Section 14(6) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(6)If a purchasing centre has to be closed temporarily owing to a breakdown of a machine or other causes necessitating an abrupt but temporary suspension of operations, the occupier or the purchasing agent shall -(a)cause to be posted immediately, at the purchasing centre concerned, notice indicating the probable duration of suspension ;(b)cause the suspension of purchase to be otherwise advertised as widely as possible ;(c)send intimation thereof immediately to the Inspector within whose jurisdiction the purchasing centre is situated and to the Cane Commissioner ; and(d)purchase all requisitioned cane, brought within 12 hours of posting of notice under clause (a).
