Section 9(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(3)Any cane grower or a member of the Society having or claiming to have grown sugarcane in the assigned area, may apply to the occupier or the agent of the factory or the society for the correction of an entry in or the addition of any entry to the register. In the event of a refusal by the occupier or the agent or the society, the decision of the cane Commissioner shall be final.
