Section 7 in The U.P. Sheera Niyantran Adhiniyam, 1964
7. Removal of adulterated molasses.
- [(1) The Controller may, with a view to ensuring proper storage, preservation, gradation, supply or disposal of unadulterated molasses, require the occupier of a sugar factory to remove any adulterated molasses from the premises of the factory within a reasonable period to be specified by him and the occupier shall within the time allowed comply with the requirement.] [Substituted by U.P. Act No. 15 of 1974.](2)For the purposes of this section the molasses referred to in sub-section (2) of Section 6 shall be deemed to be adulterated.
