(b)[ direct any owner or operator of a crusher not belonging to a grower or a body of growers of sugarcane or a power crusher, or a khandsari unit to supply, within such period as may be specified, such information, returns or reports, as may be required, relating to purchase of sugarcane or sugarcane juice, production, maintenance of stocks, storage, sale price, grade, packing, marking, payment, disposal, delivery and distribution of gur, gul, jaggery and rab or khandsari sugar of the period or hours worked or the like] [Substituted by G.S.R. 1456, dated 2nd August, 1968.];
