In exercise of the powers conferred by
Section 23 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase)
Act, 1953 (U.P. Act No. XXIV of 1953), the Governor is pleased to make the
following rules and to direct that they shall come into force from the date of
their publication in the Gazette. These rules may be called the Uttar Pradesh
Sugarcane (Regulation of Supply and purchase) Rules, 1954. CHAPTER II
DEFINITIONS In these rules unless there is anything
repugnant in the subject or context-- (a)
"Act"
means the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953
(Act XXIV of 1953); (b)
"Budget
Year" means the year commencing from the first day of July; (c)
"Collector"
means the Collector of the District in whose jurisdiction the factory or the
purchasing centre or the reserved area of the assigned area or the headquarters
of a Council or a Zone or a Society, as the case may be, is situated; (d)
"Commissioner"
means the Commissioner of a revenue division; (e)
"Federation"
means the Uttar Pradesh Co-operative Cane Unions Federation Ltd.; (f)
"Purchasing
Centre" means any place at which cane is purchased, supplied, delivered,
weighed or paid for and includes such portion of the premises of a factory as
is used for any of these purposes; (g)
"Section"
means a section of the Act; [1][(h) "Society
clerk" means any person appointed as such by a Cane-growers' Co-operative Society
to do any work connected with the supply, purchase, payment and weighment of
cane at a purchasing centre;] (i) "Sub-Divisional Officer" means the
officer-in-charge of a revenue sub-division; (j) "Weighbridge" means any mechanism
or scales (including beam scales) used to weigh cane; [2](k) "Weighment clerk" means a person
appointed as such by the occupier of a factory or a purchasing agent and duly
licensed under Rule 89 to do any work in connection with the purchase and
weighment of cane at a purchasing centre]; (l) "Year" means the agricultural year
beginning from July 1. CHAPTER III
SUGARCANE BOARD The Board shall advise the State Government
on such matters, in addition to those specified in the Act, as may be referred
to it from time to time by the State Government. Meetings of the Board shall be held at
Lucknow unless otherwise directed by the Chairman and on such dates as the
Chairman may fix. Notice in writing of meeting of the Board
shall be sent by the Secretary of the Board to all members at least 14 days
before the date fixed for the meeting, except in emergent cases, when a notice,
both by letter and telegram, may be sent at least three days before the
meeting. When the seat of any member of the Board
becomes vacant by reason of resignation or death or any other cause, the State
Government shall appoint another person to fill the vacancy, and the person so
appointed shall hold office for the residue of the term of office of the member
in whose place he has been appointed. The procedure in Appendix I to these rules
shall be followed at meetings of the Board. CHAPTER IV
CANE DEVELOPMENT COUNCIL The Cane Commissioner shall, by order,
establish a Council for the reserved area of a factory or for any area
specified in the order. [Deleted].[3] In addition to the functions specified in the
Act the Council shall perform such other functions, pertaining and conducive to
the general development of its area, as may be assigned to it by the Cane
Commissioner from time to time. The term of a person appointed to fill a
casual vacancy under Section 7 shall be the residue of the term of office of
the person in whose place he has been nominated. (1)
An
annual budget shall be drawn up by every Council and submitted for sanction to
the Cane Commissioner at least one month before the commencement of the budget
year. The Cane Commissioner may sanction the budget with such modifications as
he may consider necessary. [4][(1-A). The sanction
referred to in sub-rule (1) may also be given by a Deputy Cane Commissioner
nominated by the Cane Commissioner in this behalf.] (2)
No
expenditure shall be incurred unless it has been provided for in the budget as
sanctioned, provided that, with the prior approval of the Cane Commissioner
given in writing, expenditure under the sanctioned item may exceed the
provision for that item. (3)
The
Cane Commissioner may, at any time during the currency of the budget, order
expenditure on any item specified by him and enforce payment therefore from the
funds for the Council, where due to any special circumstances or default of the
Council such a course is considered necessary for meeting any sudden, emergent
or unforeseen contingency. The Cane Commissioner may, where necessary,
order the appointment of auditors other than the departmental auditors for
auditing the accounts of the Council. The expenditure on such audit shall be
met from the funds of the Council. A factory agreeing to join or to undertake
any cane development scheme approved by the State Government for the purposes
of this rule shall contribute such sum to the fund of the council and in such
manner, as may be determined by the Cane Commissioner, Uttar Pradesh, from time
to time.][5] The funds of the Council shall be kept in a
Scheduled Bank or a Co-operative Bank approved by the Cane Commissioner and
shall be operated on by the Secretary under the control of the Chairman subject
to the directions, if any, issued by the Cane Commissioner. The Secretary shall
maintain proper accounts, registers and vouchers of all income and expenditure.
The accounts shall be audited annually by a duly appointed auditor, and the
Council shall remove all the audit objections to the satisfaction of the Cane
Commissioner. The Cane Commissioner may veto or modify any
resolution or decision of the Council after assigning reason if it is against
the Interest and aims of the Council.][6] The Secretary may, subject to the control of
the Chairman, convene meetings of the Council as often as may be necessary and
shall do so when required by any two members of the Council. He shall circulate
the agenda, keep the minutes of the meetings carry on correspondence on behalf
of the Council, and discharge such other functions as may be necessary. He
shall forward a copy of the minutes of every meeting to the Cane Commissioner
within a week of the date on which it is held. The procedure prescribed in Appendix II to
these rules shall be followed at the meetings of a Council. (1)
The
annual meeting of all the Council in a district [as required under Section 6(2)
of the Act]1 shall be held
not later than the end of December during a crushing season. (2)
The
meeting shall be held at such time and place as may be fixed by the Collector. CHAPTER V
INSPECTORS [7][The Cane
Commissioner and the Sugar Commissioner shall be ex officio Inspectors for the
whole of the State. The Commissioners, the Collectors, the Sub-Divisional
Officers, the District Planning Officers, the Deputy Cane Commissioners, the
Assistant Cane Commissioners, the Range Co-ordination Officers, the District
Cane Officers, the Additional District Cane Officers and the Senior Cane
Development Inspectors shall be ex officio Inspectors within their respective
jurisdiction: Provided that where necessary the Cane
Commissioner or the Sugar Commissioner, as the case may be, may with the object
that the inspection may be more effective, by order extend the Jurisdiction of
ex officio Inspectors other than the Commissioners, the Collectors, the
Sub-Divisional Officers, the District Planning Officers and, may from special
checking squads headed by such ex-officio Inspectors.] Every Inspector may, within the local limits
of his jurisdiction and with such assistance as may be necessary-- (a)
enter
any factory or other place which is used or which he has reason to believe is
being used as a purchasing centre or for the maintenance of any records,
registers, accounts or other documents relevant thereto. (b)
examine
the weighbridge or weights used, kept or possessed for the weighment or
purchase of cane. (c)
cause
any vehicle carrying cane or other consignments of cane to be weighed or
re-weighed in his presence. (d)
check
weighments, purchases and payments made. (e)
Inspect
factory roads, cattlesheds, cattle troughs and lighting arrangements made for
weighments of cane. (f)
examine
the records showing the amount of cane purchased and crushed. (g)
call
for from the occupier of a factory or his employee, any information relating to
the purchase, supply, crushing of cane and payment of cane price. (h)
issue
from time to time such Instructions as may be necessary to ensure equitable
purchase of cane. (i)
examine
any records, registers, accounts or documents of Cane-growers' Co-operative
Societies. (j)
examine
any record, register or document or call for any information relating to the
payment of purchase tax, commission and price of cane. (k)
take
into his possession and remove from the premises of a factory or purchasing
centre such records, registers, documents, statements and returns, maintained
or caused to be maintained by the occupier of a factory as he may require for
the purpose of any enquiry or examination, and (l)
exercise
such other powers as may be necessary for carrying out the purposes of the Act
and these Rules].[8] CHAPTER VI RESERVATION AND ASSIGNMENT
OF AREA [9][(1) The occupier of
a factory shall apply to the Cane Commissioner in Form I. Appendix-III for the
reservation or assignment of an area for supply of cane to the factory for one
or more crushing seasons falling over the period of reservation and assignment. "[10][(2).
Every such application shall be accompanied by a Treasury receipt showing that
a fee at the rate of Rupees One thousand for each crushing season has been
deposited in local treasury." (3) Every such application shall be accompanied by
a Treasury receipt showing that a fee of rupees two has been deposited in the
local treasury. In reserving an area for or assigning an area
to a factory or determining the quantity of cane to be purchased from an area
by a factory, under Section 15, the Cane Commissioner may take into
consideration-- (a)
the
distance of the area from the factory, (b)
facilities
for transport of cane from the area, (c)
the
quantity of cane supplied from the area to the factory in previous year, (d)
previous
reservation and assignment orders, (e)
the
quantity of cane to be crushed in factory, (f)
the
arrangements made by the factory in previous years for payment of cess, cane
price and commission, (g)
the
views of the Cane-growers' Co-operative Society of the area. [11][(h) efforts made by
the factory in developing the reserved or assigned area.] Appeal against an order of the Cane
Commissioner under Section 15 shall be to the State Government within 14 days
of the publication of the order at the office of the Collector: provided that
the State Government may, for any special reason, entertain an appeal made
after the expiry of the above period; The appeal made under this rule shall be
submitted to the State Government in triplicate. The State Government shall be the authority
empowered to revise the estimates under Section 12(3) and an application for revision
of estimates published by the Cane Commissioner under Section 12(2) shall be
made to the State Government within fourteen days from the publication of the
estimates.][12] CHAPTER VII
GROWERS' REGISTER The occupier of a factory shall prepare in
Form 2, Appendix III, a register to be called the Growers' Register in respect
of all the area from which supplies of cane are drawn by the factory. This
register shall be properly maintained and shall be opened to inspection to
every grower or to the Cane-growers' Co-operative Societies].[13] Any grower having or claiming to have grown
sugarcane may apply to the occupier of the factory [14][concerned]
for the correction of an entry in or the addition of new entry to the Growers'
Register. The occupier shall keep a record of [15][such]
applications. The occupier of the factory shall, after such
inquiry as he considers necessary, pass order on the application within 14 days
of its receipt, and shall supply copy of such order free of charge to the
applicant. An appeal from the order of the occupier of the factory shall lie to
the Sub-Divisional Officer having jurisdiction. The occupier of a factory shall, on an
application made to him in writing and on payment of a fee of 25 naye paise[16] per
grower, furnish to any person a copy of the entries in the Growers' Register in
respect of any grower. The Growers' Register shall be preserved by
the occupier or a factory for a period of two years following the crushing
season to which it relates. CHAPTER VIII
WEIGHMENTS The Cane-Commissioner may authorise any
person including such employees and representatives of the. Cane-growers'
Co-operative Societies as he may consider necessary to watch or check
weighments, weigh-bridges and weights, as also to examine the parchas in which
weights and prices of cane are recorded].[17] The occupier of a factory shall permit the
persons as may be authorized by the Cane-Commissioner under Rule 29 to carry
out the purposes mentioned in the said rule].[18] All transactions in connection with the
purchase and supply of cane shall be made according to the maund of 82 2/7 lb
avoirdupois, and it shall not be lawful to use any other weight in relation to
any such transaction].[19] No cane shall be purchased without actual and
correct weighment].[20] The gross, tare and net weights of cane shall
be correctly recorded. The net weight of cane shall be founded to the nearest
eighth of a maund for purposes of calculating cane price].[21] An occupier of a factory shall not use, keep
or possess for weighment of cane: (a)
the
scales and weights which are incorrect, provided that if a weigh-bridge is
weighing less up to the permissible limit specified in Appendix IV, the
weighment may not be stopped but extra allowance in weight and price to the
extent of the error detected in weighment shall be made to all suppliers of
cane till the weigh-bridge is set right. No deduction either in weight or price
shall be permissible to the occupier in case the weighbridge is over-weighing. (b)
scales
the arms of which are not legibly marked in Devnagri character on both sides
and are not accessible to the vendors of cane and their authorized agents and
are not legible to persons standing near the carts which are being weighed, or (c)
scales
or weights which have been disapproved by an Inspector.][22] (i)
In
cases where the use of weighbridges has been prohibited by the operation of
provisions in clauses (b) and (c) of Rule 33 above at any cane purchasing
centre the Inspector may, by a written order, permit the use of beam scales
temporarily. (ii)
At
least one set of beam scale shall be provided by the occupier of the factory at
each purchasing centre for weighment of the requisitioned cane. (iii) Arrangements for
fixing a regular weighbridge shall be completed by the occupier of the factory
within 72 hours of the detection of the Incorrectness in the weighbridge
whereafter weighments on the beam scales shall not be continued except with the
written permission of the Inspector appointed under Section 11 or ex officio
Inspector specified in Rule 19].[23] The beam scales provided under sub-rule (ii)
of Rule 33-A may be used by a cane-grower to ascertain the weight of his cane
if he so desires before its weighment at the weighbridge].[24] All weights used, kept or possessed for the
purchase of cane [25][or
for checking the weighments] shall be [26][standard
weights] made of iron, brass or other suitable metal and shall be clearly
stamped or marked to indicate the denomination. The part of the mechanism of a weighbridge by
which its adjustment is Controlled, shall be kept sealed and locked [27][in
such a manner as not to allow any tampering being done with its mechanism.] All weighbridges and weights used, kept or
possessed for purchase of cane shall, at all times without notice, be made
available for inspection, and test when required by an Inspector or such other
person as may be authorised by the Cane Commissioner. Only standard weights consisting of six
weights each of 50 kilograms, four weights each of 20 kilograms and two weights
each of 10 kilograms shall be kept by the occupier of a factory at every
purchasing centre where there is a weighbridge].[28] An occupier of a factory shall cause all
weighbridges used, kept or possessed by him for the purchase of cane, to be
tested twice daily once before starting weighment of, cane for the day and
again at midday and shall maintain record of such tests which shall on demand
be shown to an Inspector].[29] (1)
At
every purchasing centre at least one weighment clerk shall be appointed and
deputed by the occupier of a factory to do the work connected with the purchase
and weighment of cane. (2)
A
weighment clerk shall- (i)
weigh
the cane accurately: (ii)
calculate
the cane price correctly; (iii) prepare correctly all
such records as he may be required by an occupier of a factory in connection
with the transaction of cane; (iv) where he is so
required by the occupier of a factory make each and every entry correctly in
the 'purcha' referred to in Rule 96; and (v)
use
correct weights or weighbridges which have not been disapproved for use due to
any defect. (3)
An
occupier of a factory shall as far as possible exercise close and strict
supervision over the work of the weighment clerk to ensure that the duties
entrusted to him are carried out properly. (4)
At
every purchasing centre at least one society clerk shall be appointed by the
Cane-growers' Co-operative Society who shall-- (i)
regularly
and carefully watch and check weighment of cane, weighbridges and also examine
the 'purchas' in which weights and prices of cane are recorded; and (ii)
make
correct entries in the requisition slips and such other records as the
Cane-growers' Co-operative Society requires him to maintain. (5)
A
society clerk shall, where he finds that weighment of cane or cane price or any
entry in the 'purcha' referred to in Rule 96 has not been correctly mentioned
by the weighment clerk or incorrect weight or defective weighbridge has been
used or any other contravention connected with the transaction of cane has been
made report the discrepancy to the Inspector appointed under Section 11 or
ex-officio Inspector sanctioned in Rule 19 and forward one copy each of his report
to the occupier of the factory and the Cane-growers' Co-operative Society. (6)
No
weighment-clerk shall work as such without possessing a licence under Rule 89].[30] [31][(i) At every
purchasing centre adequate facilities for weighment and particularly adequate
staff, sufficient number of scales and adequate transport, shall be provided by
the occupier of a factory to the satisfaction of the Cane Commissioner with a
view to avoid congestion and undue delay in weighment. Cane-carts and trucks
shall be weighed in the order of their arrivals and shall not be kept waiting
for more than ten hours without adequate reasons]. Explanation.-(1) A cart shall not
be deemed to have been kept waiting unduly if the supplier of cane, having
received instructions in writing to deliver cane on a certain day, ignores such
instruction or where the practice of issuing written instructions is in force,
brings cane without receiving such instructions. [32][Explanation.-(2) Non-placement of
wagons or non-availability of labour, trucks, tractors etc., for purposes of
loading unloading and carrying cane to the factory premises from a cane
purchasing centre shall not be regarded as adequate reasons for detention,
unless it is for reasons beyond the control of the occupier or agent]. The occupier of a factory shall-- [33][(a) provide cement
and concrete tracks or metalled approaches from the public road to the parking
ground at the factory premises and from the parking ground to the cane carrier
of the factory and the metalled exist from the cane carrier to the public road
and the roads provided shall be of not less than 3.6576 metres width;] (b) keep the same in a proper state of repairs; (c) provide to the satisfaction of the Cane
Commissioner adequate space for at least [33 per cent of][34] the
average number of carts requisitioned per day with metalled tracks separated by
railings or walls for parking of carts waiting for weighment and keep the same
in a proper state of hygienic cleanliness; [35][(d) provide to the
satisfaction of the Cane Commissioner, shelter and drinking water facilities at
all purchasing centres. At least two pucca troughs of 1.2192 metres X 3.0480
metres X 0.9144 metres size shall be constructed on each side of the parking
yard at the factory and kept constantly filled with clean water. Sufficient
number of water taps but in no case less than four in the factory yard and one
each at outstation purchasing centre shall be provided for the cartmen at
covenient places. In case it is not possible to provide water tap at any
outstation purchasing centre at least one handpump shall be provided at such
outstation purchasing centre;] (e) provide such other facilities as may be
directed by the Cane Commissioner from time to time. [36][Weighments of cane
shall not be made more than half an hour after sunset: Provided that the Inspector or the Chairman
of the concerned Cane-growers' Co-operative Society with the concurrence of the
Inspector may allow weighments of cane to be done after sunset: Provided further that weighments of cane
after sunset shall be made only if adequate lighting arrangements, approved by
an Inspector and as may be sufficient for the easy reading of scale arms, are
made and maintained.] No deductions shall be made from the weight
of cane on the ground that the cane is improperly stripped or on any other
ground except in so far as it may be permissible under any order or direction
of the Central Government. [37][The occupier of a
factory shall provide adequate labour for loading and unloading of cane at each
purchasing centre.] CHAPTER IX
PAYMENTS Payment of the price of cane shall be made on
the basis of the recorded weight of the cane at the purchasing centre. The
price shall be calculated to the nearest naya paisa. Payments for cane shall be made only to the
cane-grower or his representative duly authorized by him in writing to receive
payment or to a Cane-growers' Co-operative Society; [38][Provided that the
payment to the members of Cane-growers' Cooperative Society may be made by the
factory with the mutual agreement between the factory and the society. This
remuneration to the factory for the payment to the members of a Cane-growers'
Co-operative Society shall be determined by the Cane Commissioner: Provided further that all arrears of cane
price shall be remitted to the Cane-growers' Co-operative Society concerned
within fifteen days of the close of the factory]. [39][Where a dispute
arises regarding the price of cane supplied or the claimants to the price or
the 'parchas' under which payments are claimed payment to the claimants may be
withheld pending inquiry. All such cases shall be entered in a register and
shall be immediately referred to the Sub-Divisional Officer for orders. An
appeal against the orders of the Sub-Divisional Officer shall lie to the
Collector within thirty days: Provided that whenever payment to the
claimant is withheld under this rule, the occupier of the factory shall
forthwith deposit the amount in dispute in the Court of the Sub-Divisional
Officer. The occupier of a factory shall not make any
deduction from the amount due for cane sold to him by a cane-grower or
Cane-growers' Cooperative Society: Provided that recovery of the dues of a
'Cane-growers' Co-operative Society may be made by deduction from the price
payable for cane.] If with the previous general permission of
the Cane Commissioner given in respect of any area any loan was advanced by the
occupier of a factory for meeting the expenses of cultivation, to the
cane-growers from whom cane has been purchased, the amount of such loan,
together with simple interest thereon at a rate not exceeding, 6-1/4 per cent
per annum for the period the loan has been outstanding, may be deducted from
the price of the cane: Provided that the amount of the loan shall
not be disproportionate to the area to be sown or the assistance necessary to
sow it or the value of the cane to be delivered and that no deduction shall be
made in respect of a loan given more than three years prior to the date of the
purchase of cane: [40][Provided further
that intimation of previous general permission of the Cane Commissioner for
loan advances is given to the Cane-growers' Co-operative Societies concerned at
the time of advancing loans.] Explanation.--A loan for the
purposes of this rule shall mean an advance made in pursuance of an agreement
to sow a definite area of sugarcane or to enable such area to be sown or to
deliver a certain amount of cane. The Cane Commissioner will decide, on
application from the occupier of a factory whether a loan is proportionate to
the area to be sown or the assistance necessary to sow it or the value of the
cane to be delivered. (1)
The
percentage of the total amount to be set apart under sub-section (5) of Section
17 shall be equivalent to the cost of cane (In rupees) estimated to go into the
production of each bag containing one quintal of sugar which shall be arrived
at in the manner hereinafter provided, multiplied by one hundred and divided by
the amount of advance (in rupees) per such bag to be given by the bank to the
owner or any other person having control over the affairs of the factory or any
other person competent in that behalf. (2)
In
respect of any factory the cost of cane estimated to go into the production of
each bag containing one quintal of sugar shall be a sum (in rupees) equivalent
to the price of sugarcane per quintal (in rupees) payable by that factory (in
the crushing season for which the percentage is to be worked out) including the
commission of any cane-growers' cooperative societies in respect thereof,
divided by the average recovery of sugar per quintal of sugar-cane worked out
to the third place of decimal in that factory (in the preceding crushing
season), determined in each case by the Collector].[41] Explanation I.--If the factory was
under production during only a part of any such previous crushing season it
shall be sufficient to take into consideration that part of the crushing season
during which the factory was actually under production. Explanation II.--If the factory had
not commenced production before the crushing season for which the specification
is made the Collector may specify the rate of direct payment per bag of sugar
on the basis of comparable date relating to other factories, if any, in the
same region or of any other relevant factory. [42][(3) The percentage
arrived at under sub-rule (1) shall be subject to review by the Collector
either of its own motion or on representation being made by the owner or other
person having control over the affairs of the factory or by a cane grower's
co-operative society, if the Collector having regard to subsequent variations
in the recovery of sugar, price of cane and the amount of the Bank advance is
satisfied that it is necessary to do, and in that case the references in
sub-rule (2) to the said factors shall be construed as references to those
factors as varied, and the revised percentage so arrived at shall have effect
from such date as the Collector may by order specify. (4) Where the owner or any other person having
control over the affairs of the factory represents to the Cane Commissioner
that having regard to his immediate requirement of finance for meeting wages
and other dues payable to workmen and other current manufacturing expenses the
amount of advance left with him after setting apart of the percentage arrived
at under sub-rule (1), together with other funds available or expected to be
available with him through the proceeds of sale of sugar or from any other
source, will be insufficient to meet such requirements, the Cane Commissioner
may, with the prior approval of the State Government reduce the percentage
arrived at under sub-rule (1) by not more than twenty per cent. thereof and
thereupon the percentage referred to in sub-section (5) of Section 17 shall be
the percentage as so reduced.] (5) The agreement referred to in sub-section (5)
of Section 17 shall provide for the opening of a separate account in the same
bank by the owner or other person having control over the affairs of the
factory or any other person competent in the behalf, and the percentage of
advance referred to in that sub-section shall be credited into that account. (6) The percentage arrived at under sub-rule (1)
shall be intimated by the Collector to the owner or other person having control
over the affairs of the factory or any other person competent in that behalf
before 1st October, each year: Provided that in relation to the crushing
season beginning on October 1, 1971, each intimation shall be given within two
weeks from the commencement of this rule. (7) (i) The owner or the occupier of a factory
shall furnish to the Collector of the district, sending a copy to the Cane
Commissioner, a fortnightly statement in Form No. 12 within three days of the
close of the fortnight. (ii) The owner or any other person as
aforesaid shall furnish such other information to the Collector as he may
require for the proper enforcement of the provisions of sub-section (5) of
Section 17.] [43][(8) If in the case
of any factory any balance is left from the amount set apart on the basis of a
percentage arrived at under sub-rule (1) or as a result of review under
sub-rule (3) or of reduction under sub-rule (4), as the case may be, the owner
of the factory or other person having control over the affairs of the factory
may-apply to the Collector for the refund of such balance and the Collector
may, after such enquiry as he may deem fit, pass order for the refund of such
balance.] CHAPTER X
COMMISSION ON PURCHASE OF CANE The occupier of a factory shall pay
commission on cane purchase at the rate of three percent of minimum statutory
cane price fixed by the Government of India, out of which seventy five percent
shall be payable to the cane grower's co-operative society and Twenty five
percent to the Council: Provided that out of the Commission payable
on cane purchased during crushing season 2002-2003 an amount of 75 paise per
quintal shall be paid to the cane growers directly].[44] Every occupier of a Gur, Rab or Khandsari
Sugar Manufacturing Unit, liable to pay Purchase Tax under Section 3 of the
Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 (U.P. Act No. IX of 1961),
shall pay to the Council for every quintal of cane purchased by the Unit,
commission at the rate of seventeen paise per quintal for the crushing season
1990-91 (w.e.f. 1-6-1991) till 1994-95 and for the crushing season 1995-96 and
onward at the rate of half per cent of the minimum statutory cane price. The
entire amount of the commission will be utilised for the construction of roads
and other development work.][45] In determining the proportion in which
payments out of the commission shall be made to the Council and the
Cane-growers' Cooperative Society of an area the State Government may take into
consideration the financial resources and the working requirements of the
Council and Cane-growers' Co-operative Society. Necessary adjustment in the payment of the
commission to a Council or a Cane-growers' Co-operative Society in respect of a
crushing season, shall be made before the end of that season. CHAPTER XI
CANE-GROWERS' CO-OPERATIVE SOCIETY The terms and conditions of service including
the qualifications, grades, and scales of salaries of the permanent as well as
temporary staff of the Cane-growers' Co-operative Society shall be determined
by the Federation subject to the approval of the Cane Commissioner. The strength of staff to be maintained by a
Cane-growers' Cooperative Society shall be fixed by the Cane Commissioner or an
officer authorized by him in that behalf, with due regard to the working
requirements and financial resources of the society. The power to appoint, grant leave of absence
to punish, dismiss, transfer and control Secretaries, Assistant Secretaries and
Accountant of Cane-growers' Co-operative Societies, whether permanent or temporary,
shall be exercised by the Federation subject to the general control of the
Cane-Commissioner who may rescind or modify any order of the Federation: Provided that Cane Commissioner may himself
exercise any of such powers in case of emergency. Similar powers as stated in Rule 54 may be
exercised by the society in respect of the other staff, subject to the
regulations made by the Federation and the general control of the
Cane-Commissioner. [46][* * *]. All arrangements in connection with the
sowing, sale and supply of cane by Cane-growers' Co-operative Societies shall
be in accordance with such general or special instructions as may be issued by
the Cane-Commissioner from time to time. Every Cane-growers' Co-operative Society
shall prepare a budget annually and submit it for sanction to the
Cane-Commissioner not later than thirty days before the commencement of the
budget year. (1)
Expenditure
shall be incurred unless it has been provided for in the budget as sanctioned. (2)
In
an emergency or to meet an unforeseen contingency the Cane Commissioner may
order expenditure on any specified item from the funds of a Cane-growers'
Co-operative Society, provided that such expenditure is in the furtherance of
the objects of the society. If the Cane Commissioner finds that the
management of a society or any member thereof is misusing the resources of the
society or is utilising its funds against the provisions of the Co-operative
Societies Act and Rules or the bye-laws of the society or any standing or
specific instructions of the Cane Commissioner, he may prohibit the society or
the member concerned from incurring the expenditure or the liability, and the
management of the society or the member concerned, as the case may be, shall be
bound to carry out such instructions. [47][* * *]. [48][* * *]. An appeal against an order of the Cane
Commissioner under the provisions of this Chapter shall lie to the State
Government within one month of the date of the communication of the order to
the society or the persons concerned. CHAPTER XII
COLLECTION OF CESS The Collector shall be the authority
empowered to assess and collect cess. The occupier of a factory shall maintain a
correct account day to day in Form 3, Appendix III, of the cane entering the
area specified in the notification under Section 20. Before the fifteenth day of each month the
occupier of a factory shall pay into the treasury the amount due as cess on the
quantity of sugarcane which has entered the specified area during the month
immediately preceding. Before the close of each month the occupier
of a factory shall submit to the Collector, a return in Form 4, Appendix III,
showing the quantity of cane that has entered the specified area during the
month immediately preceding and the amount of cess deposited by him into the
treasury on account of such cane, together with the treasury receipt, showing
that the amount of cess due has been duly credited into the treasury. The Collector shall, on receipt of the return
submitted to him under Rule 67 check that the amount of the cess has been
correctly calculated and that the full amount thereof has been credited into
the treasury. CHAPTER XIII
DETERMINATION OF OCCUPIER (1)
A
notice of nomination of a person as "occupier of a factory" under
Section 21 shall be given to the Cane Commissioner and the Collector in Form 5,
Appendix III. (2)
[49][On receipt of the
notice, the Collector shall examine the contents thereof and would either
accept or reject it, but while rejecting, he shall record reasons in writing]. The person declared as "occupier of a
factory" shall deposit as security a sum of rupees one thousand in cash or
in Government securities of the market-value of rupees one thousand or
post-office cash certificates of the present encashment value of rupees one
thousand, Such security shall be deposited with the Collector and shall be
retained so long as that person acts as occupier: Provided that, for reasons to be recorded in
writing, the Collector may dispense with the security deposit or permit the
deposit of such smaller security as he may think proper. Government will have the first charge on such
sum for the recovery of any fine, penalty due from the factory under the Act or
these rules. CHAPTER XIV
LICENSING OF PURCHASING AGENTS [50][* * *]. CHAPTER XV
LICENSING OF OTHER EMPLOYERS [51][No weighment-clerk
or any other person shall be employed by the occupier of a factory to do any
transaction for the purchase of cane including survey and preparation of lists
of cane-growers or allotment and distribution of requisition slips for cane,
unless he has been licensed by the Collector of the district in which such
transaction takes place. The fee for each such licence shall be one rupee.
Where the applicant wishes to carry on such transaction in more than one
district he shall apply for a licence to the Collector of any one of such
districts and for endorsement thereon to the Collector of other districts
making the licence valid for such districts also. Unless there are valid
reasons to the contrary such endorsement shall be made without any extra charge
thereof. An application for a licence under Rule 87
shall be made in Form 9, Appendix III, to the Collector of the district in
which the applicant wishes to carry on any transaction in connection with the
purchase of cane. Such application shall be accompanied by (a) a treasury receipt
showing that the licence fee prescribed under Rule 87 has been paid, (b) a
nomination from the occupier of the factory concerned in Form 10, Appendix III.
An application may be made jointly for more than one employee but the licence
fee of one rupee shall be payable for each employee: Provided that an occupier of a factory shall
not nominate within three years of dismissal any person dismissed from the
service of a Cane-growers' Co-operative Society supplying cane to the factory.][52] On receipt of an application for licence
under Rule 88, the Collector may issue a licence in Form II. Appendix III.
Before granting a licence under this rule the Collector may demand a security
not exceeding rupees one hundred in cash or in Government securities for the
due observance of the conditions of the licence. The licensee shall keep with him the licence
granted by the Collector during the duty hours and on demand produce the same
to the Inspector.][53] The security prescribed in Rule 89 shall
remain in deposit with the Collector throughout the period of the licence and
for six months thereafter. Government will have the first charge on such
security for the recovery of any fine imposed on the licensee under the Act or
these rules. (a)
The
Collector may cancel a licence issued under Rule 89 or breach of any provision
of the Act or these rules or any condition of the licence, without prejudice
and in addition to any other penalty which the licensee may have incurred under
the Act or these rules. No order for the cancellation of the licence shall be
Issued until an opportunity for explanation has been given to the employee
concerned and to the occupier of the factory who has nominated him. Pending
enquiry under this rule Collector or Inspector may suspend a licence, but such
suspension shall not take effect until the expiry of seventy-two hours from the
giving of notice thereof to the occupier of the factory concerned. (b)
The
Collector may also cancel the licence of such employee if-- (i)
there
have been persistent complaints against him of misbehaviour with the
cane-growers, or (ii)
Irregularities
have been found against him in the purchase of cane.][54] A licence issued under Rule 89 shall be
cancelled on the application of a licensee's employer. An appeal from the order of the Collector
refusing, suspending or cancelling a licence shall lie to the Commissioner
within one month of the date of the order. The decision of the Commissioner
shall be final. The occupier of a factory shall cause to be
put up at each purchasing centre in Devanagri script-- (a)
a
copy of an abstract of these rules, and (b)
a
notice of suitable size in clear bold letters showing the minimum price of cane
fixed by Government and the rates at which cane is being purchased at the
centre.][55] Such notice shall be put up-- (a)
at
each entrance to the factory, (b)
at
the place at which weighments of cane are made for the factory, and (c)
at
such other conspicuous place near the places mentioned in (a) and (b) as the
Collector or an Inspector may direct. CHAPTER XVII
REGISTERS AND RECORDS [56][(1) No occupier of a
factory shall purchase cane without preparing or causing to be prepared at the
purchasing centre a 'parcha' in quadruplicate showing correctly-- (a)
the
serial number of the 'parcha', (c)
the
date of purchase. (d)
the
name of the person from whom the cane is purchased, with his parentage and full
address together with similar particulars about the person, if any, authorised
by the vendor to deliver cane on his behalf, (e)
the
number of the requisition slip or purzi issued to the vendor. (f)
the
gross weight of the cane, including the weight of the vehicle in which cane is
brought, (g)
the
weight (tare) of the vehicle in which the cane was brought, (h)
the
weight of the binding material to be deducted, (i)
the
net weight of the cane is purchased, (j)
the
rate at which the cane is purchased, and (k)
the
price that has to be paid for the cane at that rate. (2) The entries under items (e) and (f) of
sub-rule (1), shall be made and announced in the presence of the person who
actually delivers the cane while the vehicle is still standing on the
weighbridge, and in the case of weighment on beam scales, immediately on
completion of the weighment; entries under items (a) to (d) shall be made as soon
as weighment takes place; and entries under items (g) to (j) shall be made as
soon as the empty cart is weighed.] [57][The parcha referred
to in Rule 96 shall be handed over in duplicate to the person from whom cane is
purchased or to his authorised agent before the person or his authorised agent
leaves either the gross or the tare weigh-bridge. The triplicate copy shall be
passed on to the Cane-grower's Co-operative Society and the quadruplicate copy
counterfoil shall be kept at the purchasing centre.] When payment is made for cane purchased, the
receipt of the payee shall be taken on one of the counterfoils of the parcha
handed over to him in accordance with the provisions of Rule 97: Provided that if a number of parchas are presented
together for payment, the receipt of the payee for the whole amount due to him
may be taken only on the latest parcha. In such case the number of, or other
references to, the other parchas covered by the receipt shall be given in the
receipt and the other parchas shall be cancelled. When the payment is made by the Cane-growers'
Co-operative Society to the cane supplier, the occupier of the factory shall
make payment of cane price to such society on the basis of one of the
counterfoils of the parcha kept at the purchasing centre on presentation of the
bill for price of total quantity of cane supplied by such society to the
factory, on date or dates to be mentioned therein and the society shall issue
receipt for the amount so received from the factory, which receipt shall be
kept by the said factory.][58] An occupier of a factory shall maintain or
cause to be maintained at each purchasing centre, a register or record showing
correctly the particulars mentioned at items (a) to (j) of sub-rule (I) of Rule
96, and in addition, the following- (i)
the
amount of authorised deduction, if any; (ii)
the
amount actually paid in cash; (iii) the amount paid
otherwise than in cash, if so authorised; (iv) date of payment.][59] (1)
An
occupier of a factory shall maintain or cause to be maintained, except in
respect of cane purchased through a Cane-growers' Co-operative Society,
separately for each cane-grower, on account containing the following
particulars: (i)
Name
of the supplier (with the necessary details to ensure his identity, e.g.,
father's name address, etc.). (ii)
Date
of purchase. (iii) The rate per maund
paid for cane. (iv) Serial number(s) of
the relevant parcha(s). (v)
Net
weight of cane purchased. (vi) Progressive total
weight of cane purchased. (vii) Amount due for cane
purchased. (viii) Progressive total
amount due for cane purchased. (ix) Amount paid for
purchase. (x)
Progressive
total amount paid for cane purchased. When the cane is supplied through a
Cane-growers' Co-operative Society, the society shall maintain the account
referred to in sub-rule (1) (2)
In
respect of each of its members. In addition, this account shall also show
deductions, if any, made from the price of cane payable to a member. A separate
register or record shall be maintained for each factory to whom cane is
supplied. An occupier of a factory shall maintain or
cause to be maintained at each purchasing centre an inspection book in which
Inspectors or other persons authorised by Cane Commissioner, may record their
remarks and Instructions. The registers and records maintained and
copies of counterfoils or purchas issued, including the copies or counterfoils
of the parchas containing the receipts of the payees shall be kept at the
purchasing centre until it is finally closed for the year. They shall be open
to inspection and checked by an Inspector or such other public servant as may
be appointed by him for the purpose: Provided that the registers and the records
may be taken for check to the factory once in a calendar month and retained
there for a period not exceeding twenty-four hours at a time when no purchases
of cane are being made at the purchasing centre. The registers, records, parchas, etc.,
referred to in this Chapter shall be preserved by the occupier of the factory
or the Cane-growers' Cooperative Society concerned for two years from the date
of the last transaction entered therein. The occupier of a factory shall submit
correct returns relating to the production and sale of sugar and purchase of
cane in such form, by such date and to such authority as may be directed by the
Cane Commissioner. An occupier of a factory shall maintain or
cause to be maintained for each purchasing centre an abstract in the following
form regarding the purchases of cane and payment of cane price and commission
and send a copy thereof to the Cane Commissioner, or to any authority specified
by the Cane Commissioner, in respect of each month by the 14th day of the next
following month-- (i)
Period
from............................to........................................ (ii)
Quantity
of cane purchased. (iii) Rate. (iv) Price of cane due. (v)
Price
paid. (vi) Balance of price due
up-to-date. (vii) Commission due to
societies. (viii) Commission due to
councils. (ix) Commission paid to
societies. (x)
Commission
paid to councils. (xi) Balance of commission
up-to-date. (xii) Cane cess due. (xiii) Cane cess paid. (xiv) Balance of
cess-to-date. CHAPTER XVIII SUGAR
COMMISSIONER The Sugar Commissioner may, by order, require
the occupier of a factory to submit to him or to any other authority specified
in such order, any information, return or statement relating to the production,
supply and crushing of cane; the manufacture of sugar including its costs; the
quantity and grades of sugar manufactured. In sk and issued; and the quantities
in which and the prices at which such sugar is sold. The Sugar Commissioner may examine or cause
to be examined by a person duly authorized by him in this behalf-- (a)
any
machinery used, kept or possessed for the production of sugar; (b)
such
register, return, accounts and documents as in his opinion are relevant for the
purpose of checking the recovery of sugar or of estimating the capacity of a
machinery or any part thereof. CHAPTER XIX
ARBITRATION Any dispute touching the business of (a) a
Cane growers' Cooperative Society between members, or between members and
society, between two registered societies, or between a society and a factory,
or between a cane grower and a factory, (b) a council and a Cane-growers' Co-operative
Society, or between a council and a factory or between a council and a
cane-grower, regarding the payment of contribution to a council by a society or
a factor and any other dispute relating to the business of a council, shall be
referred to the Cane Commissioner for decision. The Cane Commissioner shall
decide it himself or refer it to arbitration. No suit shall lie in a Civil or
Revenue Court in respect of any such dispute. If the Cane Commissioner decides the dispute
referred to him under Rule 108 himself his decision shall be final. If the Cane Commissioner directs the
reference of a dispute to arbitration, it shall be referred to a sole
arbitrator to be appointed by him, or to a board of three arbitrators of whom
one shall be nominated by each of the parties to the dispute and the third by
the Cane Commissioner who shall also appoint one of the arbitrators as
Chairman. In case it is decided to appoint a board of
three arbitrators-- (a)
the
Cane Commissioner shall issue a notice calling upon each of the parties to
nominate one person as its nominee within 15 days of the receipt of the notice; (b)
If
a party consists of more than one person, such persons shall jointly make one
nomination; (c)
If
more than one person is nominated by the party, the Cane Commissioner shall
appoint any one of the nominees as the nominee of the party; (d)
if
a party fails to nominate an arbitrator within the appointed time, or its
nomination is not valid, the Cane Commissioner may himself make the nomination; (e)
if
one of the arbitrators falls to attend or refuses to act as an arbitrator, the
remaining arbitrators may decide the dispute and, in case of difference of
opinion between them, the dispute shall be referred to the Cane Commissioner; (f)
if
two of the arbitrators fail to attend or refuse to act as arbitrators, the
remaining arbitrator shall refer the case to the Cane Commissioner who may
authorise him to proceed with the reference or may decide the case himself; (g)
In
case of difference of opinion among a board of three arbitrators, the views of
the majority shall prevail. The Cane Commissioner, the sole arbitrator to
be Chairman of the board of arbitrators shall have power to administer oath and
to require by summons the attendance of the parties concerned and of witnesses
and the production of all books and documents relating to the matter in
dispute. (1)
In
these proceedings the Cane Commissioner or the sole arbitrator or the Chairman
of the Board of arbitrators shall fix the date, time and place of hearing of
the dispute and carry on the necessary correspondence in connection with the
disposal of the case. (2)
The
summons and notices in these proceedings shall be served by registered post or
by personal service or by affixing copies at the last known residence or place
of business of the person concerned. The award of the sole arbitrator or the board
of arbitrators shall be binding on both parties and shall not be called into
question in any civil or revenue Court. The sole arbitrator or the board of
arbitrators shall give an award within the time originally fixed or as extended
by the Cane Commissioner, failing which the Cane Commissioner may decide the
dispute himself, or appoint another arbitrator or board of arbitrators for the
purpose. No award shall be invalid merely on the
ground that it has been given after the expiry of the time fixed or by reason
of any defect of form or any technical error therein. The Cane Commissioner may suo motu or on an
application for review being made to him within one month of the communication
of his decision, review such decision, provided that such review is necessary
in the interest of equity, Justice and good conscience. (1)
Any
party considering itself aggrieved by the award of a sole arbitrator or a board
of arbitrators may appeal to the Commissioner within one month of the date of
the communication of the award. (2)
The
order of the Commissioner in appeal shall be final. The decision of the Cane Commissioner or the
award of the sole arbitrator or the board of arbitrators or the order of the
Commissioner in appeal may be enforced in one of the following ways: (a)
On
an application being made to the Cane Commissioner, the Cane Commissioner may
send a requisition to the Collector for enforcement of his decision or the
award of an arbitrator or a sole board of arbitrators or the order of the
Commissioner in appeal. On receipt of such requisition the Collector shall
recover all sums recoverable under such decision or award or order, as the case
may be, as arrears of land revenue. (b)
On
an application being made to the Civil Court having jurisdiction over the
subject-matter of the decision or award or order, the decision of the Cane
Commissioner or the award of the sole arbitrator or the board of arbitrators or
the order of the Commissioner in appeal shall be enforced by the Court, as if
such decision, award, or order in appeal were a decree of that Court. CHAPTER XX
PENALTIES No prosecution shall be instituted under
these rules unless the person complained against has been given an opportunity
by the Cane Commissioner or the District Magistrate to show cause why he should
not be prosecuted.][60] No Court shall take cognizance of any offence
under the Act or these rules except upon complaint made within one year of the
date on which the offence is alleged to have been committed. CHAPTER XXI
FORFEITURE OF SECURITIES The Collector may, by order in writing,
forfeit, in whole or in part, any security deposited with him under these rules
after giving the occupier of a factory or a licensee an opportunity of
explaining the charges against him and of producing evidence in his defence. An appeal against an order under Rule 122
shall lie to the Commissioner within one month of the date of communication of
the order to the person whose security is forfeited. The order of the
Commissioner in appeal shall be final. The Collector or the Commissioner, in appeal,
may order compensation to be paid out of the forfeited security to any person
who has suffered loss owing to the misconduct of the occupier of a factory or
licensee. The Collector may order the payment of any
sum payable under an award given under these rules by forfeiture of the
security deposited with him. CHAPTER XXII
POWER TO EXEMPT FROM RULES The State Government may, by order, exempt
any person form the operation of all or any of these rules. CHAPTER XXIII
INTERPRETATION OF RULES All matters connected with the interpretation
of these rules shall be referred to the Cane Commissioner whose decision shall
be final. Rules of procedure at
meetings of Sugarcane Board (Rule 7) (1)
At
all meetings of the Board five members inclusive of the Chairman shall form a
quorum. (2)
Notice
of a resolution or a motion to be moved at a meeting of the Board other than
the first meeting, shall be sent to the Secretary at least eight days before
the date fixed for such meeting. (3)
The
Secretary shall send to each member at least four days before the date fixed
for a meeting other than an emergency meeting a notice of the business to be
brought forward at the meeting. (4)
No
business other than that contained in the agenda sent to members shall be
transacted at a meeting except with the consent of the Chairman. (5)
No
motion or amendment shall be discussed at a meeting unless it is seconded. (6)
Every
question shall be decided by a majority of votes of the members present. In
case of the votes being equally divided, the Chairman shall have a casting
vote. (7)
The
Chairman shall be the sole Judge of any point of order and may, if necessary,
dissolve the meeting or adjourn it to any other day. (8)
If
at any meeting there is no quorum, the Chairman shall adjourn the meeting to
any subsequent date and no quorum shall be necessary for such an adjourned
meeting. (9)
In
any case not provided by these rules the procedure shall be in accordance with
the ruling of the Chairman. Rules of procedure at
meetings of Cane Development Councils (Rule 17) (1)
All
meetings of the Council shall be held at a place notified by the Secretary with
the approval of the Chairman. (2)
Notice
in writing of meetings of the Council and the agenda shall be circulated to all
members of the Council not less than one week before the meeting. Notice of a
resolution or motion to be moved at a meeting of the Council shall be made
available to the Chairman at least ten days before the meeting. (3)
All
meetings of the Council shall be presided over by the Chairman. In the absence
of the Chairman the member present shall elect a Chairman from among
themselves. (4)
At
meetings of the Council half the members, inclusive of the Chairman, shall form
a quorum. (5)
No
business other than that contained in the agenda shall be transacted at a
meeting except with the approval of the Chairman. (6)
A
motion or amendment may be withdrawn with the permission of the Chairman by any
member who has given notice thereof. (7)
Every
question shall be decided by a majority of votes of the members present. In the
case of votes being equally divided, the Chairman shall have a second or
casting vote. (8)
The
Chairman shall be the sole judge of any point of order, and may call any member
to order and may, if necessary, dissolve the meeting or adjourn it to any other
day. [61][(9) If at any meeting there is no quorum according
to Rule 4, the Chairman shall adjourn the same to any subsequent date not
earlier than the 10th day from the date of the meeting adjourned. (10) Notice in
writing for the adjourned meeting together with the agenda shall be circulated
to all members not less than one week before the meeting. (11) No quorum will, however, be necessary for an
adjourned meeting. (12) In any case not provided for by these rules,
the procedure shall be in accordance with the ruling of the Chairman. [1] Inserted.
by Notification No. 3129-S/XVIII-C--1601-63, dated April 28, 1964, w.e.f. May
2, 1964. [2] Inserted. by
Notification No. 3129-S/XVIII-C--1601-63, dated April 28, 1964, w.e.f. May 2,
1964. [3] Deleted by Noti. No.
3096-S/XVIII-C--1723-53, dated May 18, 1961. [4] Inserted by Noti. No.
2015-S/XVIII-(5)--1597-73, dated June 28, 1973. [5] Inserted by
Notification No. 5032-S/XVIII-C--1601-63, dated November 17, 1963 (w.e.f.
November 17, 1965). [6] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1976. [7] Substituted by Noti.
No. 7522--S/XVIII-(5)--1809-74, dated 10th March, 1975. [8] Substituted by Noti.
No. 7297-S/XVIII-(5)-2050-64, dated 1st February 1978. [9] Substituted by Noti.
No. 2623-CD/XI-VI-3-2001-3(24)-2001 T.C. dated 1st August 2001. [10] Substituted by Noti.
No. 3220-CD/XI-VI-3-2001-3(24)-2001 TC dated 31 August 2001. [11] Ins. by Noti. No.
3129-S/XVIII-C--1601-63, dated April 28, 1964, [w.e.f. May 2, 1964). [12] Added by Noti. No. 3096-S/XVIII-C--1725-53,
dated 18-5-1961. [13] Substituted by ibid. [14] Added by ibid. [15] Added by ibid. [16] Substituted by Noti.
No. 3996-S/XVIII-C--1723-53, dated May 16, 1961. [17] Substituted by Noti.
No. 3996-S/XVIII-C--1723-53, dated May 18, 1961. [18] Substituted by Noti.
No. 3996-S/XVIII-C--1723-53, dated May 18, 1961. [19] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [20] Substituted by Noti. No.
3996-S/XVIII-C--1723-53, dated May 18, 1961 for R. 32 and Rr. 29, 30, 31
renumbered as 30, 31 and 32. [21] Substituted by Noti.
No. 3996-S/XVIII-C--1723-53, dated May 18, 1961 for R. 32 and Rr. 29, 30, 31
renumbered as 30, 31 and 32. [22] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [23] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [24] Added by Noti. No.
3129-S/XVIII-C--1601-63, dated April 28, 1964 (w.e.f. 2-5-1964). [25] Added by Noti. No.
3096-S/XVII-C--1723-53 of 18th May, 1961. [26] Added by Noti. No.
3096-S/XVII-C--1723-53 of 18th May, 1961. [27] Added by Noti. No.
3096-S/XVII-C--1723-53 of 18th May, 1961. [28] Substituted by Noti.
No. 2797-S/XVIII-(5)--2050-64, dated 1-2-1978. [29] Substituted by Noti.
No. 2797-S/XVIII-(5)--2050-64, dated 1-2-1978. [30] Substituted by Noti.
No. 2797-S/XVIII-(5)--2050-64, dated 1-2-1978. [31] Substituted by Noti.
No. 2797-S/XVIII-(5)--2050-64, dated 1-2-1978. [32] Substituted by Noti.
No. 3129-S/XVIII--1601-63, dated 28th April, 1964 (w.e.f. 2nd May, 1964). [33] Substituted by Noti.
No. 3129-S/XVIII--1601-63, dated 28th April, 1964 (w.e.f. 2nd May, 1964). [34] Substituted by Noti.
No. 3129-S/XVIII--1601-63, dated 28th April, 1964 (w.e.f. 2nd May, 1964). [35] Substituted by Noti.
No. 3129-S/XVIII--1601-63, dated 28th April, 1964 (w.e.f. 2nd May, 1964). [36] Substituted by Noti.
No. 3996-S/XVIII-C--1723-53, dated May 18, 1961. [37] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [38] Added by Notification
No. 3096-S/XVIII-C--1723-53, of 18th May, 1961. [39] Substituted by Noti.
No. 7297-S/XVIII-(5)--2350-64, dated February 1, 1978. [40] Added by Notification
No. 3096-S/XVIII-C--1723-53, of 18th May, 1961. [41] Substituted by
Notification No. 9952-S/5-C--1808-68, dated 14th January, 1972. [42] Substituted by Noti.
No. 6819-S/XVIII-(5)--1739-72, dated 20-2-1973. [43] Substituted by Noti.
No. 6819-S/XVIII-(5)--1739-72, dated 20-2-1973. [44] Substituted by Noti.
No. 2778/S.Chl.U.Anu-1-2002--1623/96, dated December 5, 2002, Published in U.P.
Gazette Extra Part 4 Khand (Kha) dated 5 December 2002. [45] Substituted by Noti.
No. 534/S-Chi-4-A-1-96--2560-94, dated June 6, 1996. [46] Omitted by Noti. No.
7297-S/XVIII-(5)--2050-64, dated 1-2-1976. [47] Omitted by Noti. No.
7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [48] Omitted by Noti. No.
7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [49] Added by Noti. No.
3096-S/XVIII-C--1728-53 of 18th May, 1961. [50] Omitted by Noti. No.
7297-S/XVIII-(5)--2050-64, dated 1-02-1978. [51] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [52] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [53] Added by Noti. No.
3095-S/XVIII-C--1723-53, dated 18th May, 1961. [54] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [55] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [56] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [57] Substituted by
Notification No. 3096-S/XVIII-C--1722-53, dated 18th May, 1961. [58] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [59] Substituted by Noti.
No. 7297-S/XVIII-(5)--2050-64, dated 1-2-1978. [60] Substituted by
Notification No. 5032-S/XVIII-C--1601-63, dated 17th November, 1965. [61] Added by Notification
No. 3096-S/XVIII-C--1723-53, dated 18th May, 1961.UTTAR
PRADESH SUGARCANE (REGULATION OF SUPPLY AND PURCHASE) RULES, 1954
PREAMBLE