Section 26 in The U.P. Sheera Niyantran Niyamavali, 1974
26. [ Receipt of molasses in distilleries. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]
- No distillery in whose favour allotment of molasses under Section 8 has been made shall unload or utilise any part of any consignment of molasses received at the distillery in pursuance of such an order, without prior written permission of the officer-in-charge of the distillery or any other officer authorised by the Controller in this behalf. The distillery shall also maintain an account of receipt of molasses from the sugar factory in Form M.F. 11 and submit a true copy thereof to the Controller on the 5th of each month following and upload it on the designated portal of Excise Department.]
