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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1) in The U.P. Sheera Niyantran Niyamavali, 1974

(1)The rate of payment of price of molasses by a distillery to the occupier of a sugar factory shall be based on the grade of the molasses as follows-
(a)When molasses are transported by rail, the grade shall be as determined at the distillery under Rule 29(3);
(b)When the transport of molasses is by road, the grade shall be the grade as determined by the occupier of the sugar factory and recorded as the gate pass in Form M.F.4.