Section 13(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(2)The State Government may, by rules, make provision for the following-(a)correction of entries made in the register and addition of new entries if necessary;(b)fixing of prices in respect of entries so corrected or added in the register and prescribing of the procedure for payment of such price; and(c)the supply of copies of entried made in the register on payment of the prescribed fee.
