Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SUGARCANE PRESS-MUD (CONTROL) ORDER, 1959 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Sale of press-mud 4. Permitting authority 5. Production of document for inspection 6. Duty to comply with orders and directions 7. Delegation of powers SUGARCANE PRESS-MUD (CONTROL) ORDER, 1959 SUGARCANE PRESS-MUD (CONTROL) ORDER, 1959 1. Short title, extent and commencement :- (1) This Order may be called the Sugarcane Press-mud (Control) Order, 1959. (2) It extends to the whole of India except the State of Jammu and Kashmir. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "factory" means any premises including precincts thereof in any part of which sugar is manufactured by the vacuum-pan and sulphitation process; (b) "producer of sugar" means a person carrying on the business of manufacturing sugar by the vacuum-pan and sulphitation process; (c) "press-mud" means the residual mud left over after filtering sugarcane juice in the course of manufacture of sugar by the vacuum-pan and sulphitation process. 3. Sale of press-mud :- (1) No producer of sugar shall sell press-mud except to a purchaser who furnishes to him a certificate in writing that he will sell or use the press- mud purchased by him only as manure. 1 [(2) If a producer of a sugar is unable to sell his press-mud during the sugarcane crushing season in accordance with sub- clause (1), he may sell the press-mud after the crushing season for non-manurial purposes after obtaining a permit under Cl. 4.] 1. Subs. by G.S.R. 1177, dated 14th October, 1959. 4. Permitting authority :- A permit for the sale of press-mud referred to in sub- clause (2) of Cl. 3 shall be issued by the Chief Director (Sugar), Directorate of Sugar and Vanaspati, Ministry of Food and Agriculture, New Delhi, or any other officer authorised in this behalf by the Central Government on application made to him in this behalf. The Chief Director or other officer may, before issuing a permit, make such enquiry as he may consider necessary. 5. Production of document for inspection :- Every producer of sugar shall produce for inspection on demand by any officer authorised by the Central Government in that behalf, all or any records or any accounts of production and sale of press-mud and certificate or certificates obtained from purchasers in respect of the press-mud sold. 6. Duty to comply with orders and directions :- Every producer of sugar to whom any Order or direction is issued under any powers conferred by or under this Order shall comply with such Order or direction]. 7. Delegation of powers :- The powers conferred by Cl. 4 shall, subject to the fulfilment of the condition specified therein, be exercisable also by a State Government within its territory.]