Section 45 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
45. Unclaimed amounts to be credited to the fund of the council.
(1)On the expiry of two years from the close of any crushing year the occupier of a factory situated inside or outside the State of Bihar shall deposit that price of cane together with interest there on, if any, which has not been paid to the cane growers or suppliers in the account of the concerned Zonal Development Council.(2)The Collector shall pay out of the amount deposited under sub-section (1) all claims considered payable by him and referred before him within three years of the date of the application of the order of the State Government in the official Gazette.(3)The amount remaining with the Collector after-paying of the claims under sub-section (2) shall be credited, within six months, to (sic) fund of the council concerned.
