Section 3(ii) in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
(ii)The licence-holder shall not crush sugarcane or purchase sugarcane juice in excess of the quantity specified by the Cane Commissioner, Bihar, in the licence and shall work the power-crusher, power-driven Gur or Khandsari unit, as the case may be, only during such period or such hours as may be specified in the licence.
