Section 4 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
4. Functions of the Board.
- The Board shall advise the State Government on the following matters, namely :-(a)matters pertaining to the regulation of supply and purchase of cane for sugar factories;(b)the varieties of cane which are suitable or unsuitable for use in sugar factories;(c)the maintenance of healthy relations between occupiers or managers of factories, Cane-growersÂ’ Co-operative Societies, Cane Development Council and purchasing agents; and(d)such other matters as may be prescribed.
