Section 16(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(2)The Government may prescribe the procedure for -(a)the correction of entries in, and the addition of new entries to, such register;(b)the payment of costs in connection with such correction or addition, and the manner in which such costs shall be realized; and(c)the supply, on payment, of copies of entries in the register.
