Section 42(2) in The Rajasthan Molasses Rules, 1985
(2)No molasses shall be received into or issued by the licensee from the storage tanks or other receptacles except under the supervision of the officer, if any such officer is appointed by the Commissioner, all storage tanks and receptacles of molasses, in that case, shall be locked by the licensee and the officer with separate locks:Provided that nothing contained in this sub-rule shall apply to the carrying on of operations by the holder of a licensee in Form M-I connected with receipt and storage of molasses which are produced at his factory.
