Section 4 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
4. Functions of the Board.
- The Board shall advise the State Government on the following matter,namely-(a)matters pertaining to the regulation of supply and purchase of cane for sugar factories;(b)the varieties of cane which are suitable or unsuitable for use in sugar factories;(c)the maintenance of healthy relations between occupiers or managers of factories, cane-growers. Cane-growers' Co-operative Societies, Cane development Council and(d)such other matters as may be prescribed.
