Section 8(1) in The U.P. Sheera Niyantran Adhiniyam, 1964
(1)The Controller [may, with the prior approval of the State Government, by order require] [Substituted by U.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).] the occupier of any sugar factory to [sell or supply] [Substituted by U.P. Act No. 5 of 1986 (w.e.f. 30.11.1985).] in the prescribed manner such quantity of molasses to such person, as may be specified in the order, and the occupier shall, notwithstanding any contract, comply with the order.[(1-a) Notwithstanding anything contained in sub-section (1) the occupier of a sugar factory shall sell or supply forty per cent of the molasses produced in each quarter of a molasses year in the sugar factory to such chemical industries which are actual users of molasses and are granted licence under the United Provinces Excise Act, 1910 ;Provided that such quantum of molasses as is not required by the said chemical industries may be sold or supplied by the occupier of the sugar factory to any other unit which is actual users of molasses with the prior approval of the Controller.] [Inserted by U.P. Act No. 4 of 1998,(w.e.f. 8.1.1998).]
