Section 49(8) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(8)There shall be paid to the Board and the council as grant, in the manner prescribed, such proportions of the amount realized under sub-sections (3) and (5) in respect of every crushing year as the State Government may, from time to time, determine in this behalf to enable the Board and the council to meet the cost of such schemes of development as may be undertaken by them with the approval of the State Government:Provided that one-fifth of the amount payable under this sub-section shall be paid to the Board and the rest to the council in proportions to the quantities of the cane crushed by the factories concerned.
