Section 20(2) in The U.P. Sheera Niyantran Niyamavali, 1974
(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.
