Section 25(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(4)During any period for which provisions of sub-section (1) and (2) are not complied with or the person appointed as manager does not manage the factory, or his security money is not manage the factory, or his security money is not replenished to the extend of its forfeiture under sub-section 92) of section 55, the occupier of the factory himself shall be deemed to be the manager of the factory for the purposes of this Act and the rules.
