Section 10 in The U.P. Restriction on Sugarcane Purchase Order, 1966
10. Power to inspect and seize.
- The Cane Commissioner or an officer not below the rank of Khandsari Inspector authorised by him in this behalf may, for the purpose of this Order-(a)require the permit-holder to maintain, furnish or produce such record, date or information as may be specified by him;(b)if he has reason to believe that a contravention of any of the provisions of this Order has been, is being or is likely to be committed-(i)enter and search the premises of the power crusher or khandsari unit, as the case may be;(ii)seize and take into custody any implement or record connected with the purchase of sugarcane or sugarcane juice or the working of the power crusher in case such seizure appears to him to be necessary for preserving the evidence of contravention of any provision of this Order, or(iii)put a seal on the power crusher or Khandsari unit or any part thereof in a manner so as to render it inoperative. The power crusher or the khandsari unit or any part thereof so sealed shall not be removed or operated unless the seal has been removed by the Cane Commissioner, or with his prior permission by any officer not below the rank of Khandsari Inspector, or in the consequence of an order passed by a competent Court.Form No. IApplication for grant of permit for purchase of Sugarcane/Sugarcane juiceI request that a permit for purchase...............................quintals of sugarcane/sugarcane juice during the year 19................ may be issued in my favour.I shall work the power crusher at ...............................Village.....................................Tahsil,..........................district...........................The details of the power crusher/crushers are as below:(1)Number of power crusher/crushers.......................................(2)Size..............................................(3)Crushing capacity of the power crusher/crushers...................I hereby declare that I shall abide by the provisions of the Sugarcane Control) Order, 1966, and the U.P. Restriction on Sugarcane Purchase Order, 1966, and the conditions of the permit.Signature of the applicant with full address.Note. - Portions not applicable may be struck-off.Form No. IIPermit for the purchase of Sugarcane/Sugarcane juice from the Reserved AreaDated...........19 .......Permit No.Sri/Sarvastri........................ son of/of the firm................village/town.......................post office...............................district.................................is hereby permitted to purchase not exceeding ........................... quintals of sugarcane/sugarcane juice between ..........19 and .......... 19 ................ from the reserved area as .................................................. Sugar factorySignature of Cane Commissioner,Uttar PradeshConditions of Permit
