Section 9(3) in The U.P. Sugarcane Supply and Purchase Order, 1954
(3)In the event of wilful failure to supply at least 5 per cent of the agreed quantity of sugarcane, the first party shall be liable to pay the second party compensation at a rate not exceeding [thirty three paise per quintal] [Substituted by Notification No. 3178/S-XVIII-C-1621-61, dated 13.10.1961.] on such deficit.
