Section 45(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(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.
