Section 32(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)Every sugarcane-grower, co-operative society or occupier of the factory concerned shall be bound to supply or purchase, as case may be, the quantity or proportion of sugarcane fixed under sub-section (1) by entering into agreement in the manner specified in sub-section (3) and (4) and any willful failure on the part of any such person to do so shall constitute a breach of the provisions of this Act:Provided that where the default committed by any co-operative society is due to any failure on the part of any of its members, such co-operative society shall not be bound to make supplies of cane to the factory to the extent of such default.
