Section 13(8) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(8)The Cane Officer may issue such instruction for equitable purchase of cane as he deems necessary and such instructions shall be complied with immediately: Provided that the prescribed authority may, either suo motu or on an application being made to it by any party concerned, suspend the operation of the instruction and after giving reasonable opportunity of being heard to the parties concerned, revise the instruction and the order in revision shall be final.
