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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in The U.P. Sheera Niyantran Niyamavali, 1974

(1)Every occupier or a sugar factory shall have such number and size of storage tank within the precincts of sugar factory so as to store at any one time at least sixty per cent of the total production of molasses calculated at four per cent of the total cane that can be crushed in one hundred and forty working days according to the full registered cane crushing capacity for the time being of the factory or sixty per cent of the highest total production of the last four years, whichever is higher. He shall use the molasses fund for enhancing storage capacity on a regular basis. Only in emergency, covered rectangular Kuccha Pits may be permitted by the Molasses Controller.