Section 18(1) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(1)The occupier, agent of purchasing agent, unless otherwise permitted by the Cane Commissioner, shall make payments to all cane growers due to each cane-grower or society for the cane purchased at each purchasing centre within a week from the date of payment :Provided that when the purchasing centre is closed all payments must be made within 10 days :Provided further that if any grower does not appear to receive payment within the specified periods after the close of the purchasing centre, payment to him shall thereafter be made by the factory within 12 hours of demand.
