Section 20(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)The Cane Commissioner may, by order, declare that-(a)cane of any variety grown in any area specified in such order is unsuitable for use in all or any of the factories [or the khandasari units] [The words 'or the Khandasari units' inserted in clause (a) and added at the end in the marginal heading by Act No.4 of 1967.] situated in the said area ;(b)ratoon cane of any variety grown in any area specified in such order is unsuitable for use in all or any of the factories [or the khandasari units] [Inserted by Act No.4 of 1967.] situated in the said area;(c)seed cane of any variety is unsuitable for distribution to cultivators in any area specified in such order.
