Section 49(5) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(5)The owner of the unit shall make payment of the as payable under sub-section (4) to the Collector in the prescribed manner and interest at the rate of 71/2 per. Centum per annum shall be charged on the amount of arrears. The amount of arrears shall be realizable together with interest as a public demand or arrears of land revenue.
