Section 22 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
22. Power to declare varieties of cane to be unsuitable for use in factories.
(1)The State Government may, by notification, declare that-(a)cane of any variety grown in any area specified in such notification is unsuitable for use in a factory situated in the said area;(b)ratoon cane of any variety grown in any area specified in such notification is unsuitable for use in a factory situated in the said area; and(c)seed cane of any variety is unsuitable for distribution to cultivators in the area specified in such notification.(2)A notification under sub-section (1) shall be issued not later than the 20lh November of the year immediately preceding the crushing season with respect to which such notification is to operate.(3)Where any seed cane of any variety has been declared under sub-section (1) to be unsuitable for distribution to cultivators in that area, the occupier or any other person acting on his behalf or Cane-growers Co-operative Society shall not distribute seed cane of such variety or varieties to any person to be used by Cane-growers or the members of the Cane-growers Co-operative Societies in any area.(4)Where cane or ratoon cane of any variety has been declared under sub-section (1) to be unsuitable for use in a factory, the occupier or any other person acting on his behalf or a Cane-grower or a Cane-growers Co-operative Society shall not plant cane of any variety or keep ratoon cane of any such variety.
