Section 14(7) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(7)The occupier or agent or the purchasing agent shall, at least seven days before its close permanently -(a)affix a notice to that effect at the purchasing centre specifying clearly the date on which the centre is to be closed ;(b)intimate the date of the proposed closure to the Inspector within whose jurisdiction the purchasing centre is situated and to the Cane Commissioner :Provided that the Cane Commissioner has agreed to closure of the factory after previously satisfying himself that the cane in the assigned area will finish by that date.
