Section 26(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)Failing to comply with the provisions of above Sub-Section (1) & (2) the occupier of the factory or Officers and Staffs of the management of a factory may be fined up to rupees twenty five thousand or legal action under Section-52 of this Act and under the provisions of Indian Penal Code shall be constituted.
