Section 20(3) in The U.P. Sheera Niyantran Niyamavali, 1974
(3)The entire quantity of molasses shall be transported in one consignment and shall not be broken in transmit and the movement of consignment shall not be deviated on the route specified in the E-Transit permit, the infraction of which may entail on the licensee of distillery/brewery, imposition of penalty as laid down by the Government. If any sugar mill is found to be involved in the deceptive and fraudulent use of E-Transit permit for transiting consignment more than once on the same valid permit, Officer-in-Charge of sugar mill will be liable to be punished under disciplinary rules as well as occupier shall be liable to penalty of Rs Five lakhs. Recurrence will entail cancellation of licence of the occupier.]
