(1) The State Government may, by notification in the Official Gazette, declare any area specified in the notification to be a controlled area for the purposes of this Act.

(2) 1[ The State Government may, by notification in the Official Gazette, fix a minimum price or minimum prices for the purchase in any controlled area of sugar- cane intended for use in any factory.

(3) The State Government may, by notification in the Official Gazette, prohibit in any controlled area the purchase of sugar- cane intended for use in any factory otherwise than from the grower of the sugar- cane or from a person licensed by the State Government to act as a purchasing agent.