Section 11 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
11. Inspectors.
(1)The State Government may for purposes of this Act appoint any person or designate such officers of the Government as it thinks fit to be Inspectors within such local limits as may be assigned to them.(2)The Inspectors shall perform the duties and exercise the powers conferred or imposed upon them by or under this Act.
