Section 11 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
11. Inspectors.
(1)The State Government may for purposes of this Act appoint any person or designate such officer of the Government as it thinks fit to be Inspector within such local limits as may be assigned to him.(2)The Inspector shall perform the duties and exercise the powers conferred or imposed upon him by or under this Act.
