Section 49(7) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(7)Until the tax imposed under sub-section (1) is paid at the rate per quintal of sugar, notified in the official Gazette, by the State Government and the certificate of payment is obtained from the Cane Officer concerned, the occupier of any factory or any person acting on his behalf or any other person shall not remove sugar from the factory.
