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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(2)Where an animal-driven cart is detained at such purchasing centre for a period exceeding six hours, the occupier of the factory or such other person, as the case may be, shall be liable to pay compensation in the prescribed manner to the supplier of cane for such detention at the rate specified by the State Government time to time.