Section 17(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)A licence granted under section 16 shall be subject to such conditions as the Cane Commissioner may, in conformity with general principle laid down by the Board in this behalf, impose in respect of all or any of the following matters; namely:-(a)the maximum quantity of cane or cane juice to be purchased in the relevant crushing year;(b)deleted(c)the period and hours of working of the unit;(d)prohibition of use of the unit for any purposes other than those for which the licence has been granted;(e)prohibition of extension, addition or alteration the unit of change of its location without previous permission;(f)intimation to be given in the event of the transfer of sale of the unit or any party thereof;(g)maintenance of the accounts of cane crushed, cane juice used, rab or khandsari sugar or gur, sakkar gur or jagari produced, kept in storage or dispatched and production of the records thereon of demand for inspection and examination.(h)Immediate access to the premises of the unit to be allowed to be Cane Officer; and(i)Such other matters as may be prescribed including price and payment thereof, packing disposal, delivery or distribution of cane purchased or khandsari sugar or gur, sakkar, gur or jagari rab produced.
