Section 11(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)The Government or any authority or officer empowered by them may, for the purposes of this Act, appoint those persons or officers of the Government who in the opinion of the Government or the authority or officer so empowered possess knowledge and experience in cane to be Inspectors within such local limits as may be assigned to them.
