Section 14(1) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(1)A cane-grower or a Cane- growers' Co-operative Society in an assigned area may sell by the date prescribed in this behalf, to the occupier of the factory to which the area is assigned cane grown by the cane-grower or by the members of such Cane-growers' Co-operative Society, as the case may be, not exceeding the quantity prescribed for such grower or Cane-growers' Co-operative Society.
