The Sugarcane (Control) Order,1966 - Gur

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I{ARYANA'dO\/EITN1\4IINT .
AGIIICULTUI(E DEPAKTI'18'}IT
' N'otl{icntlon
Ttie 4tlt tDecember, 1912
^ qrit t-4i
N . G.S,,I{. I
r --^ -lN . G.S,,R. 
r
f-^*'ar. cnnFr)ftgd u^'|r..-
. F ^*t n:l.tiofl,-^*'a,- cnnFr)ftgd i'-i.-
, Gov 9"t."yl,rt?1]L9l, COV uu., ...t-',^.CE!f iofl
nlctlt 6,'iho, Governor
be ca|lc"d tlrc Haryana Gur.' Maitufactur"ers'
''trr'
'*t
l. (t) This ol'der m*Y
Licerrsing Otder; 19'12'
cletlnition context
'Licensitlg '
olnrtse 0 i:clause b I
AuthoritY'
whole of the State of HarYntr4' :
(2) It extelids to the ' 
i
(3) Ir shall' comg irlto forl ot 
l',t".It', -^.i.*..-..f 
",, 
*,,,,,' 
'
Z. Ln this or<f cr' unleps therels atly nirrg flepugrrant in t[e subjecl- ot' ' 
"
,;;";;"r",y''strall -havg'tl"1t9X"ltl'g" 
asiriEncrj'tb tlrcpunjab
Sugalcane lrtegulation ot Purclr'a"t"'i'o?ts $ct' 1953'
"(")'cT;3,qiit,,"Tii'}loJ.'3':ii'iJl'ii#e'iffi1'p"": i"'.:;
-r--r 'iaJor'fl nts ol-:"'" "]' " 
[s r licti*se Elarrted untlet 1]'-. ' - nts of
(r1'r'Licence".,Jlt1t'r:' 'tltis orclcr ; ..,..-.r r-
ijirv' mesns 'the aul'
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':l- 'r l ;. I ' :
' - . 'ri append ed to ilts
ueaos '4 sc'[ecl[Ip
i
t
Ft
529 ,r
#(i) ,$tatc Govelnlneft' nrenns Tfu. Govermlent of the' Sta,te ot'
^,-,,'Hu|ynt,o,*,;:.''',''..',.'.'.'].'.1'
(2) An aptllicrr,tion [or: a I f'.lub-sl ,s!911 bc rnixle
to tle i;,c;ff'd'iti?i;oiitv i'i th" itrpct iir e LL
,,.,it .(3) Au applicrrti<in lor thc.ggalrt .q'" ,.b.?,
rejected e;tcelrt ,,, a "ot"'iilrere tl-i6 L or ion;
' tl.tat it is nccessa,,y o''t'*1l"'tJient io tc-t 'Cl icrrv
f1-1 '-
of sugaroonc P.'lq sllgar :
:,','ll
" '' i 1 ngunits;ntrRtron,p.r 81 
:
5, 'of c'erlcc' If I l-lt"l:.t",-gl,?,'l'.t- 
,
is deleclerl oi' iii'."fi'insips Autq;ritv
:",""'"';;;; oi icatiori beatiu'g a ' dour!
"'*;*';- I,icc'si*g A:utli.;i$. Tlru cqlns'clomir-rissiorer';I'Iilt'ynna sirall be
tlre Liceirsjng Ar'rthoritl'' 
.
cnnccllatlou :(J)'L
n.pf any of islo,ns
f iulperict o licenc
, ..r.' ,tr j : :'.
aeaittst thp order of tlrel'Lic V'^ '
,,,,r,-,rurfJ, 'f1T:i1liliii{;,ii:l*,'.",'n1*: 
p
erl to tlre itntnt *hos-e decision tpFreo 
,:
' r rrt llc'ellcg tllluuli Suuavi"'uDr' \r '/ "'"".-
i r , The, qnlretllatio-ll or susBenqion of'lice4qe' llrrdetr sub'clartsc' ('1") shnll
nt:t cntitle tne nc"ns"ec il ^"i 
cornl qnsatiori' 
I
B
pcrrsoll 
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iI:
tirf :tb]e lboots!
t.'- cJl er I
,rbbpfts
;j;r,
n1tt1Y -ti
exalnll
(e) sei
i l;11,:
g, If '
cond itiol-l o[ '
sion of thc
V:, Dl-,giirYll :
Iranuta9lY| 9 9i-Hlt-l.it,li..iv*ijfu.;.;+r'^{; 
", 
ilf liie :iicence''
Pcnnlties.
:r r I r:i.l
rl i''i i Ii i.i.". 
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fr' I I i:l
. 2660/\-02/3000 Farms Agri; press, Rai
SCI{EDUI.E r
FORM OF'LICENCE
Clause 3 (1)
Licence No. 'e" , )^L^ tdatedeL,..; _ , ucrLv\l
JLlll ,r ^r . -:- )
son of Shri
rensll . ,
here
quintals of sugarcane at r
1 _____-- v4 v$be^vetrv gL
gul duJing 
-t:rr 
P?nulac-rure oI
Jonait*ni- 
-season 
subject of the following
1. The Licensee shall
licensed capaciby or location
iicensing authority.
lglcany out any extension, addition or altemation in,theof Pqwer crushr;r withoui the prior p"rmission-or,irr.
a\
account of the quantity of cane crushed,
. patched.
oses of inspectiorr inrmediate.access to,the
rurder which the licence is issued..
ectly by the licensee or his Agents and
all be" made to the sellers of cane witiriniZ+
5' surprise checking will be caffied out and .if there will be any wrongr'veighment of cane etc-., the licince is liable to be carrc.ttro.' 6' The licence is riabre to,be suspended o,. .orr"Jllrd by trre rice ryfor br"eacli o.f a1l of the conditioirs of thi lisence or of the order. The orcovered by the Suspended licence shali not gr qlt to comrnission again for the purpose,ofthe order without fi'esh orders u'deiwhich Jhe licence is issued..7, The licence shall rcmain. valid till unless .suspencled,,
canceiled or extended by the Licensing Authority. 
-
LiCENSING AUTFIORITY
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ala
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' 531 i"t"
: sc.FiItDULIl Jl ,."
AppLICr\t'ION FORM
fClnuse 3J2])J
-,,."^,.Lo.r]y of,'apgtlr;.ation',rl gLarrt oI r'enerv,r of ricen.cr: to instnr n powefu lltsller tor Itt attttfactir.rc of Gui, '-^ vr rrvwr,.v'/ r
!. I.i:irnc of rllc .Applicant . ___r!+_
2" Pereutage/Narne of the trjrnr
3. ljull Address
Yiilage
Post-O0-ice
Thana
Teirsil
District
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lpf3l3r:3
T
S-!
t:fif:IE.qIt
{wi:
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'€ill
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7 , Nunrber"of crushr:r:s for rvlriclr
is lecluir:e cl r.virh theii sir*iilj"to crush caner per day
B, Nuurbel lucj clate oJl the
iicence irr caso of tetrctval
Signature of tte appiicant.
iruve lead
I
i
\
lioence
capaciLy
pl evlOus
tlie provi$io n of the l-IuLyana Curand undclstrrnd tlrat liceucqissuecl 1o
of,Ure Or'der aud that any breeiiii
amourlt to a breach of tire Or:rjer',
I/We declat'e that to
altrrve ihfdr:natiou is corlect
tlie best trf rny/out infot'ntatiou and belief tire
iurd conrplelc. .
signututa oI the Applictrnt..Yrl
'Dlnne '
Dated ;

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