Section 43(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)(i)As soon as cane is supplied to a factory, the occupier of such factory shall be liable to pay the price of cane as supplied.(ii)Where the occupier, liable under clause (i) makes default in payment of the price for a period exceeding fourteen days from the date of supply of cane to the factory, he shall be liable to pay interest thereon at rate specified in section 51 from the date of supply.(iii)The price of sugarcane payable to cane growers by the factory will be paid by Account Payee Cheques/ Electronic transfer only. The Government shall have powers to relax it for a limited period.
