Section 2 in The East Punjab Molasses (Control) Act, 1948
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context -(a)"the Government" means the Government of [Haryana] [Substituted for the word 'Punjab' by the Adaptation of Laws Order 1968.];(b)"Controller" means the Excise and Taxation Commissioner, [Haryana] [Substituted for the word 'Punjab' by the Adaptation of Laws Order, 1968.];(bb)[ "export" means to take molasses out of the State of Haryana;] [Added by Haryana Act No. 20 of 2002.](c)"molasses" means the heavy, dark-coloured residual syrup drained away in the final stage of the manufacture of sugar by vacuum pans or in open pans in sugar factories either from sugarcane or by refining gur; when such syrup has a density of not less than 75 degrees brix and a fermentable sugar content (expressed as reducing sugars) of 19 per cent;(d)"sugar factory" means any premises, including the land, godowns or outhouses appurtenant thereto, whereon twenty or more workers are working, or were working on any day of the preceding twelve months, and in any part of which a manufacturing process connected with the production of sugar by means of vacuum pans or in open pans is being carried on, or is ordinarily so carried on, with the aid of power; and(e)"occupier of a sugar factory" means any person who has control over the affairs of a sugar factory.
