Section 51(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)Where the State Government is satisfied that the occupier of a factory is spending the funds of the factory for a purpose other than the purpose of the factory, it may, by notification in the official Gazette and after giving an opportunity of being heard to such occupier, enhance the rate of interest payable, by the occupier of the factory under sub-section (1).
