Section 53B(6) in The Maharashtra Cooperative Societies Rules, 1961
(6)On receipt of the notice of demand under sub-rule (5) the Maharashtra State Co-operative Marketing Federation, every society and every sugar factory (other than a co-operative sugar factory) shall pay the amount of contribution payable by them for any co-operative year before the 30th day of September of the next following co-operative year. Such contribution shall, in the case of the Maharashtra State Co-operative Marketing Federation Limited, Bombay, be paid into the "Co-operative State Cadre Employment Fund" account in the Maharashtra State Co-operative Bank Limited Bombay and in other cases, into the "Co-operative State Cadre Employment Fund" account in the District Central Co-operative Bank in the District in which the society making the contribution operates or the sugar factory (other than co-operative sugar factory) making such contribution is situated.
