Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(5) in The U.P. Coal Control Order, 1977 (5)Wastage and shortage allowance at such rates as may be fixed by the District Magistrate but subject to a maximum of 12½ per cent in the case of soft coke and 10 per cent in the case of steam coal and hard coke, as calculated on price;
