Section 35(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)The State Government may, by rules, provide for-(a)the correction of entries and the addition of new entries in such registers;(b)the payment of costs in connection with such entries or addition and the manner in which such costs shall be realized; and(c)the supply, on payment of the prescribed fee, of copies of entries in the registers.
