Haryana act 024 of 2004 : Punjab Sugarcane (Regulation of Purchase and Supply) Haryana Amendment Act, 2004

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Punjab Sugarcane (Regulation of Purchase and Supply) Haryana Amendment Act, 2004.

(2) It extends to the whole of the State of Haryana.

(3) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.

Section 2. Substitution of section 14 of Punjab Act 40 of 1953

2. Substitution of section 14 of Punjab Act 40 of 1953.- For section 14 of the Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 (hereinafter called the principal Act), the following section shall be substituted, namely:-

"14. Regulation of purchase, supply and price of cane in assigned area.- (1) The Government may for maintaining supplies by order, regulate-

(a) the distribution, sale or purchase of any cam; in any assigned area;

(b) purchase of cane in any area other than an assigned area; and

(c) the price of cane in assigned area.

(2) The agent of factory shall enter into an agreement with a cane-grower or with a Cane-growers' Co-operative Society, as the case may be, for the purpose of purchasing the cane. No person other than an agent of a factory shall purchase cans except in accordance with such an agreement.

(3) Without prejudice to the generality of the foregoing powers such order may provide for-

(a) the quantity of cane to be supplied by each cane-grower or Cane-growers' Co-operative Society in such area to the factory for which the area has so been assigned;

(b) the manner in which cane grown in the assigned area, shall be purchased by the factory for which the area has been so assigned and the circumstances under which the cane grown by a cane-grower shall not be purchased except through a Cane-growers' Co-operative Society;

(c) the form and the terms and conditions of the agreement to be executed by the agent of the factory for which an area is assigned for the purchase of cane offered for sale;

(d) the circumstances under which permission may be granted-

(i) for the purchase of cane grown in assigned area by a Gur, Rab or Khandsari Manufacturing Unit or any person or factory other than the factory for which area has been assigned; and

(ii) for the sale of cane grown in an assigned area to a Gui; Rab or Khandsari Manufacturing Unit or any person or factory other than the factory for which the area is assigned;

(e) such incidental and consequential matters as may appear to be necessary or desirable for this purpose."

Section 3. Amendment of section 20 of Punjab Act 40 of 1953

3. Amendment of section 20 of Punjab Act 40 of 1953.- For clause (i) of sub-section (2) of section 20 of the principal Act, the following clause shall he substituted, namely:-

"(i) the method by which the price of cane is to be fixed under this Act;".