Section 4(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)In the event of any council failing to comply with any direction of the Board under clause (b) of sub-section (2), the Board shall send a report to the State Government specifying therein the details of such failure for such action including sub-pension, wholly or partly, of payments specified in section 9, as may be considered necessary by the State Government.
