Section 55(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)The Collector may, after consisting the cause shown, if any, under sub-section (1), forfeit the whole amount of the security or any part thereof and may order that the whole or any part of the forfeited amount shall be paid to be person or persons who have suffered any loss referred to in subsection (1):
