Section 18(2) in The U.P. Sheera Niyantran Niyamavali, 1974
(2)Haulage and loading of railway wagons of molasses.-Haulage of a Railway Wagons and loading of such wagons of loading into tank lorries or other container shall not be refused or delayed by the occupier of a sugar factory. Where the occupier of a sugar factory fails without sufficient reason to make prompt arrangements for haulage and loading, Controller of the district in which the factory is situated or any other person authorised for the purpose by the Controller shall have the power to enter upon the premises of the factory, make arrangements for the haulage and loading of molasses and recover the cost thereafter from the said occupier of the sugar factory out of the price of molasses payable to the sugar factory.
