Section 25(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)Within thirty days of the commencement of this Act and thereafter the same period before the commencement of every crushing year the occupier of a factory shall send to the Collector a notice of appointment of any person as manager for the purposes of this Act or the rules:Provided that until the first notice of appointed or deemed to be appointed as manager under the Bihar Sugarcane (Regulation of Supply and Purchase) Ordinance, 1973 (Bihar Ordinance 47 of 1973) shall be deemed to be a manager under this Act.
