The District Excise Officer shall-(i)in the case of licence in Form M-I fix for the licence period the aggregate quantity of molasses which may be allowed to the licensee for all the uses to which molasses is to be put; and(ii)in the case of a licence in Form M-II, fix-(a)the maximum quantity of molasses which the licensee may be allowed to possess under the licence at any one time and to use in a month;(b)the aggregate of the quantity of molasses at the commencement of the licence and of the quantities of molasses to be received by the licensee from time to time during the period of the licence.
