Section 15 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
15. Purchase of cane outside the assigned area.
- If the cane-growers or Cane-growers' Co-operative Society or Societies in the assigned area are not willing to enter into agreement to supply, or fail to supply the requisite quantity of cane, the agent may, after giving the prescribed notice to the Cane Commissioner, purchase the balance of the cane required by him from outside the assigned area.
