Section 2 in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
2. Definitions.
(a)"Assigned area" means an area assigned to a factory under Section 15 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 (U.P. Act No. XXIV of 1953).(b)"Bels" means a rab manufacturing units capable of handling juice from not less than 93 quintals of cane per day, or to which seven or more animal driven crushers supply juice.(c)"Factory" shall have the meaning assigned to it by Section 2(j) of the Sugarcane (Regulation of Supply and Purchase) Act, 1953.(d)"Khandsari Officer" means a person appointed or designated as such by the State Government for purposes of this order.(e)"Khandsari Inspector" means a person appointed as such by the Sugar Commissioner,(f)"Khandsari Sugar" means sugar containing more than ninety per cent sucrose and manufactured by open pan process including bels.(g)"Khandsari Unit" means unit engaged or ordinarily engaged in the manufacture of Khandsari sugar from sugarcane juice or rab.Explanation. - The term Khandsari unit includes bels and centrifugals.(h)[ "Licensing authority" means the Sugar Commissioner, Uttar Pradesh, appointed by the State Government under Section 9 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953; and includes an Additional Sugar Commissioner, a Joint Sugar Commissioner, a Deputy Sugar Commissioner and an Assistant Sugar Commissioner.] [Substituted by Notification No. 1124-S/XVIII-5-1764-71, dated July 24, 1972 and again Substituted by Notification No. 5035-S/XVIII-5-1863-77, dated 29.9.1977.](i)"Licensing year" means the period beginning on the first day of October in any year and ending on the 30th September next following.(j)"Licence" means a licence granted under the provisions of this Order.(k)"Manufacture" means a person who uses a power crusher, bel or centrifugal in the process of manufacture of Khandsari sugar and includes a person who prepares rab for conversion into Khandasari sugar.(l)"Power crusher" means crusher working with the aid of diesel, electrical or steam power and engaged or ordinarily engaged in crushing sugar cane and extracting juice therefrom for the manufacture of gur, shakkar, gul, jaggery, rab or Khandsari sugar.(m)[ "Reserved area" means the area reserved for a factory under an order made under sub-clause (1) of clause 6 of the Sugarcane (Control) Order, 1966 and/or an order made under Section 15 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953.] [Substituted by Notification No. 2516-S/XVIII-C-1996-66, dated May 3, 1968.](n)"Schedule or form" means a schedule or form appended to this order.(o)"State Government" means the Government of Uttar Pradesh.
