Section 7A(3) in The U.P. Sheera Niyantran Adhiniyam, 1964
(3)In disposing of an application under sub-section (1) the Controller shall consider-(a)the general availability of molasses;(b)various requirements of molasses;(c)the better utilization to which molasses may be put in the public interest;(d)the extent to which the requirements of the applicant are genuine;(e)reasonable likelihood or otherwise of the molasses that may be obtained by the applicant being diverted to purposes other than those specified in the application;and where the application is rejected in whole or in part, he shall record reasons therefor.]
