Section 34(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)After issue of the notification under sub-section (1), it shall be lawful for an officer appointed under sub-section (2) and for persons required by him to assist, him in the discharge of him duties.-(i)to enter upon and survey and take levels of any land in such locality and to do all things and make all enquiries necessary for effecting the survey and demarcation of the boundaries thereof;(ii)to dig or bore into the sub-soil;(iii)to make levels boundaries, and lines by placing marks and cutting trenches; and(iv)Where otherwise the survey cannot be completed and the levels taken and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle.
