Section 7(f) in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
(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.
