Section 41(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)The persons referred to in sub-section (1) shall make such arrangements for noting the time of the entry and exit of animals driven carts in the parking ground as may be prescribed and in the event of a strike or break down of machinery or any reason beyond their control such persons shall be exempted from the liability to pay compensation to such extent as may be prescribed.
