Section 24 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
24. Employees licence.
(1)Where the State Government after giving a reasonable opportunity of being heard to be occupier of the factory concerned, is satisfied that for adequately protecting interests of the cane-growers it is expedient to control, by licencing, the activities of employees of the factory operating in any area in connection with purchase of cane and payment of price thereof, it may direct that in such area no person or class of persons to whom licence has not been granted in the prescribed manner shall be employed by the occupier of the factory of the manager in connection with any transaction for the purchase of cane or payment of price of cane.(2)No person shall be granted licence under sub-section (1) unless such person has deposited the prescribed sum of money, in the prescribed manner, as security.(3)Where security is forfeited in whole or in part under sub-section (2) of section 55 and the licensee fails to replenish it within fifteen days of such forfeiture, the licence shall be deemed to have been cancelled.
