- In these rules unless there is anything repugnant in the subject or context thereof-(a)"Act" means the Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 (U.P. Act XXIV of 1964);(b)"Allottee" means a person in whose favour an order under Section 8 of the Act has been made for the purpose of purchase of molasses or to whom molasses for captive consumption has been transferred or supplied, from the occupier of a sugar factory;(c)"Captive Consumption" means the molasses transferred from a sugar mill to a distillery or industrial unit having the same ownership as that of the sugar mill;(d)"Form" means a form prescribed under these rules;(e)"Molasses year" means the period beginning on the first day of November and ending on 31st day of October in the year next following;(f)"Section" means a section of the Act;(g)"Storage tank" means covered accommodation provided for the safe preservation molasses under Section 5 of the Act;(h)"Sub-Inspector Excise" means Sub-Inspector of Excise appointed under Section 10 of the U.P. Excise Act, 1910 (U.P. Act IV of 1910).]
