7. Power to licence power crushers, khandsari units and crusher and to regulate the purchase of sugarcane.
- The Central Government may, by order,-(a)[ direct that a crusher not belonging to a grower or a body of growers of sugarcane, or a power-crusher or a khandsari unit shall not be worked except under and in accordance with a licence issued by the Central Government in that behalf] [Substituted by G.S.R. 1456, dated 2nd August, 1968.];(b)direct that in a reserved area-(i)no sugarcane shall be purchased for crushing by a power-crusher;(ii)[ no sugarcane or sugarcane juice shall be purchased for crushing or for manufacture of gur, shakkar, gul, jaggery, rab or khandsari sugar, as the case may be, by a crusher not belonging to a grower or a body of growers of sugarcane or by a khandsari unit in the area;] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]except under and in accordance with a permit issued by the Central Government in that behalf;Provided that where such a permit is issued,-(i)the Central Government may direct the permit-holder to purchase sugarcane or sugarcane juice only through a co-operative society of sugarcane growers, where such a society exists, and to pay commission to the society on the sugarcane juice purchased through it at such rate as may be fixed by the Central Government;(ii)the permit holder shall not crush sugarcane or purchase sugarcane or juice in excess of the quantity specified by the Central Government in the permit and shall work the power crusher, khandsari unit or the crusher, as the case may be, only during such period or such hours as may be so specified;(c)[ direct the owner or other person in charge of a crusher not belonging to grower or a body of growers of sugarcane, or a power-crusher or a khandsari unit, in a reserved area to shift it to such place outside the reserved area as may be specified by the Central Government for the purpose:] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]Provided that the factory for which the area is reserved undertakes to pay the cost of shifting, as determined by the Central Government, within such time as may be fixed by that Government on the basis of agreement between the parties in this behalf, or in the event of there being no such agreement, on a fair and reasonable basis, after affording both parties an opportunity to make representations in writing as to the cost involved and the basis of calculation thereof;(d)direct any person engaged in the production, manufacture, supply or distribution of, or trade and commerce in sugarcane, sugarcane juice, sugar, gur, shakkar, gul, jaggery, rab or khandsari sugar, to maintain and produce for inspection such books, accounts and records relating to their business and to furnish such information relating thereto as may be specified in the order;(e)provide for the grant of issue of licences or permits, the charging of fees therefor, the deposit of such sum, if any, as may be specified in the order as security for the due performance of the conditions of any such licence or permit, the forfeiture of the sum so deposited or any part thereof for contravention of any such conditions and the adjudication of such forfeiture by such authority as may be specified in the order;(f)provide for any incidental or supplementary matters for which the Central Government thinks it expedient for the purposes of the order to provide, including, in particular, the entry into, search and inspection of premises, places or vehicles, seizure by a person authorised to make such search of any crusher, power-crusher or khandsari unit in respect of which such person has reason to believe that a contravention of the order has been, is being, or is likely to be, committed and the rendering of such equipment inoperative by sealing or otherwise.
