Section 37(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The occupier of a factory or any other person acting on his behalf shall not distribute sugarcane-seed of any variety to any person to be used by cane-growes in any area if sugarcane-seed of that variety has been declared under section 36, to be unsuitable for distribution of cultivators in that area.
