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State of Uttar Pradesh - Section

Section 32 in The U.P. Sheera Niyantran Niyamavali, 1974

32. [ Registers to be maintained and statements to be submitted by the occupier of sugar factory. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

- The occupier of every sugar factory shall maintain an accurate daily account of the molasses including the molasses for captive consumption, produced, stored, issued, sold or wasted in a register in Form M.F.5 and submit fortnightly and monthly statement pertaininig to current season molasses and old season molasses, respectively in Forms M.F.1 and M.F.2. The occupier of the sugar factory shall workout the totals in all the colums in Form M.F.5 fortnightly on the 15th and the last working day of each month and extract thereof shall be submitted to the Controller on 1st and 16th of the months in the prescribed Forms M.F. 1 and M.F.2. The same will also be uploaded on the designated portal of excise department.