(3)[ Where a producer of sugar purchases any sugarcane from a grower of sugarcane or from a sugarcane growers' co-operative society, the producer shall, unless there is an agreement in writing to the contrary between the parties, pay within fourteen days from the date of delivery of sugarcane to the seller or tender to him the price of the cane sold at the rate agreed to between the producer and the sugarcane grower or sugarcane grower's co-operative society or that fixed under sub-clause (1), as the case may be, either at the gate of factory or at the cane collection centre or transfer or deposit the necessary amount in the Bank account of the seller or the co-operative society as the case may be] [Substituted by G.S.R. 94, dated 18th May, 1968.].[(3-A) Where a producer of sugar or his agent fails to make payment for the sugarcane purchased within 14 days of the date of delivery, he shall pay interest on the amount due at the rate of 15 per cent per annum for the period of such delay beyond 14 days. Where payment of interest on delayed payment is made to a cane growers' society, the society shall pass on the interest to the cane growers concerned after deducting administrative charges, if any, permitted by the rule of the said society.] [Inserted by G.S.R. 62 (E)-Ess./Com./Sugarcane, dated February 2, 1978, published in Gazette of India (Extraordinary), Part II, Section 3 (i), dated 2.2.1978, page 110.]
