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Union of India - Section

Section 4 in The Indian Power Alcohol Act, 1948

4. Production of power alcohol.

(1)No person shall manufacture power alcohol from any substance other than molasses or such other substance as may be specified by the Central Government.
(2)If any dispute arises as to whether any substance is or is not molasses, the decision of an officer, authorized by the Central Government in this behalf, regarding such dispute shall be final and shall not be called in question in any Court.