Section 25(1) in The U.P. Sheera Niyantran Niyamavali, 1974
(1)No molasses shall be removed from the premises of a sugar factory until it has been weighed or measured and pass in Form M. F. 4 has been issued. This pass shall be issued in pentuplicate by the occupier of the factory or by an officer authorised by the Controller in this behalf. One copy of the pass shall remain with the occupier of the sugar factory, one copy shall be handed over to the Sub-Inspector of the Excise posted at the sugar factory before the removal of the molasses from the premises at the sugar factory, one copy shall be sent to the Controller, and one copy shall be sent to the Excise Inspector of the Circle in which the sugar factory is situate.
