Section 4 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
4. Function of the Board.
(1)The Board shall advice the State Government on the following matters, namely:-(a)Planning of development schemes connected with production, research, transport and sale of sugarcane;(b)matters pertaining to regulation of supply, purchase and weighment of cane;(c)the varieties of sugarcane, tested by the Sugarcane Research Institute in the State, which are suitable or unsuitable for use in a factory:(d)recommendations in respect of the determination of price of cane to be supplied to factories;(e)determination of the price of cane payable by owners of units;(f)maintenance of coordination among the occupier, managers, cane growers and other related parties, and(g)such other matters as may be prescribed.(2)In addition to the function specified in sub-section (i) the Board may-(a)inspect, supervise, review and co-ordinate the activities of the councils and make arrangements for concurrent audit of their accounts;(b)give general or special direction, for carrying out the functions specified in clause (a) which shall be implied with by the councils; and(c)recover, wholly or partly, cost of the concurrent audit, referred to in clause (a) as public demand.(3)In the event of any council failing to comply with any direction of the Board under clause (b) of sub-section (2), the Board shall send a report to the State Government specifying therein the details of such failure for such action including sub-pension, wholly or partly, of payments specified in section 9, as may be considered necessary by the State Government.
