occupier or agent of the society for which the area is assigned.(6)Requisition slips and identification cards to members of the society shall be issued by such society. A factory can also purchase cane direct from the members of the society only if permitted by the Cane Commissioner for special reasons to be recorded in writing.(7)[ The notice under section 15 shall be given in Form VIII-A.] [Substituted by Punjab Government Notification No. G.S.R. 38/P.A.40/53/S.20/64, dated 20th January, 1964.](8)In case of disputes, whether a particular system of purchase adopted by the occupier or agent of the factory or his employee or the purchasing agents or the society in the assigned area, is equitable or not, the dispute may referred to the Cane Commissioner whose decision shall be final.
