Section 4A(iii) in The Sugarcane Control Order, 1966
(iii)where the sugarcane is brought bound in bundles and weighed as such, the Central Government or, with the approval of the Central Government, the State Government or the Director of Agriculture or the Cane Commissioner or the District Magistrate within their respective jurisdiction, may allow a suitable rebate in regard to the weight of the binding material [not exceeding 1.000 kilogram per quintal of sugarcane] [Substituted by Sugarcane (Control) Amendment Order, 1983.]; and
