Section 25(2) in The U.P. Sheera Niyantran Niyamavali, 1974
(2)[ On receipt of the consignment the consignee shall verify the quantities received and note them on the back of the pass and return it to the occupier of the sugar factory concerned. The consignee shall take adequate safeguards to see that the wastage or deficiency in transit does not exceed one per cent. In case the wastage or deficiency exceeds one per cent, the consignee shall be liable to punishment imposed under the Act for the contravention of the rule :Provided that it is proved to the satisfaction of the Controller that wastage or deficiency in excess of the prescribed limit has been caused by accident or any other unavoidable cause the consignee shall not be liable to punishment.] [Substituted by Notification No. 361-E-2/13-372-88, dated 22nd Oct. 1990, published in U.P. Gazette, (Extra), Part 4, Sec (kha), dated 22nd Oct., 1990.]
