Section 16 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
16. Licence for crushing and manufacture in a unit.
(1)No cane shall be crushed or cane juice shall be purchased for manufacture of rab and khandsari sugar or gur, shakkar, gur or jaigari in a unit, in the relevant crushing year except under and in accordance with the terms and conditions of a licence to be obtained by the owner of the unit from the Cane Commissioner by making an application to him and deposition with the prescribed authority, in the prescribed manner such sum of money, if any, as may be prescribed as security for the due performance of the conditions of the licence:Provided that where only cane grown by the owner of the units is crushed in the unit and no other cane nor cane juice is purchased for use in the unit, the owner of the unit shall not be required to obtain a licence.(2)If, after giving an opportunity of being heard to the owner of the unit and the occupier of the factory concerned, the Cane Commissioner is satisfied that the unit unduly impairs production of sugar by such occupier, he may refuse to grant a licence.(3)The licence granted under this section shall be non-transferable.(4)The security deposited under sub-section (1) shall be maintained, forefeited and replenished in the prescribed manner and during any period in which the deposit is depleted or extinguished by forfeiture and is not replenished the licence shall be deemed to have been cancelled..
