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State of Uttar Pradesh - Section
Section 10A in The U.P. Sheera Niyantran Adhiniyam, 1964
10A. [ Funds for regulation of adequate storage facilities. [Susbtituted by u.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).]
- Every occupier of a sugar factory shall from the sale price for different grades of molasses specified below, place in a separate fund the amount as the State Government may notify in that behalf for being utilised for provision and maintenance of adequate storage facilities in accordance with general or special order issued from time to time by the Controller :| Grade of molasses | Percentage of total sugar contends ofmolasses (expressed as reducing sugar) |
| I | 50 per cent and above |
| II | 44 per cent to 49.99 per cent. |
| III | 40 per cent to 43.99 per cent.] |