Section 35 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
35. Maintenance of register.
(1)The occupier of a factory shall maintain in the prescribed form a register of all can-growers and suppliers of cane in each of the following areas, namely:-(a)the area reserved for the factory under section 31; and(b)any other area from which the factory may purchases cane.(2)The owner of a unit shall maintain in the prescribed form a register in respect of the cane or cane juice crushed or purchased by him or on his behalf.(3)The State Government may, by rules, provide for-(a)the correction of entries and the addition of new entries in such registers;(b)the payment of costs in connection with such entries or addition and the manner in which such costs shall be realized; and(c)the supply, on payment of the prescribed fee, of copies of entries in the registers.
