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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Sheera Niyantran Niyamavali, 1974

(1)An allottee shall as soon as may be, after the allotment order has been received by him indicate in writing to the occupier of the sugar factory as to whether the molasses shall be lifted by rail or road as indicated in the programme.