Section 20(3) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(3)Where any seed cane of any variety has been declared under sub-section (1) to be unsuitable for distribution to cultivators in any area, the occupier of a factory or any other person acting on his behalf or a cane grower or cane growers' co-operative society shall not distribute seed cane of such variety to any person to be used by cane growers or members of cane growers' co-operative societies in any area.
