Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Sheera Niyantran (Sanshodhan) Adhiniyam, 2009 10 of 2009 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of U.P. Act No. 24 Of 1964 3. Amendment Of Section 8 4. Amendment Of Section 14 5. Amendment Of Section 17 Uttar Pradesh Sheera Niyantran (Sanshodhan) Adhiniyam, 2009 10 of 2009 An Act further to amend the Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on February 27, 2009 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 28th February, 2009, pp. 3-5 1. Short Title :- This Act may be called the Uttar Pradesh Sheera Niyantran (Sanshodhan) Adhiniyam, 2009. 2. Amendment Of Section 2 Of U.P. Act No. 24 Of 1964 :- I n Section 2 of the Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 hereinafter referred to as the principal Act,-- (a) after clause (d) the following clause shall be inserted, namely:-- (d-1) "Molasses for captive consumption" means the molasses transferred by an occupier of a sugar factory to a distillery or to industrial unit having the same ownership as that of sugar factory, and is situated within the same premises or in such a contiguous vicinity of the sugar factory so that the transfer or transportation of such molasses outside the premises or gates of the sugar factory, by a vehicle, is not required.. (b) after clause (h) the following clauses shall be inserted, namely:- - "(i) Supply shall include transfer of molasses by an occupier of a sugar factory to any distillery or industrial unit. (j) Transfer shall include transfer of molasses by an occupier of a sugar factory to any distillery or industrial unit by way of stock transfer or for captive consumption.". 3. Amendment Of Section 8 :- In Section 8 of the principal Act,-- (a) in sub-section (1) for the words "sell or supply" the words "transfer or sell or supply" shall be substituted; (b) in sub-sections (4) and (5) for the words "sold or supplied" the words "transferred or sold or supplied" shall be substituted. 4. Amendment Of Section 14 :- In Section 14 of the principal Act, in sub-section (1), after clause (b) the following clause shall be inserted, namely:-- "(bb) seize every animal cart, vessel container or other conveyance used in carrying such receptacle or package.". 5. Amendment Of Section 17 :- In Section 17 of the principal Act for the words "molasses is supplied" the words "molasses is transferred or supplied" shall be substituted.