Section 25 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
25. Appointment of manager.
(1)Within thirty days of the commencement of this Act and thereafter the same period before the commencement of every crushing year the occupier of a factory shall send to the Collector a notice of appointment of any person as manager for the purposes of this Act or the rules:Provided that until the first notice of appointed or deemed to be appointed as manager under the Bihar Sugarcane (Regulation of Supply and Purchase) Ordinance, 1973 (Bihar Ordinance 47 of 1973) shall be deemed to be a manager under this Act.(2)No person shall be deemed to have been appointed as manager unit a sum of ten thousand rupees is deposited by him or on his behalf as security, with the Collector concerned in the prescribed manner.(3)Whenever a new manager is appointed, the occupier of the factory shall send to the Collector a written notice of the change within fifteen days of the date on which the new manager assumes charge of his work.(4)During any period for which provisions of sub-section (1) and (2) are not complied with or the person appointed as manager does not manage the factory, or his security money is not manage the factory, or his security money is not replenished to the extend of its forfeiture under sub-section 92) of section 55, the occupier of the factory himself shall be deemed to be the manager of the factory for the purposes of this Act and the rules.
