- In this Act, unless there is anything repugnant in the subject or context, the words and expressions-(a)"Appointed Date" mean the date on which the Act is first published in the Official Gazette.(b)[ "Cane" , "Cane Commissioner" , "Factory, Gur, Rab or Khandsari Sugar Manufacturing Unit" , "Occupier of a factory or a Gur, Rab or khandsari Sugar Manufacturing unit" , "State Government" and "Sugar Commissioner" shall have the meanings assigned to them in the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953] [Inserted by U.P. Act No. II of 1960)](c)"Owner a [factory or a Gur, Rab or Khandsari Sugar Manufactory Unit] [Inserted by U.P. Act No. II of 1960)] will included occupier of [a factory or a Gur, Rab or Khandsari Sugar Manufacturing Unit] [Inserted by U.P. Act No. II of 1960)] and the Person, by of [the factory or a Gur, Rab or Khandsari Sugar Manufacturing Unit] [Substituted by U.P. Act No. II of 1960)].
