Section 2 in The U.P. Sheera Niyantran Adhiniyam, 1964
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)"Controller" means the Controller of Molasses appointed under Section 4;(b)"distillery" means the premises licensed under the provisions of the United Provinces Excise Act, 1910, for the manufacture of power, potable or industrial alcohol;(c)"excise officer" shall have the meaning assigned to it in the United Provinces Excise Act, 1910;(d)[ "molasses" means the heavy, dark coloured, viscous liquid produced as product during the manufacture of sugar from sugarcane or Gur, when the liquid as such or in any from of admixture contains sugar including B-Heavy molasses;] [Substituted by U.P. Act No. 37 of 2018, dated 7.9.2013.](dd)[ "molasses year" means the period beginning on the first day of November and ending on the thirty first day of October in the year next following;] [Inserted by U.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).](e)"occupier" in relation to a sugar factory means the person who has ultimate control over to the affairs of the factory and includes a managing agent of the factory;(f)"prescribed" means prescribed by rules made under this Act;(g)"State" means the State of Uttar Pradesh; and(h)"Sugar factory" or "factory" means any premises including the precincts thereof, whereon twenty or more workers are working or were working on any day of the preceding twelve months and in any part of which a manufacturing process connected with the production of sugar by means of vacuum pans is being carried on or is ordinarily carried on with the aid of power.
