Section 28 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
28. Conditions preoedent to commencement of purchase of cane.
(1)The occupier of a factory or any person action or his behalf shall not commence the purchase of cane unless adequate arrangements, as may be prescribed, have been made and a certificate has not been obtain from the Cane Officer in respect of the following matters, namely:-(a)weighment of cane to be purchased;(b)payment of the price of cane purchased;(c)parking of cane-carts;(d)approach roads to the place of weighment; and(e)distribution of requisition slips.(f)before the commencement of purchase of cane at centres the occupier/ manager of the factory shall display on the centres the name and designation of the staff working there the rate at which cane will be purchased, weigh-bridge verification report etc. as asked for from time to time. failing in compliance of the provisions of the above section, the factory may be fined up to rupees twenty five thousand or legal action under Section-52 of this Act and under the provisions of Indian Penal Code shall be constituted.(2)Where survey has not been made under section 34, the occupier of the factory shall, before the commencement of purchase of cane, have the survey of the standing cane crop made as the prescribed manner.
