Section 12(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)The State Government may, be notification in the official Gazette, appoint such persons as it thinks fit to be the Additional Cane Commissioner, Joint Can Commissioner, Deputy Cane Commissioner and Assistant Cane Commissioner to assist the Cane Commissioner within such local limits as may be assigned to them and confer and impose upon them all or any of the powers and duties of the Cane Commissioner within their respective jurisdiction.
