Section 29(3) in The U.P. Sheera Niyantran Niyamavali, 1974
(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.
