Section 9 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
9. Survey of area.
[Sections 11 and 9(2)(e)] - (1) The Cane Commissioner may cause a survey of sugarcane in the area proposed to be assigned to any factory in form V by an officer authorised by him in this behalf (hereinafter called the "authorised officer") within one month of the decision of the Sugarcane Control Board to this effect and respect the result to the Board in its next meeting. The officer authorised by the Cane Commissioner to conduct the survey of cane area shall be afforded such assistance and facilities by the occupier of a sugar factory or cane growers co-operative society as may be necessary.(2)The authorised officer shall prepare a register in form VI to be called the `Cane Growers Register' which shall be open to inspection by every cane grower for verification of survey figures.(3)Any cane grower or member of the society, having or claiming to have grown sugarcane in the assigned area, may apply to the authorised officer for the correction of any entry or the addition of any entry in the said register. In the event of a refusal by the authorised officer, the decision of the Cane Commissioner shall be final.(4)The said officer shall give a copy of the entries in the register on an application made before the 15th December in any year to any cane grower or member of the society on receiving payment at the rate of Re. one for each cane grower.(5)The register shall be preserved by the authorised officer for a period of three years following the crushing season to which it relates.(6)The amount of salary and travelling allowance etc. paid to the staff for the period it is assigned the duty of conducting survey of area by the Cane Commissioner shall be recoverable from the occupier of the factory concerned.(7)The occupier of the factory concerned on receipt of demand notice from the Cane Commissioner in respect of survey charges shall, within one month, deposit the amount into the Government Treasury/Sub-Treasury under appropriate head of account, failing which such amount shall be recoverable from him as arrears of land revenue.
