Section 48(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(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.
