Section 4(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The Board shall advice the State Government on the following matters, namely:-(a)Planning of development schemes connected with production, research, transport and sale of sugarcane;(b)matters pertaining to regulation of supply, purchase and weighment of cane;(c)the varieties of sugarcane, tested by the Sugarcane Research Institute in the State, which are suitable or unsuitable for use in a factory:(d)recommendations in respect of the determination of price of cane to be supplied to factories;(e)determination of the price of cane payable by owners of units;(f)maintenance of coordination among the occupier, managers, cane growers and other related parties, and(g)such other matters as may be prescribed.
