Section 32(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(4)The occupier of a factory for which an area is reserved shall enter into an agreement in such form, by such date and on such terms and conditions as may be prescribed, to purchase the cane offered in accordance with the provisions of sub-section (3).Provided that-(i)such occupier shall not purchase or enter into an agreement to purchase cane grown in a village by a member of the co-operative society of that village except from the cooperative society concerned;(ii)the occupier shall not be required to purchase, or enter into an agreement, to purchase, sugarcane of any variety, if the sugarcane of such variety has been declared by notification under section 36, to be unsuitable for use in such factory;(iii)where in any village the number of cane-growing members of a co-operative society is one and a half times the number of cane-growers or more the occupier shall not, if an order in this behalf is made by the Cane Commissioner in the prescribed manner, and is published in the official Gazette purchase or enter into an agreement to purchase, so long as such order is in force, cane grown by any cane-grower of the village except through the co-operative society concerned; and(iv)where in any special circumstances, the State Government, by notification in the official Gazette so directs, the occupier of a factory or any person employed by him for the purpose of purchasing cane shall not purchase or enter into an agreement to purchase cane grown in any reserved area or part thereof, except through a co-operative society.
