Section 18(vi) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
(vi)The Cane Commissioner shall forward to the Collector a certificate under his signatures 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 arrears of land revenue.
