Section 8(2) in The U.P. Sheera Niyantran Adhiniyam, 1964
(2)The order under sub-section (1)-(a)[ shall require supply to be made only to a person who requires it for his distillery or for any purpose of industrial development or for export to any other country;] [Substituted by U.P. Act No. 44 of 2018, dated 24.12.2018.](aa)[ may require the person referred to in clause (a) to utilise the molasses supplied to him under an order made under this section for the purpose specified in the application made by him under sub-section (1) of Section Z-A and to observe all such restrictions and conditions, as may be prescribed] [Inserted by U.P. Act No. 15 of 1974.];(b)may be the entire quantity of molasses in stock or to be produced during the year or for any portion; but the proportion of molasses to be supplied from each sugar factory to its estimated total produce of molasses, during tire year shall be the same throughout the State save where, in the opinion of the Controller, a variation is necessitated by any of the following factors :(i)the requirements of distilleries within the area in which molasses may be transported from the sugar factory at a reasonable cost;(ii)the requirements for other purposes of industrial development within such area; and(iii)the availability of transport facilities in the area.
