Section 46(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)Any other dispute touching an agreement for purchase of cane by the occupier of a factory or its supply to him and any dispute relating to purchase of cane or cane-juice by the owner of a unit and payment of price thereof shall be referred to the authority prescribed under sub-section (1) who shall decide it in the manner laid down in that sub-section.Explanation. - Where an offer has been made by a cane grower for supply of can to the occupier of a factory under the provisions of this Act and the occupier has failed to execute the agreement in accordance with the provisions of this Act a dispute relating to such un-executed agreement shall be a dispute within the meaning of this sub-section.
