Section 21(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(2)Where the occupier of a factory is a company any one or more of the directors thereof, or in the case of a private company, a shareholder to be the occupier of the factory for the purpose of [this sub-section] and such director share holder shall be deemed to be the occupier of the factory for the purposes of [this sub-section] until further notice cancelling his nominated is received by the Collector or until he cases to be a director or share- holder.
