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State of Bihar - Section

Section 9A in The Bihar Molasses (Control) Act, 1947

9A. Disposal of adulterated or deteriorated molasses as waste.

- The contents of any tank or pit intended for the storage of molasses, not being molasses having a density of not less than 80 brix and a fermentable sugar content (expressed as reducing sugar) of not less than 37 per centum shall, if the Controller by order in writing so directs, be disposed of as waste or in such manner as may be specified in the order.