(1)The licensee shall not admit losses or dryages of molasses in storage or in transit:-(i)without the sanction of the District Excise Officer when the losses or dryages exceed, 1 per cent, but do not exceed 2 per cent and,(ii)without the sanction of Excise Commissioner, when the losses or dryages exceed 2 per cent.(2)When the losses or dryages in storage or in transit are upto 1 per cent, the licensee shall admit losses but he shall report it to the Excise Inspector.
