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State of Uttar Pradesh - Section
Section 10 in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
10. The licence unless suspended or canceled, will remain valid from ..................... to ..............19
Licensing Authority(To be used in the case of renewals)| Details of Machinery allowed to work | |||||||||||
| ___________________Power Crusher Bels___________________ | __________________No. ofCentrifugals___________________ | ||||||||||
| Year | Number of the licence | Date of renewals | Number | Size | Maximum crush allowed | Number | Number of kolhoos | Hand-driven | Power driven | Validity | Signature of Licensing Authority |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
| (a) Application for grant of licence | Between 1st June and 31st August, each year and on payment ofprescribed late fee by 30th September each year :Providedthat for the licensing year 1982-83, the application may be madeby November 30, 1982 without payment of any late fee. | |
| (b) Application for renewal of licence | Between 1st June and 31st August, each year and on payment ofprescribed late fee by 31st January each year. | |
| Application for renewal of licence by August 31, 1956, and onpayment of prescribed late fee by march 31, 1967. | Between 1st June and 31stAugust, each yea onpayment of pre-scribed late fee by 31st January, each year. | |
| (c) Bel | Between 1st June and 31st October, 1966 and onpayment of prescribed late fee by March 31, 1967. | Ditto |