Section 55 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
55. Forfeiture of securities.
(1)Where a person has deposited any security under section 16, 24, or 31 the Collector may, in the event of such person contravening the provisions of this Act or the rules or any order made or direction given thereunder or the condition of a licence, call upon him to show cause why such security shall not be forfeited to the State Government, or the whole or any portion of such security shall not be paid to a person or persons who have suffered any loss owing to the misconduct of the person or any person acting on his behalf.(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):(3)Where any action is taken under sub-section (2) against any person, such person shall not be liable to prosecutions under section 52 for the same contravention.
