Haryana act 072 of 1966 : The sugarcane (control) order 1966-khandsari

, i€| R44t l/'JAI Prrt^:

I{ARYANA'dO\/EITN1\4IINT^. AGIIICULTUI(E DEPAKTI'18'}IT ' N'otl{icntlon

Ttie 4tlt tDecember,¹⁹¹² ^ qrit t-4i

N . G.S,,I{. Ir --^ -l,,R. r

f-^*'ar. cnnFr)ftgd u^'|r..- . F ^*t n:l.tiofl ,-^*'a,- Fr)ftgd i'-i.-

, Gov 9"t."yl,rt?1]L9lCOV uu., ...t-',^.CE!f i fl 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^'

olnrtse⁰i:clause^bI

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

in t[e subjecl- ot'

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,;;";;"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]'-. ' - f

(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

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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

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

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:'.

aeaittst thp order of tlrel'Lic V'^ '

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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 s b'clartsc

('1") shnll nt:t cntitle^tne nc"ns"ec il ^"i cornl qnsatiori' I

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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.

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. 2660/\-02/3000 Farms Agri; press, Rai SCI{EDUI.E r FORM OF'LICENCE

Clause 3 (1)

Licence No. 'e" , )^L^ tdatedeL,..; _ , ucrLv\lJLlll ,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,the of 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..

4

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'^531i"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 powef u lltsller tor Itt attttfactir.rc of Gui, '-^ vr rvwr,.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

l^r-.3

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lp

f3

l3r:3

T

S-! t: fif:

IE.qIt

{w i:

|^-r-l< '€i ll |.1-__._ ,l

{l

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 Cur and 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^;

5