Section 29(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The occupier of a factory shall submit a proposal for establishing sugarcane road/ rail sugarcane purchase centres, at least forty-five days before the start of the crushing operation in a particular crushing year, before the Cane Commissioner and will give a copy of that proposal to the concerned Cane Officer, Joint/ Assistant Cane Commissioner and the Collector of the District from which the cane is proposed to be purchased.
