Section 9(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(4)In the event of the failure of the council to commence implementation of any development work relating to a crushing year within two years of its inclusion in the programme of improvement, the amount concerned shall be transferred to the Board and the Board shall have the power to spend it and the council shall comply with the order of the Board in respect of such amount.
