DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 Act 40 of 1953
Keyword(s):
Assigned Area, Cane, Cane Grower, Crushing Season
Amendment appended: 24 of 2004
1
THE PUNJAB SUGARCANE (REGULATION OF
PURCHASE AND SUPPLY) ACT, 1953
TABLE OF c O N ? ' E ~ S Sections.
I . Short titte, exrenr and commenccmcnt.
2. Definilions. 3 . Sugarcane Conrrol Board.
4. Appoinrmenl of Cane commissioner.
5. Delerrninauon OF "Occupicr" lor purposes of [his Acl.
6. Appointmenr of an agent.
7. Licensing of Purchasing.
8. Durjcs of an agcnl.
9. Penalty lor contraventions not otherwise provided for.
10. Esrjrnate of qunnriry of cane rcquired by fac~ory.
11. Survey of area,
12. Power 10 declare varic~ics ol cane to bc unsuitable Tor use in factories.
13. Prahibicion of distribution of certain kinds of scedcanc.
14. Purchase of cane in assigned area.
15. Puruhasc of cane outside [he assigned area. 15-A. Payments.
16. Mainlcnance of register.
17. Tax on the purchase of cane. 17-A. Powcr to refund tax on cane ulilized for rnanufacluring sugar cxportcd out of India.
18. Insliturion of proceeding.
13. Bar of s u i ~ or other proceedings.
20. Power ID rnakc rules.
21. Repeal of be Sugarcane Act, 1934. and the Sugarcane (Punjab Amendmen[) Act, 1943, and saving.
2
f 953 : Pb. Act 40 1 SUGARCANE (REGULATION OF
PURCHASE AND SUPPLY)
ITHE PUNJAB SUGARCANE (REGULATION OF
PURCHASE AND SUPPLY) ACT, 1953
[Received the nsseltt of the Governor of Puttjab on the 30th Ocfober, 1953, and wns first p ~ b l i d ~ e d in the Punjab Governmen t Gazette (Ext r~ordi?zary), of tile 21rd November, 1953.1
Year 1 No. ( Shori title I Whether repealed or otherwise affected by legislalion
2. For Statement of Objects and Reasons, see Punjab Govenirnew G ~ i c t t e (Exlraordinary), 1958, page 546.
1353
3. For S~arcrnent of Objects and Reasons, see Purrjab Go~len~tj~enl Garct~e (Extra). 1959, page 337,.
4. For Stalement of Objutsmd Reasons, see P~mnjub Goverrr~t~er~f Gazefie (Extra), 1964, pagcs 935-937.
1. For Slatemen! of Objects and Reasons. see Punjnh Government G a z s ~ ~ (Extraordinary), 1953, page 1630; for proceedings in the Assembly and Councjl, see Punjab hgilal ive Assembly and Council Debates, 1953.
40
5. For Statement of Objecu and Reasons, see Pirrrjab Govcrr~rrrorf Gazeae (Exma), 1965, page 1144.
6 . See Hflvarra Governsletl! Guzetre (Extra), dated 29th October, 1968. pages 531-567.
Thc Punjab
Sugbrcane (Regu-
lation of Purchase
and Supply) Act,
1953
i
7. For Statement ofobjects and Rmsons,see Haryarra Governtnent Gazette (Extra), 1970, page 6 19.
Extended lo the territories which,
irnmedialely beforc the Is1 Nove-
mber, 1956, were comprised in thc
State of Patiala and Easl Punjab
States Union by Punjab Act 18 of 1958'
Amended by Punjab Act 13 of 195g3 Amended by Punjab Act 25 of 1964' Amended by Punjab Act 7 of 19665 Amended by Haryana Adaplation of
Laws Order. 196S6 Amended by Haryana Act 22 of 19707 Amended by Haryana Act 8 of 197 1
8. For Sta(erncn1 oCObjw1s and Rwsons, see Hnrynrrn Go~~en~rrrent G ;erre (Extra) . 197 1. page 244.
3
S U G ~ C A N E (REGULA~ON OF [I953 : Pb. Act 40
PURCHASE A N D SUPPLY)
An Act to regulate the purchase and supply of sugarcane required for use in sugar factories.
I
Ycar
It is hereby enacled as follows :-
short ti~lc. 1. ( I ) This Act may be called the Punjab Sugarcane (Regualtion
exlenr and of Purchase and Supply) Act, 1953.
comrncnce-
men[. (2) It extends to the whole of the State of 5maryana.J
2
No.
(3) It shall come in to force at once l[in the principal territories
and on the 15th May, 1958 in the trnnsferred territories.]
Definitions. 2. In this Act, unless the context otherwise requires,-
3
Short title ( I ) "assigned area" means an area assigned to a factory under this Act ;
4
Whether repealed or olbenvise affected by legislation ----
Amendad by Hnryana Act 5 oi 1972'
Amended by Haryana Acl 43 of 1973' Amcnded by Haryana A c t 9 of 19743 Amendcd by Haryana Act 14 of 197S4
(2) "Board" means the Sugarcane Control Board ;
(3) "cane" means sugarcane in tended for use in a '[factory or Khandsari sugar manufacturing unit ;]
(4 ) "Cane Commissioner" means the officer appointed by the Government to perform the functions of Cane Commissioner ;
1 For Staternenl of Objects and Reasons, see Harynrto Guvenrnlenr Gn:ctte (Extra), 1972, page 50.
2. For Slalement of Objects and Reasons, see Harynnn Co~~ernrnetit Gazcrre Exma), dntcd. the 2- 1 1- 1973; page 2002.
3. For Statement of Objccts and Reasons. see Haryano Govcrnt~rc~lr Gazerre (Exrra), dated, the 14-1-1974 ; pagc 138.
4. For Statement of Objects and Reasons, see Haqmtin Govertlrr~etrt Gazerre (Extra), dated. h e 1 1-3- 1978 ; pagc 330.
5. Subslituted for [he word "Punjab" by the Haryana Adaptatiun of Laws Order,
1968.
6. Added by ibid.
7. Subslituted by Haryana Act 14 of 1978.
4
1953 : Pb. Act 40 ] SUGARCANE (~ULATION OF
PURCHASE AND SUPPLY)
(5) "cane-grower" means a person including a tenant who cultivates cane either himself or through members of his family or
through hired labour, and who i s not a member of a Cane-growers'
Co-operative Society;
(6) "Cane-growers' Co-operative Society" means society registered under Co-operative Societies Act, 1912, one of the objecis o f which is to sell cane grown by its members ;
(7) "CoIIector" means the Chief Revenue Authority of a disuict ;
'[(a) "crushing season" mcans such period as the Statc
Government may, by notificaiion, specify ;]
(9 ) "factory" means a sugar factory wherein 20 or more
workers are working or were working, on any day of the preceding
twelve months, and in any part of which any manufacturing process connected with the production of sugar is being carried on or is
ordinarily carricd on with the aid of power ;
(10) "Government" means the Government of the '[State of Haryana] ;
3 [(IOA) "Khandsari sugar manufacturing unit" means a unit engaged or ordinarily engaged in the manufacture or production of khandsari sugar with the aid of a crusher driven by any mechanical
power ;]
' [ ( I I ) "occupier of a ractoiy or Khandsari sugar manufacturing unit" means the person who has control over the affairs of a factory or
Khandsari sugar manufacturing unit and where the said affairs are entrusted to [he managing agent, such agent ;I
( 1 2 ) "prescribed" means prescribed by rules made under this
Act ;
( 2 3 ) "State" means the '[State of Haryana).
3. ( 1 ) The Government shall establish and constitute a Sugarcant:
Sugarcane Control Board for the State and ascn be to i 1 such duties and Control Board.
functions in pursuance of the provisions of this Act, as may be prescribed.
1. Substituted for the word "Punjab" by the Haryana Adaplalion of Laws Order,
1968.
2. Subsliiurcd by LIaryana Act 14 of 1978.
3. Inserted by ibid. .
4. Substilu~ed by ibid.
5
SUGAF~CANE (REGULATION OF I1953 : Pb. Act 40
PURCHASE AND SUPPLY)
Appoinlrnent
. ~ f Cane - ,ommissioner. De~errninalion
~f occupier For
yurposcs of this 4ct
9ppoin1rncnt ]fan agent.
(2) The Board shall consist of fifteen members.
(3) The term of the Board shall be three years, provided that
the Government may dj ssolve the Board before the expiry of i ts term if it
Is satisfied that it is necessary to do so.
(4) No proceedings of the Board shall be rendered invalid for the mere fact that there was one or more unfjlled vacancy in the
Board at the time that such proceeding took place.
4. The Government may appoint any officer to be the Cane
Commissioner and may also appoint such other staff, body ar committee
as may be necessary for the performance of any duty or function under this Act.
'[5. Wherc lhe occupier of a factory or Khandsari sugar manu-
facturing unit is a firm or a company or other association, any one of its partners or directors or members may be prosecuted and punished under this Act for any offence for which the occupier of the factory or Khandsari sugar manufacturing unit is punishable.]
6. ( 1 ) No cane shall be purchased for a sugar factory unless its
occupier has, in the prescribed form sent a notice of such intention to Ihe I Cane Commissioner, nominating one or more person as agents for making
such purchases, and no agent shall be changed without prior notice in writing to the Cane Commissioner :
'[Provided that the occupier of a factory s h d l not norni~lai'e m y
person to be the purchasing agent at an out cane purchasing centre if such a person has worked as purchasing agent at that cenrre for a totai peiiod of
three years :
Provided further that such a person may be renominated as ai
purchasing agent at that centre aficr a period of at least five years has
expired since he last so served.]
(2) Any person appointed as agent under sub-section (1) shall deposit as security a sum of rupees one thousand in cash or Government Promissory Notes and no penon shall be deemed to have been appointed as agent until1 such deposit is made, and he has been given a licence in the manner prescribed.
1 - Substi~ued by Haryana Act 14 of 1978.
2. Added by ibid.
6
1953 : Pb. Act 401 SUGARCANE (REGULATION OF
PURCHASE AND SUPPLY)
7. ( 1 ) .No person shall act as purchasing agent under this Act, Licensing of
unless he has been licensed as such in the prescribed manner. Purchasing.
(2) No person other than a purchasing agent shall be employed by an occupier of a factory to do any work in connection
with any transaction for rhe purchase of cane within the State.
(3) A licence shall not be granted to any person under sub-
section ( I ) unless such person has paid the prescribed deposi t or furnished
the prescribed security and the Cane Commissioner may subject to
rules made in this behalf, in case of any breach of the conditions of the
Iicence, otder that the deposit paid or security furnished in respect of such licence shall be Cocfeited to Government or shall not be returned
before the prescribed period or that the whole or any portion of such
deposit or security shall be paid to any person who has suffered any loss owing to ;my misconduct or default of such licensee. l[(4) Any person aggrieved by an order of rhe Cane Com- missioner made under sub-section (3) may, within a period of thirty days
of the dale of such order, prefer an appeaI to the Government in such form
and manner as may be presctibed.]
8. (1) The agent or agents of a sugar factory shall maintain an ti^^ of an office in one or more places within the State, as may be required by the agent.
Cane Commissioner, and shall maintain such accounts and submit such
rerurns and statements as may be prescribed. 3[9. (1) If any person contravenes any of the provisions of this Act, penalty and or of any rule made thereunder, he shall be punishable with rigorous mgnizancc of imprisonment for a term which may extend to one year, or with fine offen'=.
which may extend to five thousand rupees or with both.
(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, all offences punishable under this Act and the rules made thereunder shall be cognizable.]
1. Inserled by Haryana Act 14 of 1978.
2. Omi~ted by ibirl.
3. Substitulcd by ibid.
7
SUGARCANE (REGULATION OF 11953 : Pb. Act 40
PURCEIASE A N D SUPPLY)
Eslimatt: of
quantity of
cane required
by factory.
Survey of arca.
Power to declarc varieties of
cane to hc
unsuihble fur
use in filclories. Prohibi~ion of
distriburiun uf certain kinds of seed cane.
10. ( 1 ) The Cane Commissroner may order the occupier of any
factory to submit to him on or before any specified date, an estimate of the quantily of cane intendcd to bc purchased for his factory during
any particular crushing season. I
(2) On receipt of an estimate, the Cane Commissioner shall
causc the same to be submitted to the Sugarcane Conbol Board for
their approval. The Sugarcane ConlroI Board shalI be cornpetcnt to confirm, modify or reject the estimate,and i n case of its not being
re.jected, to assign &he area from which &he cane may be purchased on
such terms and conditions as it may deem fit.
(3) If the Sugarcane Control Board is of the opinion that a
survey of any area is nccessary for the pgrpose of assigning i t to a
factory, the Cane Coh'lmissroner shall cause such survey to be made
and report the result to the Sugarcane Control Board. The cost of such
survey shall be payabIe by the occupier of such factory.
11. (1) Every survey mentioned hereinbefore shall bc made by
an officer authorised by the Cane Commissioner in the manner prescribed.
(2 ) Every pcrson owning or occupying land in any area in j
rcspect of which a survey is being made shall afford to the dficer
making the said survey such assistance and facilities for making rhe said survey as may be necessary.
(3) Any amount due from the occupier of a factory in respect ' of a survey sllall be recoverable from such occupier as an arrear of
Iand revenue.! i
12. The Government may, on the recommendation of thc:
Sugarcane Control Board, declare unsuitable for all or any factory ,:
cme of any varicty gown in any area specified in such notification, and no agent shall be competent to purchase any cane declared
unsuitable for his factory.
13. (11 The occupier OF a factory or any o~her person acting on '
his behalf shall not distribute sccd-canc of any variety to any person to
be used by cane-growers or the members of Canegrowers' , Co-operative i Societies in any area i f the same has been declared under fiis Act, to i
be unsuitable for the factory.
(2) The occupier of a factory or any other person acting on / his behalf shall not plan cane of any variety, declared under this Act,
to be unsuitable for the factory.
8
1953 : Pb. Act 401 S~GARC~E (REGUI,ATION OF
PURCHASE AND SUPPLY)
14. ( 1 ) A cane-grower or a Cane-growers Co-operarive Society Purchase of in an assigned area may sell by the date prescribed in this behalf, to the in occupier of the factory to which the area is assigned, cane grown by assigned area. the cane-grower or by the members of such Cane-growers' Co-operative Society as the case may be, not exceeding the quantity prcscribcd for such grower or Cane-growers' Co-operative Society.
(2) The agent of a fa'ac~o~y dull enter into an agreement with
a cane-grower or with a Cane-growers' Co-operative Society, as the case may be, jn such form, by such date and on such terms and conditions as may be prescribed, for the purpose oi purchasing Ihe cane offered in accordance with sub-scction (1). No person other than the agent aforementioned shall purchase or cnter into an agreement to purchase cane grown by members of a Cane-growers ' Co-operative
Society from any other person except i n accordance with such
agreement.
(3) Except with the permission of the Government, cane
grown in an assigned area shall not be purchsed by any person other
than the agent of the factory for which such m a has been assipcd.
(4) IL shall be competent for the prescribed authority to
specify any area wittun the assigned arca of a factory, thc cntire cane of wh~ch area the agent of the said factory shall be bound to purchase, and the cane-growers' or Cane-growers' Co-operarive Society shall be
bound to sell to the said agent.
15. If the cane-growers or Cane-,~rowers' Co-operative Sociely Purchasc of or Sucieties in the assigned area are not wiI1ing to entcr inla agreement cane outside
to supply, or fail 10 supply the requisite quantity of cane, the agent Ihe asiened area. may, after giving the prescribed notice to the Cane Commissioner,
purchase the balance of the cane required by him from outside the
assigned area '[if permitted by the Cane-Commissioner.]
'[15A, ( I ) The occupier of a factory shall make such arrangement Paymem.
for the payment of price of cane as may be prescribed.
(2) As soon as cane is supplied to a factory, the occupier of such factory shaH be liable to pay the price of cane so supplied. 1 - Added by Haryana Act 43 of 1973.
2. Inserled by ibid.
9
SUGARCANE (REGULATION OF 11953 : Pb. Act 40
PURCHASE A N D SUPPLY)
(3) Where the occupier liable under sub-section (2) makes default in payment of the price for aperiod exceeding fourteen days from the date of supply of cane to the factory, he shall be liable to pay interest thereon at such rate '[not exceeding fifteen per cent per annurn], as the State Government may, by notification, determine from the said date.] Maintenance 16. (1 ) The agent of a factory for thc purposes of which an area of regisler. has been assigned shall maintain a register in the prescribed form and
manner.
Z[(IA). The occupier of a Khandsari sugar manufacturing unit
shall maintain a register in the prescribed form and manner.]
(2) The Government may prescribe the procedurc for-
(a) the correction of entries in, and the addition of new entries to, such register;
( b ] the payment of costs in connection with such correction or addition, and the manncr in which such costs shall be realized ; and
TAX on the
purchasc of
canc.
(c) the supply, on payment, of copies of entries in the register.
17. 4[(1) The State Government may ,-1
(i) after consul tation with the Sugarcane Control Board, impose a tax not exceeding two rupees per qujntal on the purchase of cane by or on behalf of a sugar factory; and
(ii) impose a tax not exceeding one rupee per quintal on the purchase of canc by or on behalf of a Khandsari Sugar manufacturing unit,
and whcn a tax is so imposed it shall be notified in the Official Gazette, and shall be levied, charged and collected in the manncr prescribed.] 3[(2) If the tax levied under sub-section ( I ) is not paid on or
before the due date, interest 5[ar such rate, not exceeding fifteen per cent
per annum, as the State Government may, by notification, determine from time to time,] shall be charged on the amount of tax from the
said date till the dare of payment.
1 . Substiluted by Haryana Act 1 4 of 1 978. 2. Inscrted by ibid 3. Substituted by Haryana ACL 43 of 1973. 4. Substituted by Haryana Act 9 of 1874 and funher substilured by Haryana Act 14 of i978. 5 . Substiruled by Haryana Act 11 of 1978.
10
1953 : Pb. Act 40, SUGARCANE (REGULATION OP
PURCHASE AND SUPPLY)
(3) All sums due as tax or interest, and not paid by the due
date. shall be recij~erablc as arrears of land revenue.] '[17-A. Th:: Govement, if satisfied that a factqry has exported Power la refund out of India any quantity of sugar manufactured by it, may refund to tax on cane utilized for
such factory, whether prospectively or retrospectively, the amount of manufacuring tax imposed on, and paid by, it under section 17 in respect of the cane sugar exported purchased by it and utilized in manufacturing the quantity of sugar so out of India. exported.]
'[17-B. The Government, if satisfied that i t is necessary on Power to ex-
account of low recovery of sugar from cane or with a view to eccourage empt tax On the purchase of
or regulate the supply of cane to or its purchase by sugar factories, ,,
may, from time to time by notification in the Official Gazette, exempt or refund, in whole or in part, the tax payable or paid under
section 17.1 3[17-C. (1) In addition to the tax payable under section 17, there L ~ Y of
shall be paid by or on behalf of a sugar factory a surcharge at the rate surcharge. of two percentam on the amount of such tax.
(2) The provisions of this Act shall, so fy as may be, apply in relation to the surcharge payable under sub-section ( I ) , as they apply
to the tax payable under this Act.
(3) The State Govenunent may, by -notification, discontinue [he levy of t h ~ surchuge at any time.]
4[18. Oh the application of a person accused of anoffence under Power lo
this Act or the rules made thereunder, the Cane Commissioner or any offences.
other officer authorised by the State Government in this behalf may accept from him a sum of money not exceeding iwo thousand rupees by way of composition for such offence at any stagt: before the judgment in the case has been announced.] . ,
1. Section 17-A. instered by Punjab Act 7 of 1966.
2. Section 17-B. instered by Haryarril Acl 8 of 1971.
3. Section 17-C. instered by Haryana Act 5 of 1972.
4. Substituted by Haryana Act 14 01 1978.
11
Bar of suit other pro- cwdings. SUGARCANE (REGULATION OF [I9 3 : Pb. Act 40
PURCHASE AND SUPPLY)
OF 19. No suil . prosecution or orher legal proceedin ; shall lie against the Government or against any person for anything ~ h i c h is in good done or intended to be done under this Act or the rules framed thereunder.
Power LO make 20. (1 ) The Government may make rules to carry out the rules. provisions of this Act. '
(2) In particular and without prejudice to the, generality of the foregoing powers, such rules may for-
(a) the constitution, powers, duties a id procedure of the Sugarcane Control Board ;
(b) the pcwers and duties of the Cane Commissioner ;
( c ) the authorities by which any functions under this Act or the rules made thereunder are to be perfoimed ;
' [ (cc) the form and manner in which an appeal may be preferred ;]
(dl the form in which any nouces required under this Act .should be given ;
( e ) the procedure to be followed in making a survey under this Act, the manner of calculating the cost of
such survey, the amount to be deposited in
connection therewith and the assistance to be afforded by owners and occupiers of land to the
officer m h n g such survey ;
the form of agreement to be entered into for the purchase of cane, the date by which such agreement should be made and the terms and conditions
thereof ;
(g) the quantity of cane which may be purchased in an assigned area during any particular crushing season ;
( h ) the posting of notices and the maintenance of records, registers and accounts and the submission of returns, the supply of copies of entries therein and the fees to,be charged for the same ;
1. Inserted by Haryanj Act 14 oi 1978.
12
953 :Pb.Act&] SUGARCANe(RE JLATIDNOF
PURCHASE AN SUPPLY)
(ij the method by wl ich the minimum pnce of cane i s
to be fixed under this Act ; ( j j the form and manner in which applications for
licences may be made, the terms and conditions of
cach licence, their refiewal, suspension and cancellation and the fees to be charged for the same;
(k) the correct weighment of cane, the provision of
facilities for weighment and for checking weighments, and timings of weighments;
(1) the payment of the price for cane; and
(m) any other malter which is to be or may be prescribed
under this Act.
21. The Sugarcane Act, 1934 (Act XV of 1934) in so far as it is Repal OT the
applicable to the State of Punj ab, and tht: Sugarcane (Punj ab Amendment) Suearcane Act, Act, 1943 (Punjab Act M of 1943). are hereby repealed. Any thing done 193" and ihc Sugarcane orany action fakeninexerciseofpowenconferredby, or underrepealed (Punjab Acts, or purporting to have been done or taken under the Punjab Sugar Factories Control Act, 1950 (Punjab Act I of 1950) shall, to the extent of ACL 1943) dnd being consistent with the provisions of this Act, M if this Act were ia saving.
force at the time when such thing was done or such action was taken.
13
HARYANA GOVT. GAZ. (EXTRA.), NOV 16, 2004 343
PARTI
LEGISLATNE DEPARTMENT
Notification
The 16th Noven~ber~ 2004
No. Leg. 26/2004.-The following Act of the Legislature of the State of [la received the assent of the Governor of Haryana on the 13thNovember, , anfl is hereby published for general ulfolmation :-
Haryana Act No. 24 of 2.004
THE PUNJAB SUGARCANT (REGULATION OF PIJRCHASE AND
SLIPPLY) HARYANA AMENDMENT A m , 2004.
AN
ACT
rrrl~er to amend the Punjr~b Sagnrca~re (Re.yul(rfior~ of PIC,-ctm.ve and Srrr~plpi)') Acf. 1953. in its appiicntion ru rhc Stnre u/ Huiyuno.
Be it enactedby rile Legislature of the State of Haryana i l l the Fifty-fifth year Ule Republic of India as follows :--
1. (I) This Act may be called the Punjab Sugarcalle (Regulation of Si~orl 11l1c. hase and Supply) Haryam Amendment Act. 2004. cxtcnl and Com,ncllCCInell!.
(2) It extends to tile whole of tlie State of Haryana.
(3) It shall come into force on such date as the (;overn~nent ma): hy notification in thc Ofricial Gazette, appoint.
2. For section I4 of the Punjab Sugarcanc (Kegulatii~n of I'uril~ase andSubs~ilul>unol'
upply)Act, i953 (hereinafter called the pnnc~pal Act), Ole foiiowi~igseztlnn shall be""u" '"I
runjab ACI 40 o i e substituted, namely:- 1 9 5 3 .
" 14. Regulation of supply and price of cant in assigned area.- ( I ) TlieGovemmenl may. for maintainuigsupplies i ~ y order, regulate---
(a) tlie distributi:)n, sale or pul-chnsc of any ~;I.IC: in any assi~ned area;
(b) p~irchasc of czne 111 any arca oilier than an sssigned a e a ; and
(c) the piice oicanc in asslined 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
14
--
FIARYANA GOVT. GAZ. (EXTRA.), NOV 16, 2004
(KRTK. 25, 1926 SAKA)
case may be, for the prirpose of purchasing the cane. No person other than an agent of a factory shall purchase cane except in accordance with such an agreement.
(3) Without prejudice to the generality ofthe foregoing powers such order may provide for-
(a) the quantity of cane to be supplied by each cane- growcr or Cane-@owersZ C'o-operative Society in such area to the Wclory f o ~ which the area has so bceu assigned;
(b) the manner in wluch cane grown in the assigmd arca, shall be purchased by the factory for which h e area has been so assigned and the circumstances under which the cane grown by a cane-grower shall not be purchased except througli a Cane-growers' Co- operative Society;
(c) h e form and the terms and conditions of the agreement to be executed by the agelit of the factory for wlrich a n area is assigred for the purchase of cane offered for sale;
(d) thc circulnstances under which permission may be granted-
(I) for the purchasc of cant: grown in assig~lcdarea by a Gur, Rab or Khandsari ManafacturingUoit or any person or facloly other than thc factory for which area has been r~ssigned; and
(d) for thc ~ e l c ofcene g o w n in e~lassigned a m to a Gur, Rab or Khandsari Manulacluring Unit or any person or factoryother than the iactory forwhich the area is assigied
(el such incidcntjrl aud consequcntial matters as may appear to be necessary or desirable for this puvose.".
dnieni n l 3. For clause (i) of sub-section (2) of section 20 of the pr~nciprl Act, the
n 20 o f lbllowing clause shall he substlh~ted, namely b A c l 4 0
i> "(I) the rnerhod by which !he pricc of cane is to be fixed undcr ~ I I I ; Act;".
R. S. ~M41jb.N,
Secretary to Governmcnl, Haryana,
Legislative Department.
38165 iLR -:-I 1 ; P . Chcl.
15