Section 20(1) in The U.P. Sheera Niyantran Niyamavali, 1974
(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.
