Section 10(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(3)If the Sugarcane Control Board is of the opinion that a survey of any area is necessary for the purpose of assigning it to a factory, the Cane Commissioner shall cause such survey to be made and report the result to the Sugarcane Control Board. The cost of such survey shall be payable by the occupier of such factory.
