Section 20(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for -(a)the constitution, powers, duties and procedure of the Sugarcane Control Board;(b)the powers and duties of the Cane Commissioner;(c)the authorities by which any functions under this Act or the rules made thereunder are to be performed;(d)the form in which any notices required under this Act should be given;(e)the procedure to be followed in making a survey under this Act, the manner of calculating the cost of such survey, the amount to be deposited in connection therewith and occupiers of land to the officer making such survey;(f)the form of agreement to be entered into for the purchase of cane, the date by which such agreement should be made and the terms and conditions thereof;(g)the quantity of cane which may be purchased in an assigned area during any particular crushing season;(h)the posting of notices and the maintenance of records, registers and accounts and the submission of return the supply of copies of entries therein and the fees to be charged for the same;(i)[ the method by which the price of cane is to be fixed under this Act;] [Substituted by Haryana Act No. 24 of 2004.](j)the form and manner in which applications for licences may be made, the terms and conditions of each licence, their renewal, suspension and cancellation and the fees to be charged for the same;(k)the correct weighment of cane, the provision of facilities for weighment and for checking weighments, and timings of weighments;(l)the payment of the price for cane; and(m)any other matter which is to be or may be prescribed under this Act.
