Section 48 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
48. Payment of commission on purchase of cane.
(1)The State Government may, be notification in the official Gazette determine the amount of commission payable by the occupier of the factory on the purchase of sugarcane by such occupier or on his behalf and may, by a like notification exempt the occupier of any new factory to be specified in the notification, from the payment the amount of such commission for prescribed period.(2)The commission payable under sub-section (1) shall be collected in the prescribed manner and it shall be the fund of the Council under Section 9 (1) (i).(3)The commission payable under sub-section (1) shall be paid in the prescribed manner by the occupier of the factory to the concerned Council. This payment shall be made within the next fortnight of the month of purchase of cane, otherwise an interest shall be payable at the rate prescribed under Section-51 from the first day of that fortnight which shall be recoverable along with principal amount as a public demand or as an arrear of land revenue.
