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State of Rajasthan - Section

Section 56 in The Rajasthan Molasses Rules, 1985

56. Possession or transport for domestic purposes

- Notwithstanding anything contained in the foregoing rules, it shall be lawful for any person to possess or transport without a licence or permit, as the case may be, molasses not exceeding such quantity as the Excise Commissioner may specify for any local area as the permitted quantity for domestic purposes.