Section 11 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
11. Inspectors.
(1)The Government or any authority or officer empowered by them may, for the purposes of this Act, appoint those persons or officers of the Government who in the opinion of the Government or the authority or officer so empowered possess knowledge and experience in cane to be Inspectors within such local limits as may be assigned to them.(2)The Inspectors shall perform the functions and exercise the powers imposed or conferred upon them by or under this Act.
