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State of Uttar Pradesh - Section

Section 27 in The U.P. Sheera Niyantran Niyamavali, 1974

27. Verification and test of molasses received in distilleries [Section 22].

- The officer-in-charge or any other officer authorised by the Controller under Rule 26 shall determine the quantity and the quality of the molasses immediately on receipt of each consignment with the help of the laboratory of the distillery and record the result of the verification and test done by him on the reverse of the gate-pass in Form M. F. 4 received in duplicate from the occupier of the sugar factory along with consignment. One copy of the gate-pass shall be retained by the distillery and the other copy thereof shall be sent to the occupier of the sugar factory by the officer-in-charge so as to reach the latter within one week of the arrival of the consignment at the gate of the distillery.