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State of Uttar Pradesh - Section

Section 20 in The U.P. Sheera Niyantran Niyamavali, 1974

20. Ownership of the despatched molasses.

(1)The ownership of molasses dispatched in railway tank wagons to a distillery shall continue to vest in occupier of the sugar factory concerned unitl it is actually delivered at the distillery and all losses occurring from any cause other than a wilful omission on the part of the distillery, shall be borne by the occupier of the sugar factory. The ownership of molasses to be transported by road shall pass to the allottee as soon as the molasses are taken out of the factory premises with gate pass in Form M.F.4 and such allottee shall be responsible for its safe arrival at the destination for the loss in transit if any. The occupier of the sugar mill must ensure that the transport of molasses from the sugar mill is done in Global Positioning System (GPS) enabled tankers only and the allottee has to certify accordingly.
(2)The allottee requiring molasses for purposes of industrial development shall make his own arrangement for transport of molasses and he shall be responsible for safe arrival of the molasses at the destination and for loss in transit if any. Such allottee shall be further required to allow any officer authorised by the controller in this behalf to get the consignment verified at the destination.
(3)The entire quantity of molasses shall be transported in one consignment and shall not be broken in transmit and the movement of consignment shall not be deviated on the route specified in the E-Transit permit, the infraction of which may entail on the licensee of distillery/brewery, imposition of penalty as laid down by the Government. If any sugar mill is found to be involved in the deceptive and fraudulent use of E-Transit permit for transiting consignment more than once on the same valid permit, Officer-in-Charge of sugar mill will be liable to be punished under disciplinary rules as well as occupier shall be liable to penalty of Rs Five lakhs. Recurrence will entail cancellation of licence of the occupier.]