Section 8(4) in The U.P. Sheera Niyantran Adhiniyam, 1964
(4)[ The occupier of a sugar factory shall be liable to pay to the State Government, in the manner prescribed, administrative charges at such rate, not exceeding [fifteen rupees] [Inserted by U.P. Act No. 5 of 1986, Section 2 (b) (w.e.f. 30th Nov. 1985)] per quintal as the State Government may from time to time notify, on the molasses sold or supplied by him.
