Section 50 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
50. Advance of loan by occupier of factory.
(1)The occupier of a factory or any person working on his behalf or any bank may advance loan to a cane-grower for such purposes connected with cultivation or supply of cane to the extent of the amount and in the manner as may be prescribed. [1](2)Interest at the rate specified in section 51 shall be payable on the loan advanced under sub-section (1) and the loan and the interest shall be realizable in the prescribed manner.
