Section 19(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)Where the Cane Commissioner is satisfied that unit pandely in paise the production of sugar by the factory concerned he may, by an order in writing issued in this behalf, require the owner of the unit to shift the unit to such a place outside the reserved area as may be specified in the order.Provided that no such order of shifting shall be issued unless the occupier of the factory concerned undertakes to pay the cost of shifting determined by the Cane Commissioner on the basis of in agreement between the parties or if there he no such agreement, on a fair and reasonable basis after affording the parties an opportunity to make representation in writing the parties an involved and the basis of calculation thereof:Provided further that where only sugarcane grown by the owner of the unit is crushed in the unit and no other cane nor cane juice is purchased for use in the unit the owner of the unit shall not be required to shift it.
