(7)[ In case, the price of sugarcane remains unpaid on the last day of the sugar year in which cane supply was made to the factory on account of the suppliers of cane not coming forward with their claims therefor or for any other reason, it shall be deposited by the producer of sugar with the Collector of the district in which the factory is situated, within three months of the close of the sugar year. The Collector shall pay, out of the amount so deposited, all claims, considered payable by him and preferred before him within three years of the close of the sugar year in which the cane was supplied to the factory. The amount still remaining undisbursed with the Collector, after meeting the claims from the suppliers, shall be credited by him to the Consolidated Fund of the State, immediately after the expiry of the time limit of three years within which claims therefor could be preferred by the supplies. The State Government shall, as far as possible, utilise such amounts, for development of sugarcane in the State.] [Inserted by G.S.R. 62 (E)-Ess./Com./Sugarcane, dated February 2, 1978, published in Gazette of India (Extraordinary), Part II, Section 3 (i), dated 2.2.1978, page 110.]
