Section 7 in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
7. Power of the Licensing Authority.
- The Licensing Authority or any person authorized by it may with a view to securing compliance of the provision of this Order-(a)require any manufacturer to give any information in his possession in respect of any process connected with the manufacture of Khandsari sugar;(b)require a licensee to maintain, furnish, or produce such records, data or information as may be necessary from time to time;(c)inspect any books or documents and any stock of Khandsari sugar or rab belonging to or under control of any person in respect of which he has reason to believe that a contravention of any provision of this Order has taken place or is likely to take place and may take such books or documents into his possession for examination or scrutiny;(d)enter and search any premises, place or vehicle and seize any article in respect of which the Licensing Authority or the person so authorized by it, has reason to believe that a contravention of any provision of this Order has been committed or is apprehended;(e)seize and take into custody an implement used in connection with the manufacture of Khandsari sugar or rab intended for conversion into Khandsari sugar in respect of which the breach of any provision of this Order or condition of the licence has been committed or is apprehended;(f)(i)put a seal on the power crusher, bel or centrifugal or any other implement used or likely to be used in any process connected with manufacture or production of Khandsari sugar or rab without obtaining a licence required under clause 3 of the order. The seal shall be put by the Khandsari Inspector, Khandsari Officer or such other officer as may be authorized in this behalf by the Licensing Authority;(ii)the seal shall be put on such vital or running part of the power crusher, bel or centrifugal or any other implement as aforesaid as may prevent its use or incapacitate removal of the seal;(iii)every Khandsari Inspector, Khandsari Officer or such other officer as may be authorized in this behalf shall as soon as he has sealed the power crusher, bel, centrifugal or any other implement as aforesaid prepare on the spot a statement in Form 1, in quadruplicate. The first copy will be sent to the Licensing Authority and the second copy shall be handed over to the manufacturer and his signature in taken of its delivery obtained on the last copy; the third copy shall be sent to the Khandsari Officer concerned and to the Khandsari Inspector where the power crusher, bel or centrifugal or any other implement as aforesaid has been sealed by the Khandsari Officer. The copies shall be sent to the authorities concerned on the very day of sealing;(iv)every Khandsari Inspector or any other person authorized in this behalf shall maintain a fortnightly account of all the seals put during a fortnight in Form II and shall submit a copy of the same to the Khandsari Officer and another to the Licensing Authority within three days of the close of the fortnight.
