Section 43(8) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(8)Until the cane price payable as per the provisions in Section-42 and 43 of this Act, is paid to the cane growers concerned, the occupier of any factory or any person acting on his behalf or any other person shall not remove sugar or any other product made out of sugarcane from the factory.
