Section 42(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The State Government may, after consulting the Board, determine by notification in the official Gazette, in respect of any area the minimum price of cane payable by the owners of units to the cane-growers for cane supplied to them in the crushing year concerned:Provided that the minimum price so determined shall not exceed the minimum price payable by the occupier of a factory under any law for the time being in force, in respect of the cane supplied from the same area.
