Section 23 in The U.P. Sheera Niyantran Niyamavali, 1974
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.
