Section 9(5) in The U.P. Sugarcane Supply and Purchase Order, 1954
(5)In the event of the second party wilfully failing to take delivery of the cane, which the first party is ready to deliver in accordance with this agreement, the second party shall be liable to pay to the first party the actual price of the quantity of such cane which he fails to purchase. In the event of the second party otherwise than wilfully failing to purchase cane in accordance with this agreement, he shall be liable to pay the first party compensation at a rate not exceeding [thirty three paise per quintal] [Substituted by Notification No. 3178-S/XVIII-C-1621-61, dated 13.10.1961.] for such quantity of cane as the second party fails to buy; provided that for any deficiency in purchase in the instalments fixed for the period after 1st day of April the second party shall be liable to pay compensation to the first party at a rate not exceeding [sixty six paise per quintal] [Substituted by Notification No. 3178-S/XVIII-C-1621-61, dated 13.10.1961.].
