Section 7 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
7. Provision regarding purchase of cane.
- (i) The agent of every factory or every purchasing agent shall notify to the Cane Commissioner and the Inspector within a fortnight before the commencement of crushing season each year, the location of reach weigh bridge and the names of the persons responsible for weighment and for payment of cane at each such weigh bridge.(ii)The Cane Commissioner may after consulting the committee, if any, call upon the agent of a factory or purchasing agent to change the location of a weigh bridge under this control or to install a weigh bridge at a particular place for the supply of cane to the factory concerned.(iii)The agent or the purchasing agent, as the case may be, shall within two days of the installation of a new weigh bridge or the occurrence of a change in the location of any existing weigh bridge or in the list of persons responsible for weighment and payments, notify such change to the Cane Commissioner and the Inspector.(iv)The agent or the purchasing agent, as the case may be, shall cause a list to be put up on a conspicuous place at each weighment and payment centre showing the names of persons responsible for weighment and payments made at that center and shall cause such lists to be maintained up to date.
