Section 5(1) in The Rajasthan Molasses Rules, 1985
(1)Any person other them a producer of molasses desiring to possess and sell molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-(a)Name and address of applicant:(b)Place where molasses will be kept and sold and the name of the Village, Tehsil and District:(c)Special reasons, if any, why the licence should be granted;(d)Approximate number of licences to whom molasses will be supplied by the applicant.(e)Approximate total quantity of molasses intended for sale during the period of the licences in quintals.(f)Period for which the licence is required.
