Section 5 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
5. Other authorities.
[Section 20(2)(c)] - (i) The Financial Commissioner, the Secretary, Agriculture, the Director of Agriculture and the Cane Commissioner shall be the ex officio Inspectors for the whole of the State. The Commissioners, Deputy Commissioners and the Sub-Divisional Officers (Civil) shall be ex officio inspectors within the respective jurisdiction.(ii)The Government may appoint, when required, such other Government servants as it may think fit to be Additional Cane Inspectors within such limits as may be assigned to them.(iii)Every Inspector may, within the local limits of his jurisdiction and within such assistance as he thinks necessary :-(a)enter any place which is or which he has reasons to believe to be used as a factory or purchasing centre or any place where sugarcane intended for use in a factory is weighed or payment is made therefor and make examination of the weigh bridge and of any records, registers and accounts maintained in connection with the purchase of sugarcane; provided that he shall not enter any portion of such factory other than the weigh bridge, the cane carriers, premises and the office of the factory;(b)cause carts carrying sugarcane or consignments of sugarcane to be weighed or re-weighed in his own presence; provided that sugarcane loaded in wagons may not be required to be unloaded for the purposes of re-weighment;(c)record the statement of any person whom he may deem necessary to examine for the proper discharge of his duties;(d)examine such records as are maintained at a factory showing the amount of cane purchased, the amount of cane crushed, the sucrose content thereof, the quantity of sugar manufactured, the percentage of extraction of sugar from cane, the quantity of sugar produced, issued and in stock;(e)examine the weigh bridges or weights used, kept or possessed for the weighment or purchase of cane;(f)check weighment, purchased and payments made;(g)inspect factory roads, cattle sheds, cattle troughs and lighting arrangements made for weighment of cane;(h)examine the records showing the accounts of cane purchased and crushed;(i)call for from the occupier of the factory any information relating to the purchase, supply and crushing of cane;(j)issue from time to time such instructions as may be necessary to ensure equitable purchase of cane;(k)examine any record, register, accounts or documents of cane growers co-operative societies;(l)examine any records, register or documents or call for any information relating to the payment of cess, commission and price of cane; and(m)exercise such other powers as may be necessary including suspension or cancellation of bond for carrying out the purposes of the Act or of the rules made thereunder.
