(1)The licensee shall not receive his supplies of molasses from any person other then-(i)a person who holds in the State of Rajasthan a licence in Form M-I or M-III; or(ii)a person who is directed by the State Government to self molasses to him; or(iii)a person outside the State of Rajasthan.(2)All molasses received by the licensee at his premises shall be covered by a valid transport permit if brought from any place in the State of Rajasthan or by a valid import licence if brought from any place outside the State of Rajasthan.(3)Except as directed by the State Government under any law for the time being in force, the licensee holding a licence in Form M-II shall not sell or transfer any molasses possessed by him under the licence.(4)The licensee shall maintain in a book, paged and sealed with the seal of the District Excise Officer such accounts and submit such return as may prescribed by the Excise Commissioner.
