Haryana act 018 of 2004 : East Punjab Molasses (Control) Haryana Amendment Act, 2004

Section 1. Short title

1. Short title.- This Act may be called the East Punjab Molasses (Control) Haryana Amendment Act, 2004.

Section 2. Amendment of section 4 of East Punjab Act 11 of 1948

2. Amendment of section 4 of East Punjab Act 11 of 1948.- For sub-section (3) of section 4 of the East Punjab Molasses (Control) Act, 1948 (hereinafter called the principal Act), the following sub-section shall be substituted, namely:-

"(3) The owner or occupier of a sugar factory situated in the State of Karyana or any other person exporting molasses shall pay to the Government such administrative charges at such rate as the Government may fix by notification in the Official Gazette, not exceeding fifty rupees per quintal on export of molasses."

Section 3. Amendment of section 6 of East Punjab Act 11 of 1948

3. Amendment of section 6 of East Punjab Act 11 of 1948.- For sub-section (1) of section 6 of the principal Act, the following sub-section shall be substituted, namely;-

"(1) Where any person-

(i) fails to account for the shortage of molasses to the satisfaction of the Controller or disposes them of otherwise than in accordance with the directions of the Controller, the Controller may, after affording such person an opportunity of being heard, direct him to pay by way of penalty a sum not less than fifty rupees and not more than one hundred rupees per quintal; and

(ii) contravenes any provision, other than those referred to in clause (i), of this Act or of any rule, order or direction made or given thereunder, the Controller may, after affording such person an opportunity of being heard, direct him to pay by way of penalty a sum not exceeding fifty thousand rupees and if the contravention is a continuing one to pay a daily penalty not exceeding five thousand rupees during the period of the continuance of the contravention."