Section 62 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
62. Power to exempt co-operative factories or units from provisions of the Act.
- The State Government may, by an order published in the official Gazette, exempt any factory or unit owned by a co-operative society established under the Bihar and Orissa Co-operative Societies Act, 1935 (B and O Act VI of 1935), from any of the provisions of this Act or direct that the provisions of this Act shall apply in relation to any such factory or unit with such modifications as may be specified in the order.Provided that any modification in the provision of this Act affecting interest of any such factory or unit concerned adversely shall not be made without giving a reasonable opportunity of being heard to that factory or unit.
