Section 19(3) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(3)Where any seed cane of any variety has been declared under subsection (1) to be unsuitable for distribution to cultivators in that area, the occupier of a factory or any other person acting on his behalf or Cane-growers' Co-operative Society shall not distribute seed cane of such variety or varieties to any person to be used by cane-growers or the members of the Cane-growers' Co-operative Societies in any area.
