Section 14 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
14. Power of survey, etc.
(1)If, in the opinion of the Cane Commissioner, it is necessary for the purposes of section 15 that a survey of the area from which a cane grower supplies cane to a factory should be made, he may by order provide for a survey of such area to be made in such manner and by such officers as may be prescribed.(2)(a)The cost of survey under sub-section (1) shall be recovered in such proportion as may be prescribed from -(i)the occupier of the factory;(ii)the cane grower; [xxx] [The word 'and' omitted by Act No.25 of 1976.](iii)the Government.(b)Any amount due from the occupier of a factory or a cane grower towards the cost of survey shall be recoverable as an arrear of land revenue.
