Section 5(8) in The U.P. Sugarcane Supply and Purchase Order, 1954
(8)No person shall accept or obtain or agree to accept or attempt to obtain from any person as gratification or consideration, bonus, set off, luck money, or any other such payment whatsoever, other than legal remuneration, as a motive or reward for weighing or purchasing cane or making payment therefor or for issuing requisition slips or identification cards or for showing or for bearing to show, in connection with the bonding, Weighment or purchase or supply of a payment for cane, favour or disfavour to any person.
