Section 29(6) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(6)Subject to other provisions of this act any order of direction of the Cane Commissioner in respect of purchase of cane or its movement from any area including its dispatch by rail may be revised by the government which shall have the power to initiate proceedings in revision either suo moto or on an application made to it by any aggrieved person within fifteen days of the receipt by him of such order or direction.
