Section 9(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The council may administer-(i)any sum placed at its disposal by the State Government in form of grant, under section 48 to 49 or otherwise;(ii)any sum contributed by the factories, cane-growers and others :(iii)any other sum which the State Government may, from time to time, require to be credited to the fund of the council; and(iv)the amount received from any other source.
