Section 9(1) in The U.P. Sugarcane Supply and Purchase Order, 1954
(1)The first party agrees to sell during the season 19________, 19_______, his sugarcane crop standing on.....................[hectares] [Substituted by Notification No. 3178/S-XVIII-C-1621-61, dated 13.10.1961.] as detailed below with an approximate yield of................................[quintals] [Substituted by Notification No. 3178/S-XVIII-C-1621-61, dated 13.10.1961.] to the second party at the minimum price notified by Government subject to deductions, if any, as may be notified by the Government from time to time. The first party further undertakes to supply good cane free from leaves, tops, and roots at the factory gate or at ..................... purchasing centre in such quantities and on such date as may be specified in the requisition slips issued by the occupier of the factory in conformity with this agreement and the instructions issued by the Cane Commissioner.
