Section 39 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
39. Recording of correct weight of cane.
(1)The occupier of every factory, the owner of every unit and every person in charge of weighmens shall maintain, subject to such limits of error as is prescribed by the State Government under the law relating to weights and measures, for the time being in force, a record of the correct weight of cane purchased at the place of weighment.(2)No cane shall be purchased without being weighed.
