Section 16(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)Where an area has been declared as the factory zone for a factory, [the occupier of such factory shall, save as otherwise provided in sub-section (1A), purchase] [Substituted by Act No.3 of 1970.] such quantity of cane grown in that area and offered for sale to the factory as may be determined by the Cane Commissioner in accordance with the provisions of the Schedule.
