Section 12 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
12. Estimates of requirements.
(1)The Cane Commissioner may, for purposes of Section 15, 16 or 17 by order, require the occupier to furnish in the manner and by the date specified in the order to the Cane Commissioner an estimate of the quantity of cane which will be required by the factory during such crushing season as may be specified in the order.(2)The Cane Commissioner shall examine every such estimate and shall publish the same with such modifications, if any, as he may make.(3)An estimate under sub-section (2) may be revised by an authority to be prescribed.
