, 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'
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l. (t) This ol'derm*Y
Licerrsing Otder; 19'12'
cletlnition context
'Licensitlg'
olnrtse0i:clausebI
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
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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 $ct' 1953'
"(")'cT;3,qiit,,"Tii'}loJ.'3':ii'iJl'ii#e'iffi1'p"": i"'.:; -r--r 'iaJor'fl nts ol -:"'" "]' " [s r licti*se Elarrted untlet 1]'-. ' - f
(r1'r'Licence".,Jlt1t' r:' 'tltis orclcr ; ..,..-.r r- ijirv' mesns 'the aul'
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(i) ,$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 iire LL ,,.,it .(3) Au applicrrti
tl-i6 L orion;
' tl.tat it is nccessa,,y o''t'*1l"'tJient io tc-t 'Cl icrrv f1-1 '-
of sugaroonc P.'lq sllgar :
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is deleclerl oi' iii'."fi'insips Autq;ritv :",""'"';;;; oi icatiori beatiu'g a ' dour!
"'*;*';- I,icc'si*g A:utli.;i$. Tlru cqlns'clomir-rissiorer';I'Iilt'ynna sirallbe tlre Liceirsjng Ar'rthoritl'' .
cnnccllatlou :(J)'L
n.pf any of islo,ns
f iulperict o licenc
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aeaittst thp order of tlrel'Lic V'^ '
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p
erl to tlre itntnt *hos-e decision tpFreo ,:
' r rrt llc'ellcg tllluuli Suuavi"'uDr' \r '/ "'"".- i r , The, qnlretllatio-ll or susBenqion of'lice4qe' llrrdetr s b'clartsc
('1") shnll nt:t cntitletne nc"ns"ec il ^"i cornl qnsatiori' I
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", ilf liie :iicence'' Pcnnlties.
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. 2660/\-02/3000 Farms Agri; press, Rai SCI{EDUI.E r FORM OF'LICENCE
Clause 3 (1)
Licence No. 'e" , )^L^ tdatedeL,..; _ , ucrLv\lJLlll ,r ^r
. -:- ) son of Shri rensll . ,
here
quintals of sugarcane at r
1 _____-- v4 v$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..
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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
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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. iruvelead
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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 belieftire iurd conrplelc. .
signututa oI the Applictrnt..Yrl
'Dlnne '
Dated;
5