Section 4(2) in The Rajasthan Molasses Rules, 1985
(2)On receipt of an application under sub-rule (1), the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, grant a licence in Form M-II on payment of the annual fee as specified below:-(i)licence for any Government purpose or educational, scientific, medicinal or sample purpose Re. 1/-(ii)licence for an agricultural purpose (subject to the condition that the molasses possessed under this licence shall be mixed with liquid tar to the extent of at least 10 per cent) Re. 1/-(iii)licence for cattle feed .......... Re. 1/-(iv)licence for any other purpose Rs. 7/-.
