Section 7A in The U.P. Sheera Niyantran Adhiniyam, 1964
7A. [ Application for molasses. [Inserted by U.P. Act No. 15 of 1974.]
- [(1) Any person, who requires molasses for his distillery or for any other purpose of industrial development or for export to any other country, may apply in the prescribed manner to the Controller specifying the purpose for which it is required.](2)On receipt of an application under sub-section (1) and after making such inquiries in the matter as he may think fit, the Controller may make an order under Section 8.(3)In disposing of an application under sub-section (1) the Controller shall consider-(a)the general availability of molasses;(b)various requirements of molasses;(c)the better utilization to which molasses may be put in the public interest;(d)the extent to which the requirements of the applicant are genuine;(e)reasonable likelihood or otherwise of the molasses that may be obtained by the applicant being diverted to purposes other than those specified in the application;and where the application is rejected in whole or in part, he shall record reasons therefor.]
