Section 25 in The U.P. Sheera Niyantran Niyamavali, 1974
25. Removal of molasses from the sugar factory [Section 22].
(1)No molasses shall be removed from the premises of a sugar factory until it has been weighed or measured and pass in Form M. F. 4 has been issued. This pass shall be issued in pentuplicate by the occupier of the factory or by an officer authorised by the Controller in this behalf. One copy of the pass shall remain with the occupier of the sugar factory, one copy shall be handed over to the Sub-Inspector of the Excise posted at the sugar factory before the removal of the molasses from the premises at the sugar factory, one copy shall be sent to the Controller, and one copy shall be sent to the Excise Inspector of the Circle in which the sugar factory is situate.(2)[ On receipt of the consignment the consignee shall verify the quantities received and note them on the back of the pass and return it to the occupier of the sugar factory concerned. The consignee shall take adequate safeguards to see that the wastage or deficiency in transit does not exceed one per cent. In case the wastage or deficiency exceeds one per cent, the consignee shall be liable to punishment imposed under the Act for the contravention of the rule :Provided that it is proved to the satisfaction of the Controller that wastage or deficiency in excess of the prescribed limit has been caused by accident or any other unavoidable cause the consignee shall not be liable to punishment.] [Substituted by Notification No. 361-E-2/13-372-88, dated 22nd Oct. 1990, published in U.P. Gazette, (Extra), Part 4, Sec (kha), dated 22nd Oct., 1990.](3)Officers authorised for verification.-Consignments, destined for use in distilleries in Uttar Pradesh shall be verified by the Excise Inspector in charge of the distillery concerned or any other person authorised by the Controller in this behalf in the presence of the distillers or their representatives and result noted on the back of the pass.
