Section 29 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
29. Establishment of purchasing centers.
(1)The occupier of a factory shall submit a proposal for establishing sugarcane road/ rail sugarcane purchase centres, at least forty-five days before the start of the crushing operation in a particular crushing year, before the Cane Commissioner and will give a copy of that proposal to the concerned Cane Officer, Joint/ Assistant Cane Commissioner and the Collector of the District from which the cane is proposed to be purchased.(2)The Cane Officer shall examine the proposal and submit his recommendations before the Cane Commissioner within fifteen days of the receipt of the said proposal with a copy to the concerned Joint/ Assistant Cane Commissioner and the Collector of the District.(3)The Cane Officer shall take in to consideration the following factors in his recommendations -(i)No purchase centre shall be established within three kilo metres of linear distance from the reserved/ assigned area of a sugar factory.(ii)The minimum linear distance between two purchase centres shall be at least four kilo metres.(iii)There must be an availability of at least 7500 tonnes of sugarcane in the area of operation of the purchase centre.(iv)In free areas these distance restrictions for establishment of purchase centres shall not apply.(4)The Cane Officer shall give a copy of his recommendation to the Assistant/ Joint Cane Commissioner concerned who will submit his report to the Cane Commissioner within seven days of the receipt of the recommendation.(5)The Cane Commissioner shall, after considering the recommendations of the Cane Officers and reports of Assistant/ Joint Cane Commissioner concerned and hearing the parties concerned, pass final orders, for establishment of road/ rail purchase centres of a particular factory.(6)Subject to other provisions of this act any order of direction of the Cane Commissioner in respect of purchase of cane or its movement from any area including its dispatch by rail may be revised by the government which shall have the power to initiate proceedings in revision either suo moto or on an application made to it by any aggrieved person within fifteen days of the receipt by him of such order or direction.(7)Only after the orders of the Cane Commissioner or revised orders or directions of the government the operation of any purchase centre shall start.
