Section 12(1) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(1)The Cane Commissioner may, for purposes of Section 15, 16 or 17 by order, require the occupier to furnish in the manner and by the date specified in the order to the Cane Commissioner an estimate of the quantity of cane which will be required by the factory during such crushing season as may be specified in the order.
