[* * * * *] [Omitted by GSR 1947 dated 16-11-1967.][9. Utilisation of sugar taken delivery of in pursuance of an Order under section 3(2)(f) of Act. - Where any person, class of persons or organisation taken delivery of sugar from any producer in pursuance of a direction made under clause (f) of sub-section (2) of Section 3 of the Act, such persons or organisations, as the case may be shall-(i)utilise the sugar so taken delivery of for the purpose for which such delivery was taken and for no other purpose and(ii)submit to the Chief Director within fifteen days of the utilisation of the sugar so taken delivery of a certificate to the effect that the sugar has been utilised for the purpose for which it was taken delivery of.]
