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(4) in The U.P. Coal Control Order, 1977 (4)Charges or unloading of wagons, transport charges from Railway Station to the Depot premises and other incidental expenses as fixed by the District Magistrate in respect of each town, area of a town or village;
