Section 19(3) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(3)[If any occupier of a factory or the owner of a khandasari unit fails to pay the price of the cane sold to him in accordance with the provisions of sub-section (2) or the interest payable under sub-section (2A), he shall, in addition to the said price or the interest] [Substituted by Act No.25 of 1976.] being recovered from him as an arrear of land revenue, be liable to the penalty provided for under clause (b) of sub-section (4) of section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955), as if he has contravened a direction issued under that clause.
