Section 4(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(2)The functions of the Committee or Body will be -(a)to recommend ways and means of maintaining healthy relations between occupiers or managers of factories, cane-growers societies or purchasing agents ;(b)to offer advice on any matter which may be referred to it by the Government, the Board and the Cane Commissioner; especially in respect of the regulation of the purchase of cane, and to advise the Cane Commissioner with regard to the cane estimate submitted under section 10 of the Act and assigning of the area from which the cane may be purchased ;(c)to bring to the notice of the Cane Commissioner cases of breach of any of the provisions of the Act and of the rules made thereunder and to make suggestions for the prevention of the same ;(d)to advise the Government regarding suitability or otherwise of the cane varieties for different tracts ; and(e)to advise the Cane Commissioner in the Cane Development work.
