Section 14(1) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(1)The State Government, for purposes of Section 15, 16 or 17 by order, provide for-(a)survey to be made of the area proposed to be reserved or assigned for supply of cane to a factory and the recovery of the cost of such survey from the occupier;(b)the appointment of an officer for purposes of such survey, his duties and powers;(c)the procedure in accordance with which the survey shall be made;(d)the assistance and facilities to be provided to the officer appointed in pursuance of clause (b) by the persons owing or occupying land in the area; and(e)such incidental and consequential matters as may appear to be necessary or desirable for this purpose.
