Section 4 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
4. Functions of the Board.
- The functions of the Board shall be,-(a)to recommend ways and means of maintaining healthy relations between occupier of the factory and cane growers.(b)to offer advice on any matter which be referred to it by the Government or the Commissioner for Cane Development and Director of Sugar, especially in respect of the regulation of the purchase of sugarcane;(c)to bring to the notice of the Commissioner for Cane Development and Director of Sugar, cases of breach of any of provisions of the Act and of the rules made there under and to make suggestions for the prevention of the same;(d)to advice the Government regarding suitability or otherwise of cane varieties for cultivating in different regions; and(e)to advice the Commissioner for Cane Development and Director of Sugar, in the sugarcane development work.(f)to decide sugarcane price on revenue sharing basis taking into consideration actual revenue realised from sugar, bagasse, molasses and press-mud.
