Section 15(3) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
(3)An occupier of factory shall be liable to make all payments due for the sugarcane purchased by him and if he fails to make payments, he shall be responsible for making such payment with interest as per clause 3 of the Sugarcane (Control) Order, 1966 from the date when such payment falls due.
