Section 2 in The Bihar Molasses (Control) Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)'Controller' means the Excise Commissioner as defined in clause (7) of Section 2 of the Bihar & Orissa Excise Act, 1915 (B & O. Acts II of 1915);(aa)'Excise Officer' shall have the same meaning as is assigned to it by the Bihar and Orissa Excise Act, 1915;(b)'Manager' in relation to a Sugar Factory, means the manager of the factory appointed under Section 13 of the Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937);(c)'Molasses' means final residual by-product of factories manufacturing sugar from cane or by refining gur, by means of vacuum pans but does not include convertible molasses, which are the final residual byproduct of sugar factories operating on the open pan system;(d)'Stockist' means any person holding stocks of molasses for distillation, or for purposes of sale or resale under a licence granted under this Act;(e)the words 'Cane', 'Factory', 'Occupier of a factory' and 'Sugar' have the meaning respectively assigned to them in Section 2 of the Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937);(f)[ 'released molasses' means such molasses which is allotted to any distillery of the State of Bihar, or to the distilleries outside the State of Bihar or to any person.] [Substituted by Act 1 of 2000 (Amdt. & Validating Act).](g)[ 'Prescribed' means prescribed by Rules made under this Act] [Inserted by Act 25 of 1977.];(h)[ 'Board' means Board of Revenue.] [Inserted by Act 7 of 1985.]
