Section 18 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
18. Payment.
[Sections 15-A and 20(2)(1)] - (i) The occupier, agent or purchasing agent unless otherwise permitted by the Cane Commissioner, shall make payment every week on a fixed day to all cane growers or society for the cane purchased at each purchasing centre in such a manner that payments for purchases of a particular date are made within fourteen days of such purchases :Provided that when the purchasing centre is closed, all payment must be within ten days :Provided further, if any grower does not appear to receive payment within the specified period after the close of the purchasing centre, payment to him shall thereafter be made by the factory within twelve hours of demand.(ii)Payment shall be made on the basis of the recorded weight of the cane at the purchasing centre. The price of the cane to be paid shall be calculated to the nearest paise.(iii)An occupier or agent shall be liable for all payments due for cane supplied to him or on his behalf, and if a purchasing agent fails to make payment for cane purchased by him for the factory, the occupier of such factory shall be responsible for making such payments.(iv)The payment for cane purchased for a factory shall be made to the grower or his duly authorised representative in writing only.(v)The days of the week or the dates and the hours at which payment will be made shall from time to time be exhibited on a notice board on each weighment or payment centre throughout the cane crushing season and shall also be notified to the Cane Commissioner and Inspector concerned.(vi)The Cane Commissioner shall forward to the Collector a certificate under his signatures specifying the amount of arrears on account of price of cane plus interest, if any, due from the occupier or agent and the Collector, on receipt of such certificate, shall proceed to recover from such occupier or agent the amount specified therein as if it were arrears of land revenue.
