Section 8 in The U.P. Sheera Niyantran Niyamavali, 1974
8. [ Directions of the Controller regarding storage, transfer and disposal of molasses in storage tank [Sections 5 and 22]. [Substituted by Notification No. 7657-E/XIII-266-77, dated 25-9-1979 (w.e.f. 25-9-1979).]
(1)The Controller may specify the order in which storage tank in a factory shall be filled or emptied and such direction shall be binding on the occupier of the sugar factory.(2)No molasses produced or stored in a factory in a particular molasses year shall be mixed with any molasses of the previous molasses year without the previous permission of the Controller in writing.(3)No molasses shall be stored in a factory until it has been weighed or measured.(4)Occupier of a sugar factory shall take adequate safeguards to see that the wastage in the storage of molasses in a year does not exceed two per cent of the total quantity stored. In case the wastage exceeds two per cent, the occupier shall be liable to penalties imposed under the Act, for the contravention of the rule :Provided that if it is proved to the satisfaction of the Controller that the wastage or deficiency in excess of the above prescribed limit has been caused by accident or any other unavoidable cause, the occupier shall not be liable to penalty.]
