Section 14(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(3)Without prejudice to the generality of the foregoing powers such order may provide for-(a)the quantity of cane to be supplied by each cane-grower or Cane-growers' Co-operative Society in such area to the factory for which the area has so been assigned;(b)the manner in which cane grown in the assigned area, shall be purchased by the factory for which the area has been so assigned and the circumstances under which the cane grown by a cane-grower shall not be purchased except through a Cane-growers' Co-operative Society;(c)the form and the terms and conditions of the agreement to be executed by the agent of the factory for which an area is assigned for the purchase of cane offered for sale;(d)the circumstances under which permission may be granted -(i)for the purchase of cane grown in assigned area by a Gur, Rab or Khandsari Manufacturing Unit or any person or factory other than the factory for which area has been assigned; and(ii)for the sale of cane grown in an assigned area to a Gur, Rab or Khandsari Manufacturing Unit or any person or factory other than the factory for which the area is assigned;(e)such incidental and consequential matters as may appear to be necessary or desirable for this purpose."
