Section 31(2) in The U.P. Sheera Niyantran Niyamavali, 1974
(2)The distillery shall have to pay the price and other levies on molasses to the occupier of the sugar factory immediately at the time of taking delivery of molasses preferably through e-payment. If the sugar mill delays or causes other hindrances in delivery of molasses after payment of its price by the distillery, the occupier of the sugar factory shall be liable for penal action for breach of rules.]
