Section 5A(10) in The Sugarcane Control Order, 1966
(10)[ In case, the additional price determined under sub-clause (2) or sub-clause (3), as the case may be remains unpaid on account of the sugarcane grower not coming forward to claim it 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 six 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 sugarcane was supplied to the factory. The amount still remaining undisbursed with the Collector, after meeting the claims of the sugarcane grower, 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 have been preferred by the sugarcane growers. The State Government shall, as far as possible, utilise such amounts for the development of sugarcane in the State.] [Inserted by Sugarcane (Control) Amendment Order, 1982, vide Notification No. G.S.R. 79 (E)/ESS./Com./Sugarcane, dated 24.2.1982.]
