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State of Uttar Pradesh - Act

The U.P. Sheera Niyantran Niyamavali, 1974

UTTAR PRADESH
India

The U.P. Sheera Niyantran Niyamavali, 1974

Rule THE-U-P-SHEERA-NIYANTRAN-NIYAMAVALI-1974 of 1974

Published on 18 July 1974
Commenced on 18 July 1974
[This is the version of this document from 18 July 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Sheera Niyantran Niyamavali, 1974Published in U.P. Gazette, Extraordinary, dated 18th July, 1974 and came into force at the same date vide Notification No. 6212-E/13-272-73, dated 18th July, 1974

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Sheera Niyantran Niyamavali, 1974.

(2)They shall come into force with effect from the date of their publication in the official Gazette.

2. [ Definitions. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

- In these rules unless there is anything repugnant in the subject or context thereof-

(a)"Act" means the Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 (U.P. Act XXIV of 1964);

(b)"Allottee" means a person in whose favour an order under Section 8 of the Act has been made for the purpose of purchase of molasses or to whom molasses for captive consumption has been transferred or supplied, from the occupier of a sugar factory;

(c)"Captive Consumption" means the molasses transferred from a sugar mill to a distillery or industrial unit having the same ownership as that of the sugar mill;

(d)"Form" means a form prescribed under these rules;

(e)"Molasses year" means the period beginning on the first day of November and ending on 31st day of October in the year next following;

(f)"Section" means a section of the Act;

(g)"Storage tank" means covered accommodation provided for the safe preservation molasses under Section 5 of the Act;

(h)"Sub-Inspector Excise" means Sub-Inspector of Excise appointed under Section 10 of the U.P. Excise Act, 1910 (U.P. Act IV of 1910).]

Chapter II
Preservation of Molasses

3. [ Arrangement of covered accommodation. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

(1)Every occupier or a sugar factory shall have such number and size of storage tank within the precincts of sugar factory so as to store at any one time at least sixty per cent of the total production of molasses calculated at four per cent of the total cane that can be crushed in one hundred and forty working days according to the full registered cane crushing capacity for the time being of the factory or sixty per cent of the highest total production of the last four years, whichever is higher. He shall use the molasses fund for enhancing storage capacity on a regular basis. Only in emergency, covered rectangular Kuccha Pits may be permitted by the Molasses Controller.

(2)

(a)Where on the ground of increased production of molasses, the controller funds difficulty in the availability of transport facilities in any area or an any other ground to be recorded by him, he may direct the occupier of a sugar factory to provide additional storage tanks covered to the extent indicated in the direction, and there upon the occupier shall provide such storage tanks within such period as may be specified in the direction.

(b)To meet out the shortage in storage capacity due to roams in molasses during the crushing season in sugar mills, the occupier shall maintain covered Pucca masonary tanks of such capacity in the premises of sugar mill that can overcome the foaming situation so that the storage capacity under sub-rule (1) may not be hampered or short end due to foams in molasses.

(3)Uncovered storage tank shall not be utilised for the storage of molasses without prior sanction of the Controller.]

4. Arrangement of storage tanks [Section 5].

(1)All Storage tanks shall be serially numbered by the occupier of the factory and the number allotted to each tanks along with dimensions and storage capacity of each tank shall be displayed on a permanent fixture. The serial number once allotted shall not be altered except with the prior permission of the Controller.

(2)The dimensions of all storage tanks provided by the occupier of a sugar factory shall be recorded in a register in Form M.F. 14 and a gauge chart in respect of each storage tank shall be maintained in the register for showing at every 5 cm of depth of the tank the contents of molasses in the tank in quintals. The gauging of the storage tank should be done taking molasses of 45 per cent sugar as standard.

5. Change in storage capacity [Sections 5 and 22].

(1)In case any change in the storage capacity of a storage tank is proposed, the occupier shall submit to the Controller, a blue print showing the exact location, the serial number, the dimensions, the eye (steel masonry) and capacity at every 5 cm. of depth of each storage tank and also showing the pipes and drainage lines connected with such tank.

(2)In case any additional storage tank not shown in the blue print submitted under sub-rule (1), is subsequently provide by the occupier of a sugar factory, a similar blue print thereof shall be submitted to the Controller within one month of its construction.

6. Applicability of Rules 4 and 5 to distilleries [Section 22].

- The provisions of Rules 4 and 5 shall mutatis mutandis apply to owners of distilleries in U. P. in respect of molasses supplied to them by the sugar factories for distillation purposes.

7. Directions of the Controller for safe preservation of molasses [Sections 5 and 22].

- If the Controller is of the opinion, that any storage tank or any device of fixture thereof, including wall, pipe-line, or drain, cannot adequately safeguard the safe preservation of quality and quantity of molasses produced in the sugar factory he may by order in writing direct the occupier of the factory to take necessary measure including removal of wall, pipe-line or drain to secure safe preservation of the molasses and the occupier shall comply with such direction within the time specified therein.

8. [ Directions of the Controller regarding storage, transfer and disposal of molasses in storage tank [Sections 5 and 22]. [Substituted by Notification No. 7657-E/XIII-266-77, dated 25-9-1979 (w.e.f. 25-9-1979).]

(1)The Controller may specify the order in which storage tank in a factory shall be filled or emptied and such direction shall be binding on the occupier of the sugar factory.

(2)No molasses produced or stored in a factory in a particular molasses year shall be mixed with any molasses of the previous molasses year without the previous permission of the Controller in writing.

(3)No molasses shall be stored in a factory until it has been weighed or measured.

(4)Occupier of a sugar factory shall take adequate safeguards to see that the wastage in the storage of molasses in a year does not exceed two per cent of the total quantity stored. In case the wastage exceeds two per cent, the occupier shall be liable to penalties imposed under the Act, for the contravention of the rule :Provided that if it is proved to the satisfaction of the Controller that the wastage or deficiency in excess of the above prescribed limit has been caused by accident or any other unavoidable cause, the occupier shall not be liable to penalty.]

9. [ Arrangement of dip rod, sampling and testing apparatus, etc. [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 a sugar factory shall maintain dip/rods/probes for measuring the depths of molasses in storage tanks and a sampling apparatus for taking out samples of molasses at different depths at the tanks and also a testing apparatus and reagents as per particulars specified in Appendix 1 and shall produce the same on demand by any officer of the Excise and Revenue Departments of and above the rank of a Sub-Inspector of Excise and Tehsildar, respectively and shall allow them to use the same.

10. Test of samples of molasses produced.

- The occupier of a sugar factory, during a molasses year, get samples of molasses produced at the factory tested every day, for brix and total sugar contents and shall also record the results in relevant columns of register in form M.F.5 everyday and upload it on the designated portal of the Excise Department (upexciseonline.in).

11. Taking and testing of samples of storage tanks.

(1)During the period from November to May each molasses year, the occupier of a sugar factory shall on the 1st and 16th of each month and during the period from June to October each molasses year on 1st, 8th, 16th and 23rd of each month, get top, middle and bottom layer samples of molasses drawn from each storage tank and tested for brix and sugar contents and record the results in relevant columns of Form M.F.7. a true copy of the relevant extract from the register shall be sent to the Controller on the same day on which the sample is tested. In case a Sub-Inspector of Excise is posted at a sugar factory, sample shall be taken and get tasted in his presence and upload it on the designated portal of the Excise Department.

(2)The occupier of a sugar factory shall immediately inform the controller by telegram/complaint tab of the portal if there is any sudden deterioration in quality of molasses stored in any tank.]

Chapter III
Supply and Distribution

12. [ Supply and Distribution. [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 submit to the Controller by August 31st each molasses year a statement in Form M.F.9 specifying an approximate estimate of the quantity of molasses to be produced and estimate of quantity of molasses to be transferred or supplied by way of stock transfer or for captive consumption in a sugar factory during the molasses year following along with such other information as is required under the form and upload it on the designated portal of the excise department.]

13.

[ * * * ] [Rule 13 omitted by Notification No. 3453-E-2/XIII-93-372-88, dated 16th August, 1993, published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 16-8-1993.]

14. [ Orders regarding sale or supply of molasses. [Substituted by Notification No. 3453-E-2/XIII-93-372-88, dated 16th August, 1993, published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 16-8-1993.]

- A consolidated statement of the estimated availability of molasses will be drawn up and placed before the Advisory Committee, constituted under Section 3 (1) of the Act, by the Controller who may make orders regarding the sale or supply of molasses in accordance with the provisions of Section 8 of the Act.

15. Quarterly programme of movement of molasses.

- Having regard to the periodic production capacity of each sugar factory, the availability of railway tank wagons, facility of road transport, storage capacity at the premises of the sugar factory and distillery and other relevant factors, the Controller may draw up a quarterly programme of movement of molasses from each factory. The occupier of each sugar factory and the allottee shall take necessary steps for the movement of molasses in accordance with such programme.]

16. [ Arrangement for the lifting of molasses by the allottee. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

(1)An allottee shall as soon as may be, after the allotment order has been received by him indicate in writing to the occupier of the sugar factory as to whether the molasses shall be lifted by rail or road as indicated in the programme.

(2)Where in the programme the transport of molasses is indicated by road, the allottee shall arrange for providing for Global Positioning System (GPS) enabled tank, lorries or containers for lifting the molasses from the factory, to the extent needed for the purpose to ensure lifting of the quantity allotted within forty five days. Any deviation from the time schedule will entail a fine of Rs 5000 per day, which will be recovered in the same manner as the compound money is recovered by the Assistant Excise Commissioner of the concerned distillery or the District Excise Officer of the concerned district. The pro form a regarding this procedure shall be uploaded on the designated portal of Excise Department.]

17. Indent of railway wagons by the occupier of the sugar factory [Section 8].

- The occupier of sugar factory shall where required in the programme referred to in Rule 15, indent wagon from the railway authorities for despatch of molasses in a manner which will ensure regular and complete supply of the molasses to the allottee. A fortnightly return of indents placed for Railway wagons shall be submitted in Form M.F. 3 to the Controller and where there is Sub-Inspector, Excise posted at the sugar factory one copy shall also be handed over to the Sub-Inspector.

18. Loading hour in the case of road transport [Section 22].

(1)In the case of road transport the loading hours shall be between 6 a.m. to 10 p.m. while in the case of Railway wagons the timings will be such as may be fixed by Railway authorities.

(2)Haulage and loading of railway wagons of molasses.-Haulage of a Railway Wagons and loading of such wagons of loading into tank lorries or other container shall not be refused or delayed by the occupier of a sugar factory. Where the occupier of a sugar factory fails without sufficient reason to make prompt arrangements for haulage and loading, Controller of the district in which the factory is situated or any other person authorised for the purpose by the Controller shall have the power to enter upon the premises of the factory, make arrangements for the haulage and loading of molasses and recover the cost thereafter from the said occupier of the sugar factory out of the price of molasses payable to the sugar factory.

19. [ Arrangement of CCTV camera, power pumps and accessories for loading of molasses. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

- For the purpose of loading of molasses the occupier of a sugar factory shall maintain in good running condition power pumps of sufficient capacity with other necessary accessories and CCTV camera with IP address. CCTV camera shall be installed in sugar mill in such a place and manner that all vehicles carrying raw materials, molasses and other produce can be recorded with its vehicle (tanker/lorry) number while entering and leaving the sugar mill. A digital record will be maintained also and be submitted online to designated portal of Excise Department daily.

20. Ownership of the despatched molasses.

(1)The ownership of molasses dispatched in railway tank wagons to a distillery shall continue to vest in occupier of the sugar factory concerned unitl it is actually delivered at the distillery and all losses occurring from any cause other than a wilful omission on the part of the distillery, shall be borne by the occupier of the sugar factory. The ownership of molasses to be transported by road shall pass to the allottee as soon as the molasses are taken out of the factory premises with gate pass in Form M.F.4 and such allottee shall be responsible for its safe arrival at the destination for the loss in transit if any. The occupier of the sugar mill must ensure that the transport of molasses from the sugar mill is done in Global Positioning System (GPS) enabled tankers only and the allottee has to certify accordingly.

(2)The allottee requiring molasses for purposes of industrial development shall make his own arrangement for transport of molasses and he shall be responsible for safe arrival of the molasses at the destination and for loss in transit if any. Such allottee shall be further required to allow any officer authorised by the controller in this behalf to get the consignment verified at the destination.

(3)The entire quantity of molasses shall be transported in one consignment and shall not be broken in transmit and the movement of consignment shall not be deviated on the route specified in the E-Transit permit, the infraction of which may entail on the licensee of distillery/brewery, imposition of penalty as laid down by the Government. If any sugar mill is found to be involved in the deceptive and fraudulent use of E-Transit permit for transiting consignment more than once on the same valid permit, Officer-in-Charge of sugar mill will be liable to be punished under disciplinary rules as well as occupier shall be liable to penalty of Rs Five lakhs. Recurrence will entail cancellation of licence of the occupier.]

21. Prohibition of transfer and use of molasses for purposes other than that for which allotted [Sections 8 and 22].

(1)Except with permission of the Controller no molasses supplied to an allottee be transferred to any other person.

(2)No molasses supplied to an allottee shall be used for a purpose other than that for which it has been allotted, except with the prior permission of the Controller.

22. [ Sale or supply of molasses to distilleries and other persons for industrial development. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

(1)The molasses produced in a sugar factory shall be sold or supplied through designated online portal of Excise Department only to distilleries or other persons bona fidely requiring it for purposes of industrial development.

(2)Any person requiring molasses for his distillery for any industrial development has to apply online to the Controller through designated portal of the Excise Department, specifying the purpose for which molasses is required along with his unit's GST Number.

23. Administrative charges.

- Every occupier of a sugar factory shall deposit through E-challan the amount of administrative charges payable on molasses transferred or sold or supplied by him in the treasury or sub-treasury of the district in which sugar factory is situated, and produce the print out of E-challan as evidence of such payment to the Excise Officer in charge of the sugar factory before making actual delivery of the molasses to the purchaser or transferee.

24. Restriction on transportation of molasses and export.

(1)No person shall transport or caused to be transported outside Uttar Pradesh any molasses unless permission in writing is obtained from the Controller.

(2)Applications received in officer of Controller for permission of transporting molasses to other States from Uttar Pradesh will be decided by the committee of,-

1. Molasses Controller-cum-Excise Commissioner - Chairman;

2. Additional Excise Commissioner (Administration) - Member;

3. One member nominated by State Government - Member;

4. One member nominated by Cane Department - Member;

5. Joint Excise Commissioner (E.I.B.) - Member,

6. Deputy Excise Commissioner (Production) - Secretary-cum-Co-ordinator.

The committee will take decision on the basis of general availability of molasses in the State after considering captive requirements of molasses in the State. Only units producing molasses will be allowed to export after meeting the above set conditions. No trading/ exports will be permissible by allottees.]

25. Removal of molasses from the sugar factory [Section 22].

(1)No molasses shall be removed from the premises of a sugar factory until it has been weighed or measured and pass in Form M. F. 4 has been issued. This pass shall be issued in pentuplicate by the occupier of the factory or by an officer authorised by the Controller in this behalf. One copy of the pass shall remain with the occupier of the sugar factory, one copy shall be handed over to the Sub-Inspector of the Excise posted at the sugar factory before the removal of the molasses from the premises at the sugar factory, one copy shall be sent to the Controller, and one copy shall be sent to the Excise Inspector of the Circle in which the sugar factory is situate.

(2)[ On receipt of the consignment the consignee shall verify the quantities received and note them on the back of the pass and return it to the occupier of the sugar factory concerned. The consignee shall take adequate safeguards to see that the wastage or deficiency in transit does not exceed one per cent. In case the wastage or deficiency exceeds one per cent, the consignee shall be liable to punishment imposed under the Act for the contravention of the rule :Provided that it is proved to the satisfaction of the Controller that wastage or deficiency in excess of the prescribed limit has been caused by accident or any other unavoidable cause the consignee shall not be liable to punishment.] [Substituted by Notification No. 361-E-2/13-372-88, dated 22nd Oct. 1990, published in U.P. Gazette, (Extra), Part 4, Sec (kha), dated 22nd Oct., 1990.]

(3)Officers authorised for verification.-Consignments, destined for use in distilleries in Uttar Pradesh shall be verified by the Excise Inspector in charge of the distillery concerned or any other person authorised by the Controller in this behalf in the presence of the distillers or their representatives and result noted on the back of the pass.

Chapter IV
Analysis and Test of Samples

26. [ Receipt of molasses in distilleries. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

- No distillery in whose favour allotment of molasses under Section 8 has been made shall unload or utilise any part of any consignment of molasses received at the distillery in pursuance of such an order, without prior written permission of the officer-in-charge of the distillery or any other officer authorised by the Controller in this behalf. The distillery shall also maintain an account of receipt of molasses from the sugar factory in Form M.F. 11 and submit a true copy thereof to the Controller on the 5th of each month following and upload it on the designated portal of Excise Department.]

27. Verification and test of molasses received in distilleries [Section 22].

- The officer-in-charge or any other officer authorised by the Controller under Rule 26 shall determine the quantity and the quality of the molasses immediately on receipt of each consignment with the help of the laboratory of the distillery and record the result of the verification and test done by him on the reverse of the gate-pass in Form M. F. 4 received in duplicate from the occupier of the sugar factory along with consignment. One copy of the gate-pass shall be retained by the distillery and the other copy thereof shall be sent to the occupier of the sugar factory by the officer-in-charge so as to reach the latter within one week of the arrival of the consignment at the gate of the distillery.

28. Applicability of Rule 8 to distilleries [Section 22].

- The provisions of Rule 8 mutatis mutandis apply to all the distilleries.

29. [ Manner of taking samples and procedure for settlement of disputes relating to grades of molasses. [Substituted by Notification No. 217-E-2/XIII-96-372-88, dated 19th January, 1996, published in U. P. Gazette (Extraordinary), Part 4, Section (Ka), dated 19th January, 1996.]

(1)Whenever, samples are taken by any officer authorised by the Controller in this behalf, he shall leave a sample in duplicate sealed with his seal with the occupier of the sugar factory or the licence-holder of the distillery concerned and they shall be responsible for the safe custody of the same till such time it is ordered to be destroyed by the said officer.

(2)In case of dispute relating to grade of molasses, the matter shall be referred to the officer authorised by the Controller in this behalf in accordance with the procedure given in sub-rule (3) and payment of price shall be made according to the grade declared by the Controller on the report of the said authorized officer.

(3)If the occupier of the sugar factory concerned or the licence-holder of the distillery disputes the finding of the Excise Inspector on the grade, he may, within fourteen days of the date of such test, require the Excise Inspector in writing to send one of the samples of molasses to the officer authorized by the Controller, provided that, the occupier of the sugar factory or the licence-holder of the distillery, as the case may be, shall bear the cost that may have to be incurred for sending and testing the samples.

(4)In the case of transport by road, if the allottee receiving molasses from a sugar factory is not satisfied with the grade declared by the sugar factory it may apply in writing to the Sub-Inspector, Excise or the Excise Inspector, Molasses of the area in which the sugar factory is situated along with the testing fee to get the molasses of the storage tank from which the molasses was supplied by the sugar factory or the molasses was loaded in lorry or thela tested by the officer authorized under sub-rule (3) for declaration of its correct sugar contents. The price shall be according to the grade declared by such authorized officer. In case a lower grade is declared, the sugar factory will be bound to refund the allottee any extra payment realized along with the testing fee of such authorised officer, the provisions of sub-rules (1) to (3) shall also apply in the cases regarding taking of samples by the Resident Sub-Inspector, Excise or Excise Inspector, as the case may be.

(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.]

30. Method of analysis of molasses [Section 22].

- All tests referred to in Rules 10 and 11 and all analysis referred to in Rule 29 shall be made by Lane and Egnons' Volumetric Methods.

31. [ Payment of the price of molasses by distilleries. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]

(1)The rate of payment of price of molasses by a distillery to the occupier of a sugar factory shall be based on the grade of the molasses as follows-

(a)When molasses are transported by rail, the grade shall be as determined at the distillery under Rule 29(3);

(b)When the transport of molasses is by road, the grade shall be the grade as determined by the occupier of the sugar factory and recorded as the gate pass in Form M.F.4.

(2)The distillery shall have to pay the price and other levies on molasses to the occupier of the sugar factory immediately at the time of taking delivery of molasses preferably through e-payment. If the sugar mill delays or causes other hindrances in delivery of molasses after payment of its price by the distillery, the occupier of the sugar factory shall be liable for penal action for breach of rules.]

Chapter V
Account

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.

33. Registers to be maintained and statements to be submitted by distilleries, out-still licensees and other allottees.

(1)The owners of distilleries shall maintain a record of all molasses including the molasses of captive consumption received, utilised for distillation, and the balance in a register in Form M.F.6 Part 1st and 2nd as appended to these rules and shall submit to the Controller a true monthly abstract, of the receipt, utilisation and balance at the distillery each month in form M.F. 10 on 5th of each month following. The same will also be uploaded on the designated portal of Excise Department.

(2)In case of allottees other than distilleries (except outstill) the account of molasses shall be kept in a register in Form M.F.6 Part III as given in appended forms and allottees shall submit a correct monthly abstract of the same to the Excise Inspector in whose circle the industrial unit lies.

(3)Outstill licensees shall maintain account of molasses in Form M.F.6 Part 3 as given in appended form and shall submit a monthly abstract of the same to Excise Inspector in whose circle the shop lies.]

Chapter VI
Miscellaneous

34. Manner of maintaining registers and records and officers authorised to inspect them [Section 17].

- Every occupier of a sugar factory shall maintain such registers, records and accounts in such manner and for such periods as prescribed in Appendix II to these rules.Revenue Officers of and above the rank of Tehsildar and all officers of the Excise Department of and above the rank of Sub-Inspector of Excise shall have the power to inspect molasses storage tanks and accounts of sugar factories and all other allottees of molasses that lie within their jurisdiction.

35. Inspection book for inspecting officer [Section 22].

- All occupiers of sugar factories and all other allottees shall be bound to maintain an inspection book in Form M.F. 12 for inspecting officers to record their inspection notes therein. The occupier of sugar factories shall, however, be bound to submit one copy of every inspection note recorded by any officer empowered under the preceding rule, direct to the Controller and one copy to the Deputy Excise Commissioner or Assistant Commissioner of the charge in which the factory is situated.

36. [ Taking of samples of molasses seized, arrangement for watch and handing over of articles seized to police custody. [Substituted by Notification No. 217-E-2/XIII-96-372-88, dated 19th January, 1996, published in U. P. Gazette (Extraordinary), Part 4, Section (Ka), dated 19th January, 1996.]

(1)The officer making seizure under the Act or these rules shall take two samples of the molasses seized and immediately seal the sample taken. The person from whose possession the seized articles have been recovered shall be allowed to affix his seal also on the samples if he so desires. One of the samples shall be delivered to such person and the other sample shall be retained by the person making such seizure. In case such a person refuses to receive or acknowledge receipt of the sample delivered to him, the person making the seizure shall prepare in duplicate a memo to this effect on the spot and keep with him both the seized samples. A copy of the memo will be sent to the Controller for information.

(2)The officer making the seizure may depute a person to watch the stock seized under sub-rule (1).

(3)The officer-in-charge of a police station shall take charge and keep in safe custody, pending the orders of a Magistrate or the Controller, all articles seized under the Act or these rules or any orders made thereunder as may be delivered to him till directions for final custody are given by the Magistrate having jurisdiction.

(4)In case any article seized under the Act or these rules or any order made thereunder cannot easily be taken to a police station, the officer making the seizure may make some other arrangement for safe custody of the articles and may for this purpose seek the help of any officer of the Police, Excise or Revenue Department or a Municipality or Panchayat or of any village chaukidar and such officer, or village chaukidar shall in that case be legally bound to render all possible help to the extent required.

(5)A sample of molasses seized under the Act or these rules may be sent by order of a Magistrate to the officer authorized under sub-rule (3) of Rule 29 to ascertain its sugar contents, or other specifications.]

Chapter VII
Disposal of Molasses and Article Forfeited

37. Disposal of molasses and articles forfeited [Sections 11 (2) and 22].

- Disposal of molasses or articles or both forfeited under the Act or the rules framed thereunder shall be deferred until the expiration of the period of appeal against the order of forfeiture, or if any appeal has been made against such order, till the appeal is disposed of.

38. Manner of disposal of molasses forfeited.

(1)All molasses forfeited under sub-section (1) of Section 11 are liable to forfeiture under the Act but not released by the Controller in favour of accused under Section 16 on payment of value but not accepted by the accused shall be disposed of in accordance with sub-rule (2).

(2)All forfeited molasses of weight of one hundred quintals or less shall be sold by public auction by an order of the Collector. In case forfeited molasses exceed the above weight the Collector will make a reference to the Controller and molasses will be disposed of under his orders in a manner so as to secure its utilization to the best advantage.

39. Head of account of deposit money received by Controller [Sections 16 and 22].

- Any sum of money received by the Controller under Section 16 shall be credited to Government under the head "XLVI-Miscellaneous-Molasses Penalties".

40. Appeal against the order of the Controller.

- Any person aggrieved by an order of the Controller under sub-section (1) or sub-section (3) of Section 8 may file an appeal to the State Government within thirty days of the order appealed against.Appendix I[See Rule 9]No. 1. Sampling instruments for molasses stored in Molasses Tanks- (see diagram below) No. 1.It shall consist of a weighted Metal Cylinder 'A' of 1 litre to 1-½ litre in capacity with removable to 'B' welded to one end of a rod 'C' as shown in diagram No. 1. The length of this rod 'C shall be sufficient to enable it to be held at the top by the person taking sample of molasses from any Molasses Tank while the cylinder at the other end can be inserted in the Molasses Tank concerned to the bottom layer.The removable to B' of the cylinder 'A' should be fixed to another straight rod 'D' to enable the cap to be removed when the cylinder has been lowered in the Molasses Tank to the required depth.Two metal rods 'E' and 'F' are fixed at right angles, to the rod 'C with small rings 'G' and 'H' to allow the rod 'D' to be kept parallel to the rod 'C' and to be removed up and down to close or open the cylinder :Explanation.-The cylinder with the cap is lowered in the tank oF which Molasses sample has to be taken, to the depth from which the sample is desired to be drawn. The covering top is then removed with the help of the rod and the cylinder is then closed with the cap, and the cylinder with sample is taken out.No. 2. Brix Hydrometers with thermometer of centigrade scale.No. 3. Safe containers of 1 ½ litre capacity (at least 4), for keeping samples of Molasses.No. 4. Chemical balance with set of following :Weights.-One thousand grams, 500 grams, 260 grams, 200 grams, 100 grams, 50 grams, two of 20 grams, 10 grams, 5 grams, 2 grams, 1 gram, 500 milligrams, 200 milligrams and one of 100 milligrams, 50 mg. two of 20 mg. and rider of 1 mg.Two 250 and 500 milligrams measuring flasks.No. 5.-Glass jar-This may be glass cylinder suitable for the Brix Hydrometer to be used.No. 6.-Two glass Beakers of about 500 c.c. capacity each.No. 7.-Fehling's Solution, Soxhlet's, Modification.Solution 'A'-34.639 gms. of pure crystalised copper sulphate. (CuSO45H2O) dissolved in distilled water and the solution made up to 500 mis. If the solution is not clear, it is filtered through purified asbestos).Solution 'B'-173 gms. of Rochelle Salt (Sodium Potassium Tartarate, KNaC4H4O6.4H2O) are dissolved in 300 mis. of water and transferred into a measuring flask of 500 mis. capacity 50 gms. of pure sodium hydroxide (NaOH) are dissolved in 100 mis. of water and solution added to the measuring flask. After cooling, the volume of the mixture is made up to 500 mis. with water. The solution is allowed to stand for 2 days, and then filtered through purified asbestos. The alkalinity of the solution so prepared should be such that 10 mis. of the same would require about 200 mis. of N/1 acid for titration using phenolphthalein as indicator :(i)The 'Feeling' solution for use in the method is prepared by mixing equal volumes of solution 'A' and 'B' just before the titration.(ii)Standard invert sugar solution containing 2 mg. invert sugar per ml. (See below).(iii)Methylene Blue Solution : 1 gm. of Metheylene Blue dissolved in distilled water and finally made up to 100 mls.(iv)Neutral Acetate (PbCH3COO)2.3H2O are dissolved in distilled water and the solution made up to 1000 mls.(v)Sodium Phosphate Potassium Oxalate Solution : 70 gms. of disodium hydrogen phosphate, dodecahydrate (Na2HPO4.12H2O) and 30 gms. of Potassium Oxalate (K2C2H2O4.H2O) are dissolved in water and the solution made up to 1,000 mls.No. 8.-Dip Rods.It shall be of wood or metal for the purposes of measuring the depth of molasses in storage tanks at sugar factories and distilleries.The dip rod shall be 'L' shaped as shown in the diagram. The arm 'OA' shall be at length which shall be about 3 feet more than the maximum depth of the storage tank of molasses. It shall be calibrated in centimetres and ½ centimetre.The arm 'OB' shall be of 3 feet or more to enable the arm 'OA' to be inserted in the molasses tank while the person taking the dip stands at least 2½ feet away from the edge of the tank.Notes.-(1) There shall be one dip rod in each storage tank.

(2)In the case of steel tanks a proper type of float may be used to indicate the depth of molasses in the tanks. There shall be calibrations in ½ cms on outside.Appendix II[See Rule 34]

Sl.No.	Description of Register/Statement Record/Return	By whom to be maintained and/or furnished	To whom to be submitted	Last day of submission	Form prescribed	Period of retention
1	2	3	4	5	6	7
1.	Fortnightly statement of production and sales of molasses atsugar factories in U.P.	All occupiers of sugar factories	To Controller of Molasses, U.P. and others as given in theform appended hereto	1st and 16th of each month in respect of the precedingfortnight	M.F. 1	3 years
2.	Statement of stock of previous season molasses at sugarfactories in U.P.	Ditto	Ditto	5th of each month for the preceding month	M.F. 2	3 years
3.	Fortnightly statements of indents for and placements ofRailway tank wagons	Ditto	Ditto	1st and 16th of each month for preceding fortnight	M.F. 3	2 years
4.	Gate pass	Ditto	Ditto	On date of delivery of molasses at sugar factories	M.F. 4	5 years
5.	Certificate of receipt of molasses	All persons receiving molasses for any sugar factories inU.P.	To the occupier of the sugar factories despatching/delivering molasses	Within one week on receipt of consignment	"On Reverse of M.F.4	5 years
6.	Sugar Factories Molasses Account Register	All occupiers of sugar factories in U.P.	...	...	M.F. 5	Permanent
7.	Distillery Molasses Account Register	All distillers of U.P. and other allottees	...	...	M.F. 6	Ditto.
8.	Molasses Storage Tanks-wise Fortnightly statement showingBrix and sugar contents of molasses layer wise.	Occupier of the sugar factory	1. Controller of molasses2 . Distiller concerned	As directed in Rule 11	M.F. 7	10 years
9.	Annual Indent for the supply of molasses	All the distilleries of U.P.	Controller of Molasses, U.P.	By September 1, preceding the year (beginning last Novemberin question)	M.F. 8	3 years
10.	Annual estimate of production of molasses	All occupiers of sugar factories in U.P.	Ditto	31st August preceding the year in question (beginning 1stNovember)	M.F. 9	3 years
11.	Monthly statement of storage of molasses	All distilleries of U.P.	Controller of Molasses, U.P. and Assistant ExciseCommissioner of the charge	5th of the month following that for which due	M.F. 10	3 years
12.	Statement of receipt of molasses	Ditto	Controller of Molasses, U.P.	Ditto	M.F. 11	3 years
13.	Inspection Book	All occupiers of sugar factories in U.P.	...	...	M.F. 12	Permanent
14.	Declaration about Molasses released to occupiers of sugarfactories in U.P. for sale to trade	All occupier of sugar factories, U.P.	Purchase and others as given in the form appended hereto	On delivery of each consignment of sugar molasses at sugarfactory	M.F. 13	Ditto
15.	Gauge Register of storage tank for molasses	All occupiers of sugar factories and distilleries	Controller of Molasses	31st August each year	M.F. 14	Ditto

M.F. I[Rule 32, U. P. Sheera Niyantran Niyamavali, 1974]Fortnightly and weekly tank-wise statement showing production and despatch of current season molasses at .................... sugar factory during the period ending on ....................(To be despatched on 1st and 16th of every month giving all quantities in quintals) :

Serial No. of storagetank	Opening balance ofmolasses in stock by account at the beginning of the fortnight	Quantity receivedduring the fortnight	Total of columns 3 and4
1	2	3	4

Despatches made during the fortnight	Quantity supplied to industrial purposes	Quantity sold to trace under release order
Name of distillery	Quantity supplied	Quantity supplied to outs till licensee
5(a)	5(b)	5(c)	5(d)	5(e)

Total of Columns 5 (b), 5 (c), 5 (d) and 5 (e)	Closing balance of molasses at the end offortnight column 4 Minus column 5	Actual closing balance at the end of thefortnight after physical verification	Storage wastage
6	7	8	9

Percentage of wastage	Result of analysis of molasses in tank	Remarks
Brix	Percentage of Sugars (as reducing sugars)	Name of analysis with signature
10	11(a)	11(b)	11(c)	12

I certify that the statement above has been correctly prepared.Signature with date of Occupier of the Sugar Factory.N.B.-(1) The statement should be prepared in quadruplicate with carbon, the original being sent to the Controller of Molasses, duplicate copy to the Sub-Inspector of Excise posted at the sugar factory, triplicate copy to the Excise Inspector, Molasses Duty of the zone and the quadruplicate copy retained as office copy by the occupier of sugar factory.

(2)If there is fall in the brix or per cent total sugar in the molasses of any tank during any month, it should be explained fully in the Remarks column or in a separate note at the back of the statement.

(3)Percentage of column 10 shall be calculated on the quantity showing in column 4.

(4)Transfer from one tank to another should be explained in the Remarks column.

(5)Account of each tank should be shown separately and a thick line drawn at the end of the account.M. F. 2[Rule 32, U. P. Sheera Niyantran Niyamavali, 1974]Monthwise statement showing tankwise stock and disposal of Molasses of previous season at .................................... Sugar Factory for the month of..................... 19... ;

Serial No. of storage tank	Balance of molasses in stock by account at thebeginning of the month	Despatches made during the month
Name of Distillery	Quantity despatched	Quantity supplied outstill licensees	Quantity supplied to industrial units
1	2	3(a)	3(b)	3(c)	3(d)

Quantity sold to trade under release order	Total of columns 3 (b), (c), (d) and 4	Closing balance of molasses at the end of themonth-column 2 Minus column 5	Actual closing balance at the end of the monthtankwise
4	5	6	7

Storage wastage	Percentage of wastage	Result of analysis of molasses	Remarks
Brix	Percentage of sugars (as reducing sugars)	Name of analyst with signature
8	9	10(a)	10(b)	10(c)	11

I certify that the above statement has been correctly preparedStatement (with date) of the Occupier of Sugar FactoryN.B.-(1) The statement should be prepared in quadruplicate with carbon, the original being sent to the Controller of Molasses, duplicate copy to the Sub-Inspector of Excise posted at the sugar factory, triplicate copy to the Excise Inspector, Molasses Duty of the zone and the quadruplicate copy retained as office copy by the occupier of sugar factory.

(2)If there is fall in the brix or per cent, total sugars in the molasses of any tank during any month, it should be explained fully in the Remarks column or in a separate note at the back of the statement.

(3)Percentage in the required column 9 should be calculated on the total quantity showing in column 2.

(4)Transfer from one tank to another should be explained in the Remarks column.

(5)Account of each tank should be shown separately and a thick line drawn at the end of the account.M. F. 3[Rule 17, U. P. Sheera Niyantran Niyamawali, 1974]Fortnightly statement of indent for and placement of Railway tank wagons at.............................. Sugar Factory, Uttar Pradesh for the fortnight ending .................. 19...

Month and date	No. of tank wagons indented for by the occupierof the sugar factory	Reference No. of letter of sugar factory toRailway	No. of empty tank wagons placed on factorysiding on date	No. of wagons loaded with molasses despatched ondate
1	2	3	4	5
*1
2
3
4
5
6
7
8
9
10
11
12
13
14
15
16
17
18
19
20
21
22
23
24
25
26
27
28
29
30
31

*Total, for the fortnight.I certify that the above statement has been correctly prepared.Statement (with date) of Sugar FactoryN.B.-(1) This statement shall be prepared in quadruplicate, the original shall be sent to the Controller of Molasses by registered post, the duplicate copy to the Sub-Inspector of Excise posted at sugar factory, where there is no Sub-Inspector to the Excise Inspector, Molasses Duty of the Zone, the third copy to the Excise Inspector, Molasses Duty and the quadruplicate copy retained by the occupier of the sugar factory as office record.

(2)The statement shall be despatched on the 1st and 16th of every month for the preceding fortnight alongwith M.F. 1 Statement.M.F. 4[Rule 31, U. P. Sheera Niyantran Niyamavali, 1974]Original/Duplicate Triplicate/Quadruplicate/PentuplicateBook No.................. Gate pass No..................... Date..............................

1. Name of Sugar Factory .....................................................................

2. Permit No................ Date.................... Valid upto .............................

Allocation Order No......................................................................

3. Name and address of the purchaser .........................................................

4. Despatched/delivered by rail/lorry/thela through ..........................................

5. Particulars of despatch/delivery of molasses ;

Storage tank from which molasses despatched/delivered

Type of storage tank(a)	Serial Number of storage tank(b)	Tank wagons/tins/lorry/ containers used
1	2	3

Particulars of molasses despatched/delivered
Quantity (quintals)(a)	Brix(b)	per cent total sugars (as reducing sugars)(c)	Grade
4

Signature (with date) of Occupier of Sugar Factory.Notes.-(1) The Gate pass shall be prepared in quadruplicate with carbon, these copies being used as follows :Original to the Sub-Inspector, Excise posted at factory in his absence to Excise Officer as may be nominated by the Controller, duplicate and triplicate copies shall accompany any of the consignment (the duplicate copy being returned with signature of consignee after delivery is taken) quadruplicate copy being retained carefully as office copy, by the occupier of the Sugar Factory.

(2)In line 4 enter name of -

(i)Railway station for despatches of molasses by rail;

(ii)Lorry-driver, for despatch/delivery of molasses by lorry, not accompanied by permit-holder or representative;

(iii)Permit-holder or representative, for despatches of molasses by cart, thela, etc.

(3)In column 2 of line 5, enter -

(i)Tank wagon number or lorry number for despatch/delivery by rail/lorry;

(ii)Total number of containers (tins, drums etc.) of each kind together with average quantity (in quintals) of molasses in containers of each kind, for despatch/delivery by containers.

(4)Receipt of molasses should be acknowledged on the back of the gate-pass (strike out portion not applicable).(On Reverse)Received .............. quintals of molasses as shown overleaf.Signature (with date) of Permit-holder's Representative (taking gate delivery).Certified that.............. quintals of molasses of................Brix ............. per cent total sugars and ...................... grade was received on at ................ distillery as found out by the Controller test completed on ........................... with the assistance of ....................Signature (with date ) of Excise Inspector Incharge, Distillery/Officer authorised by Controller of Molasses, Uttar Pradesh.CountersignedManager (with date) of Distillery.Note.-No counter-signature is required in case a distillery disagree with the control test carried out by the Excise Inspector or other person authorised by the Molasses Controller in such case the Manager should explain the position under his signature the actual quantity received.M.F. 5[Rule 32, U. P. Sheera Niyantran Niyamavali, 1974]Sugar Factory Molasses Account RegisterNotes.-(1) A copy of the blue print showing the position of molasses storage tanks of the sugar factory shall be kept in an inset envelope in this register.

(2)This register will be in three parts together with an Index.

(3)All figures shall be in quintals.

(4)Total sugars stand for "Total sugars expressed as reducing sugars".Form of Tender

Serial No. allotted Type to molasses of storagetank	Dimensions	Pages allotted
Length	Breadth	Depth	Capacity in terms molasses of 90 brix inquintals
123

M.F. 5

Part I – Current Season Molasses Account

				Despatches of Molasses on date	Closing balance of molasses by account col. 4minus col. 5
Serial No.	Opening stock by Account	Molasses of new season received on date	Total of column 2 and 3	Distillery	O.S. Shops	Industrial Units	Trade after release	Total of columns 5(a) to 5(d)	Total sugar quantity	Signature of Managing Agent	Remarks
1	2	3	4	5(a)	5(b)	5(c)	5(d)	6	7	8	9

M.F. 5

Part II – Tankwise daily account of current season molasses

Serial No. of tank ............. Type of tank............Capacity in terms of molasses of 90 brix .............. Dimensions :

Date	Opening stock by account	Quantity	Molasses received on date	Total of columns 2 and 3 (a)
Brix	Total	Sugars
1	2	3	3(a)	3(b)	3(c)	4

Despatch of molasses ondate
Name of distillery	Quantity supplied	Name of O.S. shops	Quantity supplied	Name of Ind. units
5(a)	5(b)	5(c)	5(d)	5(e)

Page...............................
Dimensions....................
Quantity supplied	Sold to trade	Total of columns 5 (a) to 5 (g)	Closing balance by account col. 4minus6
5(f)	5(g)	6	7

Analysis of molasses	Name of person verifying stock with hissignature	Remarks
Layer	Brix	Per cent total sugar
8(a)	8(b)	8(c)	9	10

M.F. 5

Part III – Old Molasses Account Tankwise

Date	No. of tank	Opening stock by account	Despatches of molasses on date
Distillery	O.S. shop	Industrial units	Trade
1	2	3	3(a)	3(b)	3(c)	3(d)

Total of Columns 3(a) to 3(d)	Closing balance of molasses by account col. 2minuscol. 4	Name of Manager	Initial of Manager	Remarks
4	5	6	7	8

FORM M.F. 6[Rule 33, U. P. Sheera Niyantran Niyamavali, 1974]Distillery Molasses Account Register(This shall be maintained by all distillers in Uttar Pradesh)It shall be in two parts along with an Index.All figures shall be in quintals. Total sugars mean total sugar as reducing sugars.Form of Index

Name of sugar factory supplying molasses	Quantity of molasses allotted to distillery	Details of allocation order	Pages allotted
No.(a)	Date(b)
(1)	(2)	(3)		(4)

Form M.F. 6

Part I – Distillery Molasses Account Register

Name of sugar factory supplying molasses.............. Page.............

Date	Opening balance of molasses	Despatches from sugar factory	Molasses received at distillery
Gate pass No.	Date	Quantity	Quantity weighment	(a) by calculation	(b) Grade
		(a)	(b)	(c)	(i)	(ii)	(i)
1	2	3	4

Issue of Molasses
Control Test Brix	Per cent Total sugar	Transit losses	Serial No. of tank where stored	Serial No. of tank	Quantity issued	Initials of Distillery Excise Inspector
(ii)	(iii)	(c)	(d)	(a)	(b)	(c)

Form M.F. 6

Part II – Distillery Molasses Account Register

Name of sugar factory supplying molasses ................ Page..........

Serial No.	Date	Molasses received on date as verified by ExciseInspector (incharge)	Entry in Part I
Quantity (in quintals)	Grade	Date	Page
		(a)	(b)	(a)	(b)
1	2	3	4

Price payable of Sugar Factory	Payment of Sugar Factory	Remarks
Rate per quintal	Price for molasses received on date	Total price of molasses received up to date	Price paid on date	Price paid up to date
(a)	(b)	(c)	(a)	(b)
5	6	7

Note.-For each sugar factory a separate running serial should be allotted every year. Separate pages should be allotted for each sugar factory.Form M.F. 6

Part III – [Rules 31/32, U. P. Sheera Niyantran Niyamavali, 1974]

Daily account of molasses received and utilised by allottees other than distilleries(All figures in quintals)

Date	Opening balance	Details of molasses received
Permit No.	Date	Name of factory from where received	Gate pass No.	Quantity noted in gate pass	Transit wastage	Quantity received
1	2	3(a)	3(b)	3(c)	3(d)	3(e)	3(f)	3(g)

Total of cols. 2 and 3(g)	Quantity issued for consumption	Closing balance	Remarks
4	5	6	7

Every allottee shall furnish a monthly return in the above form to the Molasses Controller about the molasses allotted to him and consumed.Form M.F. 7[Rule 11, U. P. Sheera Niyantran Niyamavali, 1974]Molasses storage tank-wise fortnightly statement showing brix and sugar contents of top, middle and bottom layers of molasses stored in the tank

Serial No.	No. of storage tank	Quantity of molasses started in tank	Total depth of molasses tank	Depth of layer in Cm.
1	2	3	4	5

Result of Analysis of Molasses	Name of Analyst with Signature	Remarks
Top Layer	Middle Layer	Bottom Layer
Brix	Percentage of sugars (as reducing sugar)	Brix	Percentage of sugars (as reducing sugar)	Brix	Percentage of sugars (as reducing sugar)
6	7	8

I certify that the above statement has been correctly prepared.Signature (with date) of the Occupier of the Sugar FactoryN.B.-The statement should be prepared in quadruplicate with carbon, the Original being sent to the Controller of Molasses, duplicate copy to the Sub-Inspector, Excise posted at the sugar factory, triplicate copy to the Excise Inspector, Molasses, Duty of the zone and the quadruplicate copy retained as office copy by the occupier of sugar factory.[Form M.F. 8] [Form M.F. 8, omitted by Notification No. 3453-E-2/XIII-93-372-88, dated 16th August 1993.][* * *]Form M.F. 9[Rule 12, U. P. Sheera Niyantran Niyamavali, 1974]Estimate of production of molasses at ............... sugar factory for the cane crushing season ..................(To be submitted by 3ist August every year by occupier of Sugar Factories, Uttar Pradesh to the Controller of Molasses, Uttar Pradesh)

1. Name and address of the following (only names of persons who are responsible should be written) :

(a)Owner

(b)Occupier

(c)Manager

2. Production of molasses (in quintals)-

Particulars	Last year's actual	The year's estimate	Remarks
1	2	3	4
1.	Duration of the season-
	(a) Date of commencement
	(b) Date of completion
2.	Cane supply (in quintals)
3.	Production of molasses (in quintals)
4.	Percentage of molasses to cane

3. Particulars of storage tank for molasses :

Kind of a tank(s)	Covered	Uncovered
Total	Total capacity (in quintals)	Total	Total capacity (in quintals)
1	2	3	4	5
Steel	...
Masonry	...
Kachcha	...

4. Maximum number of tank wagons the sugar factory can load per day, for supply of molasses to distilleries-

(i)from broad gauge siding :

(ii)from metre gauge siding :

5. State the arrangements whether mechanical/manual, the sugar factory has got for loading for molasses.

6. Disposal of molasses in current season :

(i)Supplied to distilleries up to 16th August :(ii)Supplied to out-still licensee and other allottees(iii)Sold to trader :(iv)Closing Balance (Actual) :(a)Released stock, if any(b)Unreleased stock(v)Wastages.N.B.-Current season will mean "Cane Crushing Year" commencing from first day of the November.Signature (with date) of the Occupier of Sugar Factory.M. F. 10[Rule 33, U. P. Sheera Niyantran Niyamavali, 1974]Statement of storage of molasses at ................ Distillery in U. P. for the month ................. 19....

Original/Duplicate, Triplicate
Serial No. of storage tank	Type of storage tank	Actual opening balance (in quintals) of molasseson 1st November last	Total quantity (in quintals) of molassesreceived up to the end of the month	Total (in quintals) of cols. 3 and 4	Total quantity (in quintals) of molasses issuedup to the end of the month
1	2	3	4	5	6

Closing balance (in quintals) by accounts	Actual stock after verification in quintals	Storage loss (in quintals)	Percentage (storage loss)	Up to date total despatches to distilleriesaccording to sugar factory figures	Remarks
7	8	9	10	11	12

Signature (with date) of Manager, Distiller.

Countersignature (with date) of InspectorIncharge, Distillery.

N.B.-(1) The statement should be prepared by the Distillers in triplicate with carbon and submitted by 5th of the succeeding month, original copy to the Controller of Molasses, the duplicate copy to the A.E.C. of the Charge and the triplicate copy retained carefully for office record.

(2)In Col. 9 give within brackets the progressive totals of storage losses from 1st November last up to the end of the month in red ink.

(3)All the figures be in quintals.

(4)Figures for various storage tank should be written in separate lines, one for each tank. A line shall be drawn below the entry for the last tank. Below this line the totals for all the tanks should be written in columns 3, 4, 5, 6, 7, 8, 9 and 10.M.F. 11[Rule 26, U. P. Sheera Niyantran Niyamavali, 1974]Statement showing receipts of molasses at .......................... Distillery in U. P. from Sugar Factory during the month of.......................... 19....

Serial No.	Gate pass	Despatch Account
No.	Date	Tank wagons No./lorry No. etc.	Quantity of molasses	Brix	Grade	Gate Pass
No.	Date
	(a)	(b)	(a)	(b)	(c)	(d)	(e)(i)	(e)(ii)
1	2	3

Receipt Account	Remarks
Tank wagon No./lorry No. etc.	Quantity of molasses	Brix	Grade	Wastage	Date of verification
(a)	(b)	(c)	(d)	(e)	(f)
4	5

Countersignature (with date)Excise Inspector, InchargeDistillery.

Signature (with date)Manager, Distillery........

N.B.-(1) The statement should be submitted to the Controller of Molasses, Uttar Pradesh by the 5th of the succeeding months.

(2)Separate statement should be prepared of each sugar factory.

(3)All figures shall be in quintals.

(4)Draw a line after the last entry below this line the totals for the months in columns 3 (b) and 4 (b), below this entry give the progressive totals from last November last to the end of the month in question.M.F. 12[Rule 35, U. P. Sheera Niyantran Niyamavali, 1974]Inspection book which shall be maintained by all occupiers of Sugar Factories, Uttar Pradesh. This shall be in two parts of about 10 and 200 pages respectively :

Part I – {|

|-| Serial No.| Name and designation of Inspecting Officer| Date of Inspection of Sugar Factory| Date of submission of copy of inspection note toController of Molasses, U. P.| Initial of Manager of Sugar Factory|-| 1| 2| 3| 4| 5|-||||||}[M.F. 13] [Form M.F. 13, omitted by Notification No. 3453-E-2/13-93-372-88, dated 16th August 1993.][* * *]M.F. 14Gauge Register of Storage Tank for Molasses[Rule 4 (2), U. P. Sheera Niyantran Niyamavali, 1974]Name of Sugar Factory/Distillery ....................... Dimensions of the tank-

Serial No. of Tank		LengthBreadthDepth
Depth in cm. taken for bottom	Quantity of Molasses in quintals in terms ofmolasses of 90 brix	Maximum storage capacity in terms of molasses of90 brix
1	2	3
1. Cm. ...
2. Cm. ...
3. Cm. ...
4. Cm. ...
5. Cm. ...

Up to the maximum storage capacity of the molasses tank as intervals 5 cm.M.F. 15[Rule-U. P. Sheera Niyantran Niyamavali, 1974]Application for Tobacco Manufacturers :

1. Licence valid up to March, 19...

2. Name of licensee with full address

3. Place of manufacture

4. Tobacco manufactured in last three years : 19...., 19...., 19...., 19...., 19...., 19....

(a)Quantity of tobacco used in quintals :

(b)Amount of licence fee duty paid :

(c)Amount of Sales Tax paid :

(d)Amount of Income-tax paid :

5. Quantity of molasses used in quintals for manufacturer of Khandsari mill in each variety :

(a)Khamira :

(b)Burra :

(c)Any other quality :

(d)Ratio of molasses used in each quality :

Certified that information noted above by me is correct to the best of my knowledge.Signature (with date) of the Licence of the firm/shop.Certified that the particulars furnished by the manufacturer are correct.Signature (with date) of the District Collector/Officer, Industries Department.

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