Section 16 in The U.P. Sheera Niyantran Niyamavali, 1974
16. [ Arrangement for the lifting of molasses by the allottee. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]
(1)An allottee shall as soon as may be, after the allotment order has been received by him indicate in writing to the occupier of the sugar factory as to whether the molasses shall be lifted by rail or road as indicated in the programme.(2)Where in the programme the transport of molasses is indicated by road, the allottee shall arrange for providing for Global Positioning System (GPS) enabled tank, lorries or containers for lifting the molasses from the factory, to the extent needed for the purpose to ensure lifting of the quantity allotted within forty five days. Any deviation from the time schedule will entail a fine of Rs 5000 per day, which will be recovered in the same manner as the compound money is recovered by the Assistant Excise Commissioner of the concerned distillery or the District Excise Officer of the concerned district. The pro form a regarding this procedure shall be uploaded on the designated portal of Excise Department.]
