Section 12(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)The Cane Commissioner may, for the purposes of section 15, by order, require the occupier of any factory to furnish to him in the manner and on the date [xxx] [The words 'fixed by the Council and' are omitted by Act No.25 of 1976.] specified in the order an estimate of the quantity of cane required by the factory during any crushing season.
