Section 27(3) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(3)Medical Reimbursement - (a) Medical reimbursement payable to the employees on the basis of medical Rules issued from time to time by Uttar Pradesh Co-operative Sugar Factories Federation Limited.(b)During duty in the Mill, payment of actual medical expenses in relation to accident of an employee, be made by the General Manager through Mill Society.
