Section 7 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
7. Licensing of Purchasing agent.
(1)No person shall act as purchasing agent under this Act, unless he has been licensed as such in the prescribed manner.(2)No person other than a purchasing agent shall be employed by an occupier of a factory to do any work in connection with any transaction for the purchase of cane within the State.(3)A licence shall not be granted to any person under sub-section (1) unless such person has paid the prescribed deposit or furnished the prescribed security and the Cane Commissioner may subject to rules made in this behalf, in case of any breach of the conditions of the licence, order that the deposit paid or security furnished in respect of such licence shall be forfeited to Government or shall not be returned before the prescribed period or that the whole or any portion of such deposit or security shall be paid to any person who has suffered any loss owing to any misconduct or default of such licensee.
