Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(f) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(f)before the commencement of purchase of cane at centres the occupier/ manager of the factory shall display on the centres the name and designation of the staff working there the rate at which cane will be purchased, weigh-bridge verification report etc. as asked for from time to time. failing in compliance of the provisions of the above section, the factory may be fined up to rupees twenty five thousand or legal action under Section-52 of this Act and under the provisions of Indian Penal Code shall be constituted.