Section 9(8) in The U.P. Sugarcane Supply and Purchase Order, 1954

Section 9(8) in The U.P. Sugarcane Supply and Purchase Order, 1954

Legal Document View

Unlock Advanced Research with PRISMAI

Section 9(8) in The U.P. Sugarcane Supply and Purchase Order, 1954

State of Uttar Pradesh - Subsection

State of Uttar Pradesh - Subsection

[Cites 0, Cited by 0] [Section 9] [Entire Act]

(8)Any dispute between the parties regarding the quality and condition of the cane, the place of delivery, the instalments and other matters pertaining to the agreement shall be referred to arbitration in the manner provided for in the rules. No, suit shall lie in Civil or Revenue Court in respect of any such dispute.................................Signature of the Cane-grower(or his thumb-impression)...........................Signature of the Occupier or hisauthorised representative in token of his accepting the above contractDated..................

Form CAgreement between a Cane-grower's Co-operative Society and the Occupier of a factory[Clauses 3 (3) and 4 (1)]We ............................................................ the Cane growers' Co-operative Society acting through their authorized representatives, hereinafter to be referred to as the first party and ............... the occupier of .................. factory, hereinafter referred to as the second party, hereby enter into an agreement for the sale and purchase of cane on the following terms:

Area undersugarcane_____________________________

Improved___________________

Approximate yield in[Quintals] [Substituted by Notification No. 3178-S/XVIII-C-1621-61, dated 13.10.1961.]

Quantity agreed for sale