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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Restriction on Sugarcane Purchase Order, 1966

(3)Crushing capacity of the power crusher/crushers...................I hereby declare that I shall abide by the provisions of the Sugarcane Control) Order, 1966, and the U.P. Restriction on Sugarcane Purchase Order, 1966, and the conditions of the permit.Signature of the applicant with full address.Note. - Portions not applicable may be struck-off.Form No. IIPermit for the purchase of Sugarcane/Sugarcane juice from the Reserved AreaDated...........19 .......Permit No.Sri/Sarvastri........................ son of/of the firm................village/town.......................post office...............................district.................................is hereby permitted to purchase not exceeding ........................... quintals of sugarcane/sugarcane juice between ..........19 and .......... 19 ................ from the reserved area as .................................................. Sugar factorySignature of Cane Commissioner,Uttar PradeshConditions of Permit