Section 8A in The Bihar Molasses (Control) Act, 1947
8A. [ Imposition of administrative charges on molasses. [Inserted by Act 1 of 2000 (Amdt. & Validating).]
- Notwithstanding anything contrary contained in Section 8, the State Government may, in such manner and at such rates as from time to time may be prescribed, impose on any sale or supply of released molasses, charge for meeting the cost of establishment of supervision and control over such releases and such charge shall be recoverable from the person to whom such sale or supply is made:Provided that the State Government may exempt or reduce charges in respect of released molasses to the distilleries outside the State of Bihar.Explanation. - For the purpose of the Act, any transfer of released molasses from a sugar factory to its own distillery for captive consumption shall be deemed to be supply.]
