Section 31 in The U.P. Sheera Niyantran Niyamavali, 1974
31. [ Payment of the price of molasses by distilleries. [Substituted by U.P. Notification No. 2002 E-2/XIII-2018-254-83, dated 12.7.2018 (w.e.f. 18.7.1974).]
(1)The rate of payment of price of molasses by a distillery to the occupier of a sugar factory shall be based on the grade of the molasses as follows-(a)When molasses are transported by rail, the grade shall be as determined at the distillery under Rule 29(3);(b)When the transport of molasses is by road, the grade shall be the grade as determined by the occupier of the sugar factory and recorded as the gate pass in Form M.F.4.(2)The distillery shall have to pay the price and other levies on molasses to the occupier of the sugar factory immediately at the time of taking delivery of molasses preferably through e-payment. If the sugar mill delays or causes other hindrances in delivery of molasses after payment of its price by the distillery, the occupier of the sugar factory shall be liable for penal action for breach of rules.]
