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State of Punjab - Section
Section 10 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
10. [ Prescribed authority for the purposes of Section 14(4) and manner of communication of orders made by such authority. [See Legislative Supplement Part III dated 19.1.1963 p. 29.]
- The Cane Commissioner shall be prescribed authority for the purpose of sub-section (4) of section 14 of the Act. The communication of the order, issued by the Cane Commissioner under the aforesaid sub-section, to the occupier of the factory and the cane growers or cane-growers Co-operative Society, as the case may be, shall be effected by publication of such order at the offices of the factory and at the offices of the Panchayat Samiti or Samitis and Tehsil, or Tehsils in which the area specified under the aforesaid sub-section.]| 10. Declaration of assigned areas.- (1) In declaring assigned areas under section 14 of the Act the Sugarcane Control Board may take into consideration (a) the distance of the factory from the area proposed to be assigned, (b) facilities for transport of cane, (c) whether the area has previously supplied cane to the said factory, (d) previously existing zoning arrangements among the factories, and (e) the quantity of cane to be crushed in a factory as determined under section 10.(2) An order of the Sugarcane Control Board declaring any area to be assigned for any particular factory or altering the boundaries of an area already assigned, cancelling any previous order declaring an area to be assigned, shall be communicated to the occupier of the factory concerned as well as the cane growers by the publication of such order at the office of the factory and at the tahsil or tahsils in which the areas are situated. |