Section 18 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
18. Payments.
(1)The occupier, agent of purchasing agent, unless otherwise permitted by the Cane Commissioner, shall make payments to all cane growers due to each cane-grower or society for the cane purchased at each purchasing centre within a week from the date of payment :Provided that when the purchasing centre is closed all payments must be made within 10 days :Provided further that if any grower does not appear to receive payment within the specified periods after the close of the purchasing centre, payment to him shall thereafter be made by the factory within 12 hours of demand.(2)Payments shall be made on the basis of the recorded weight of the cane at the purchasing centre. The price of the cane to be paid shall be calculated at the nearest Naye paise.(3)An occupier of agent shall be liable for all payments due for cane supplied to him or on his behalf, and if a purchasing agent fails to make payment for cane purchased by him for the factory, the occupier of such factory shall be responsible for making such payments :Provided that notice of complaint of non-payment is given or made in writing to the occupier or the agent of the factory concerned within three months of the date on which the purchasing centre at which the cane was supplied is closed.(4)The payment for cane purchased for a factory shall be made to the grower or his duly authorised representative in writing only.(5)The days of the week or the dates and the hours at which payment will be made shall from time to time be exhibited on a notice board on each weighment or payment centre throughout the cane crushing centre and shall also be notified to the Cane Commissioner and Inspector concerned.(6)The Cane Commissioner shall forward to the Collector a certificate under his signature specifying the amount of arrears on account of price of cane plus interest, if any, due from the occupier or agent and the Collector, on receipt of such certificate, shall proceed to recover from such occupier or agent, the amount specified therein as if it were an arrears of land revenue.
