Section 5A(8) in The Sugarcane Control Order, 1966
(8)Where the additional price determined under sub-clause (2) or sub-clause (3), as the case may be, is paid to a sugarcane growers' co-operative society or the local sugarcane grower's association of whatever name it may be called, it shall disburse the said additional price to such of its member, who has supplied not less than 85 per cent of the agreed sugarcane in performance of his agreement with it, within one month of the receipt of such additional price by it from the producer of sugar.
