Section 5(16) in The U.P. Sugarcane Supply and Purchase Order, 1954
(16)An occupier of a factory shall-(a)cause a list to be put up at each purchasing centre showing the names of the persons employed by him for, making Weighment, purchases and payments and for arranging purchases of cane at that centre;(b)cause such lists to be maintained up-to-date;(c)send a copy of the names and full particulars of the persons who are entered in those lists, within twenty-four hours of their employment, to the Collector and to the Inspector, within whose jurisdiction such purchasing centre is situate;(d)give to each person employed for making Weighment, purchases or payments, a written authority to that effect; and(e)not employ, without the permission of the Collector, for making weighments, purchases or payments any person who has been previously convicted of the breach of any provisions of the Act or Rules, or has been sentenced to imprisonment for a period exceeding six months.
