Section 9 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
9. Survey and Growers' Register.
(1)The Cane Commissioner may cause a survey of the sugarcane in areas proposed to be assigned in Form V by the factory or the Society who shall deliver a copy thereof to the Cane Commissioner by the end of September each year. The official authorised by the Cane Commissioner to check survey of cane area, shall be afforded such assistance and facilities by the occupier of factory as may be necessary.(2)The occupier or agent of a factory or the Society causing the survey shall prepare a register in Form VI to be called the Growers' Register, which shall be open to inspection by every cane grower for verification of survey figures.(3)Any cane grower or a member of the Society having or claiming to have grown sugarcane in the assigned area, may apply to the occupier or the agent of the factory or the society for the correction of an entry in or the addition of any entry to the register. In the event of a refusal by the occupier or the agent or the society, the decision of the cane Commissioner shall be final.(4)The occupier or the agent of a factory or the society shall give a copy of the entries in the register on application made before the 15th December in any year to any cane grower or member of the society receiving payment at the rate of twenty five naye paise for each cane grower.(5)The register shall be preserved by the occupier or the agent of a factory or the society for a period of one year following the crushing season to which it relates.
