Section 10 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
10. Declaration of assigned areas.
[Section 10] - (1) In declaring assigned area under sub-section (1) of Section 10 of the Act, the Sugarcane Control Board may take into consideration -(a)the distance of the factory from the area proposed to be assigned;(b)facilities for transport of cane;(c)whether the area has previously supplied cane to the said factory;(d)previously existing zoning arrangements among the factories; and(e)the quantity of cane to be crushed in a factory as determined under Section 10 of the Act.(2)An order of the Sugarcane Control Board, declaring any area to be assigned for any particular factory or altering the boundaries of an area already assigned cancelling, any previous orders declaring an area to be assigned, shall be communicated to the occupier of the factory concerned as well as the cane growers by the publication of such order at the office of the factory, panchayat Samities falling in the areas and at the tehsil or tehsils in which such area are situated.
