Section 13(5) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(5)A Cane Officer may, within the local limits of his jurisdiction,-(a)either any place which is or which he has reason to believe to be used as a factory or a unit or a godown or any place, where cane is weighed or payment is made therefore, and make such examination as he may think necessary of the weighbridge or scales or any other machine used for weighment and of any records, registers, accounts maintained in connection with the purchase of cane;(b)Cause cane-crafts or wagons including trucks and any other means of transport, or consignments of cane to be weighed or re-weighed in his presence:Provided that cane already loaded shall not ordinarily be required to be unloaded for the purposes of reweighment except under special circumstances to be intimated in writing to the manager of the factory and the Cane Commissioner;(c)record the statement of any person whom he may deem necessary to examine for the proper discharge of his duties;(d)call from the occupier or manager of a factory or owner of a unit any information relating to the production, supply or crushing of cane, the manufacture of sugar and the quantity or the quality of sugar, rab or molasses produced, issued or in stock any payment of the prices of cane;(e)call for from a sugarcane-grower any information relating to the production, cultivation and supply of sugarcane or cane and payment of the price thereof and any other relevant matter;(e-1) call for any book, account or other account relating to cash/ credit accounts;(f)shall perform such other functions as may be prescribed or directed by the State Government.
