Section 65(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)the functions of the Board and the Councils and the manner in which the functions shall be performed;(ii)the manner in which the business of the Board and the Councils shall be conducted;(iii)the manner and form in which the funds placed at the disposal of the Board and Councils shall be maintained and the application of, and payment from, such funds;(iv)the audit of the accounts of the Board and the Councils and the matters incidental thereto;(v)remuneration to be paid to an auditor other than the auditor appointed under the Bihar and Orissa Local fund Audit Act, 1925 (B. and O. Act II of 1925);(vi)the function of the Cane Commissioner and of other authorities and officers by whom any functions under this Act or the rules are to be performed;(vii)licences under Chapter III;(viii)appointment of manager under section 25;(ix)date and manner of submission of estimate of cane required by a factory during a crushing year and the manner of publication of the estimate under section 27;(x)authority which may revise the estimate made under section 27;(xi)establishment and working of purchasing centres under section 29;(xii)form in which an application may be made by a factory situated outside the State of Bihar of reservation of area under section 31 for supply of cane to such factory;(xiii)authority to which an appeal against an order made by the Cane Commissioner under sub-section (1) of section 31 shall lie;(xiv)form, date, terms and conditions relating to agreement or purchase of cane in a reserved area by occupier of a factor;(xv)order to be made by the Cane Commissioner under section 32;(xvi)authority before which appeal against order of Cane Commissioner, made under clause (iii) of the proviso to sub-section (4) of section 32 shall lie;(xvii)the assistance to be rendered by owners and occupiers of lands to the officer making survey under section 34;(xviii)form of the register to be maintained under section 35, correction of entries and addition of new entries in the register, the payment of cost in connection with such correction or addition the manner of realisation of such costs, fee payable for the supply of copies of entries in the register;(xix)seed-nursery and the manner of its maintenance, as required by section 38;(xx)arrangements for payment of price of cane, as required by section 43;(xxi)deduction from cane-price under section 44 and payment of the amount to the council concerned;(xxii)form of register in which dispute shall be entered, the period within which and the authority to which the reference shall be made under section 46;(xxiii)manner in which and the authority with which the price shall be deposited under section 46;(xxiv)manner of payment of commission as required by section 48;(xxv)the proportion and manner in which the commission shall be paid under subsection (2) of section 48;(xxvi)manner of collection of tax payable under section 49;(xxvii)manner in which and the extent to which loan may be advanced under section 50;(xxviii)the time within which applications and appeals may be presented under this Ordinance in cases for which no specific provision has been made;(xxix)the fees to be paid in respect of applications and appeals under this Ordinance and the manner of the payment of such fees;(xxx)the distribution of requisition slips by occupiers of factories, co-operative societies or other persons;(xxxi)the correct weight of cane, the provision of facilities for weighment, checking of weighment timing of weighments, class or type of heavy machines to be kept;(xxxii)the provisions for approach roads, parking space for carts bringing cane to the place of weighment, sheeds for animals and cart drivers, water troughs for animals and other connected matters; and(xxxiii)any other matter which is required by this Ordinance to be prescribed.
