Section 9(3) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(3)An occupier of a factory shall be liable to make for all payments due for sugarcane purchased by him and if such occupier of the factory fails to make payments, the occupier of such factory shall be responsible for making such payments with interest as specified in Sugarcane (Control) Order, 1966 thereon from the date such payment falls due .
