Section 11 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
11. Survey of area.
(1)Every survey mentioned hereinbefore shall be made by an officer authorised by the Cane Commissioner in the manner prescribed.(2)Every person owning or occupying land in any area in respect of which a survey is being made shall afford to the officer making the said survey such assistance and facilities for making the said survey as may be necessary.(3)Any amount due from the occupier of a factory in respect of a survey shall be recoverable from such occupier as an arrear of land revenue.
