Section 11 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
11. Purchase of cane grown in assigned areas.
[Sections 14 and 20(2)(g)] - (1) (i) The occupier or agent of a factory or society shall estimate or cause to be estimated by the 30th September each year, the quantity of sugarcane with each one grower and shall send a copy of the same to the Cane Commissioner before the 10th of October, who after such enquiries and notification of the estimates as he considers necessary, shall order these entries to be pasted in the growers register by the occupier of the factory.(ii)By the 20th October, each year a cane grower and by the 31st of October each year a society, in an assigned area may offer in form VII to supply, during the ensuing crushing season, to the occupier or agent of the factory for which the area has been assigned, cane not exceeding the quantity approved by the Cane Commissioner, Haryana, provided that the Cane Commissioner may, for reasons to be recorded in writing, extend the date for making offer in respect of a particular season.(iii)The agent of a factory for which the area is assigned, shall enter into an agreement with a cane grower or with a cane grower co-operative society, as the case may be, in form VIII within one month of the offer mentioned in sub-rule (ii).(iv)The occupier or agent of a factory or society shall spread the purchases to be made in the assigned area in an equitable manner, and shall make purchase of cane only after issuing requisition slips. In order to comply with this rule, the occupier or agent or society shall cause identification cards to be distributed to all cane growars of the assigned area to whom requisition slips have been issued and shall maintain a record of their issue and return.(v)Cane grown in an assigned area shall not, except with the permission of the Cane Commissioner, be purchased by any person without the previous issue of requisition slips and identification cards to the cane growers, by the society, the occupier or agent of the factory for which the area is assigned.(vi)Requisition slips and identification cards to members of the society shall be issued by such society. A factory can also purchase cane direct from the members of the society only if permitted by the Cane Commissioner for special reasons to be recorded in writing.(vii)If the Cane growers or the societies in the assigned are not willing to enter into agreements to supply or fail to supply the requisite quantity of cane, the occupier of the factory may, after giving notice in form VII, purchase the balance of the cane required by him from outside the assigned area, if permitted by the Cane Commissioner.(viii)In case of dispute, whether a particular system of purchase adopted by the occupier or agent of factory or his employee of the purchasing agents or the society in the assigned area is equitable or not, the dispute may be referred to the Cane Commissioner whose decision shall be final.(ix)The Cane Commissioner shall be the prescribed authority for the purpose of sub-section (4) of Section 14. 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 office of the factory and at the offices of the Panchayat Samitis or Samities and Tehsil/Tehsils in which the area specified under the aforesaid sub-section is situated.
