Section 10 in The U.P. Sheera Niyantran Adhiniyam, 1964
10. Maximum prices of molasses.
(1)The occupier of a sugar factory shall sell molasses in respect of which an order under Section 8 has been made [* * *] [Certain words omitted by U.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).].[Provided that the distilleries of potable alcohol which have been granted licence for wholesale contract supply of country liquor shall continue to be supplied molasses in respect of which an order under Section 8 has been made at a price not exceeding that for the time being prescribed in the Schedule till March 31, 1998.] [Inserted by U.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).][* * *] [Sub-section (2) and Explanation of Section 10 omitted by U.P. Act No. 4 of 1998 (w.e.f. 8.1.1998).]
