Section 3 in The U.P. Sheera Niyantran Niyamavali, 1974
3. [ Arrangement of covered accommodation. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]
(1)Every occupier or a sugar factory shall have such number and size of storage tank within the precincts of sugar factory so as to store at any one time at least sixty per cent of the total production of molasses calculated at four per cent of the total cane that can be crushed in one hundred and forty working days according to the full registered cane crushing capacity for the time being of the factory or sixty per cent of the highest total production of the last four years, whichever is higher. He shall use the molasses fund for enhancing storage capacity on a regular basis. Only in emergency, covered rectangular Kuccha Pits may be permitted by the Molasses Controller.(2)(a)Where on the ground of increased production of molasses, the controller funds difficulty in the availability of transport facilities in any area or an any other ground to be recorded by him, he may direct the occupier of a sugar factory to provide additional storage tanks covered to the extent indicated in the direction, and there upon the occupier shall provide such storage tanks within such period as may be specified in the direction.(b)To meet out the shortage in storage capacity due to roams in molasses during the crushing season in sugar mills, the occupier shall maintain covered Pucca masonary tanks of such capacity in the premises of sugar mill that can overcome the foaming situation so that the storage capacity under sub-rule (1) may not be hampered or short end due to foams in molasses.(3)Uncovered storage tank shall not be utilised for the storage of molasses without prior sanction of the Controller.]
