Section 48(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)The State Government may, be notification in the official Gazette determine the amount of commission payable by the occupier of the factory on the purchase of sugarcane by such occupier or on his behalf and may, by a like notification exempt the occupier of any new factory to be specified in the notification, from the payment the amount of such commission for prescribed period.
