Section 3(1) in The Rajasthan Molasses Rules, 1985
(1)Any person who is a producer of molasses and desires to possess and sell molasses shall make an application to the District Excise Officer for a licence in this behalf. The application shall contain the following particulars, namely:-(a)Name and address of the applicant:(b)Name of the Sugar/ Gur factory:(c)Exact location of the Sugar/ Gur factory, and the name of the village, Tehsil and District in which such factory is situated.(d)Whether the applicant is the owner or a person in-charge of the factory:(e)(i)Details of the use or uses which molasses will be put to;(ii)Quantity required annually for each of such uses (in Quintals).(f)Details of arrangements for storage of molasses whether pucca built tanks or steel tanks are provided for the storage:(g)Period for which the licence is required.
