Section 2(h) in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
(h)[ "Licensing authority" means the Sugar Commissioner, Uttar Pradesh, appointed by the State Government under Section 9 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953; and includes an Additional Sugar Commissioner, a Joint Sugar Commissioner, a Deputy Sugar Commissioner and an Assistant Sugar Commissioner.] [Substituted by Notification No. 1124-S/XVIII-5-1764-71, dated July 24, 1972 and again Substituted by Notification No. 5035-S/XVIII-5-1863-77, dated 29.9.1977.]
