Section 16(1A) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1A)[ The occupier of a co-operative factory shall, notwithstanding anything to the contrary in the Schedule and notwithstanding that an area has been declared as the factory zone for the said factory, purchase in accordance with the bye-laws of the factory, such quantity of cane as may be required by the factory and offered for sale by the members of the said factory, whether they grow cane within or outside the factory zone] [Inserted by Act No.3 of 1970.] [after obtaining the prior permission of the Cane Commissioner on furnishing him such particulars as may be prescribed.] [Added by Act No.25 of 1976.]
