Section 3(i) in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
(i)The Cane Commissioner may require the licence holder to purchase sugarcane or sugarcane juice only through a Cane-grower's Co-operative Society, where such a society exists, and to pay commission to the society on the sugarcane or sugarcane juice purchased through it at such rate as may be fixed by the State Government;
