Section 21 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
21. Countinuance of the subsisting licences.
(1)Not with-standing anything contained in this Chapter, a licence, held by the occupier of a factory or the owner of a unit under the Bihar Sugarcane (Regulation of Supply and Purchase) Ordinance, 1973 (Bihar Ordinance no. 47 of 1973) at the commencement of this Ordinance shall continue to be valid for the remainder of the crushing year as if it were a licence granted under this Ordinance.(2)The subsisting licence, referred to in sub-section (1) Shall be replaced by a fresh licence under this Act on an application being made for it within the period prescribed for grant of licence under section 15 to 16, as the case may be, and on payment of the prescribed fee.
