Section 27(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)The prescribed authority may, either suo motu or on an application made to it by the occupier of the factory, within dirty days of the publication of the estimate under sub-section (2) revise the estimate, published under that sub-section and that authority shall cause the estimate so revised which will be final to be published in the prescribed manner.
