Section 22(1) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(1)The State Government may, by notification, declare that-(a)cane of any variety grown in any area specified in such notification is unsuitable for use in a factory situated in the said area;(b)ratoon cane of any variety grown in any area specified in such notification is unsuitable for use in a factory situated in the said area; and(c)seed cane of any variety is unsuitable for distribution to cultivators in the area specified in such notification.
