Section 41 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
41. Payment of compensation for the detention of an animal-driven cart.
(1)The occupier of a factory or any other person purchasing cane at any purchasing centre shall not detain an animal driven cart at such centre for a period exceeding six hours.(2)Where an animal-driven cart is detained at such purchasing centre for a period exceeding six hours, the occupier of the factory or such other person, as the case may be, shall be liable to pay compensation in the prescribed manner to the supplier of cane for such detention at the rate specified by the State Government time to time.(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.
