Section 21 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
21. Determination occupier [for the purposes of Section 22].
(1)Where the occupier of [a factory or gur rab Khandsari Sugar Manufacturing Unit] is a firm or other association of individuals, [(not being a company)] any one or more of the partner or member thereof may be prosecuted and punished under this Act for any offence for which the occupier of [the factory or Gur, Rab or Khandsari Sugar Manufacturing Unit] is punishable :Provided that the firm or association may give notice to the Collector that it has nominated one of its members to be occupier of the factory for the purpose of [this sub-section] and such individual shall be deemed to be the occupier for the purpose of [this sub-section] until further notice cancelling his nomination is received by the Collector or until he cases to be a partner or member of the firm or association.(2)Where the occupier of a factory is a company any one or more of the directors thereof, or in the case of a private company, a shareholder to be the occupier of the factory for the purpose of [this sub-section] and such director share holder shall be deemed to be the occupier of the factory for the purposes of [this sub-section] until further notice cancelling his nominated is received by the Collector or until he cases to be a director or share- holder.
