Section 29(5) in The U.P. Sheera Niyantran Niyamavali, 1974
(5)No distillery shall refuse unloading of molasses supplied by the occupier of a sugar factory under the orders of the Controller without the prior approval of the Controller, or an officer authorized in this behalf by the Controller :Provided that, if the Excise Inspector agrees with the distillers, on test by them, that any molasses supplied by a sugar factory is of a grade which is unfit for use in distillery by virtue of its containing less than 40 per cent of total sugar (expressed as reducing sugar) the distillery may refuse the unloading of such molasses and shall return the molasses at the expense of the sugar factory. If on subsequent analysis of such molasses by the officer authorised by the Controller under sub-rule (3) the molasses is declared fit for distillery purposes, the distillery shall be liable to pay such expenses and compensation, if any, as may be fixed by the Controller or by such officer as may be authorised by him in this regard.]
