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State of Punjab - Section

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 [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.];
(b)"Controller" means the Excise and Taxation Commissioner, [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.];
(c)[ "molasses" means the mother liquor produced in the final stage of manufacture of sugar or khandsari sugar, by vacuum pans or in open pans, from sugarcane or gur, with or without the aid of power] [Substituted vide Punjab Act 23 of 1973.];
(ca)[ "distillery" means any premises where, under a licence issued under the Punjab Excise Act, 1914, power, potable or industrial alcohol is manufactured] [Clauses (ca) and (cb) inserted by Punjab Act 9 of 1964, Section 2.];
(cb)"occupier of distillery" means any person who has control over the affairs of a distillery;
(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.
(f)"Khandsari unit" means any premises, including the land, godowns or out-houses appurtenant thereto, wherein, or in any part of which a manufacturing process connected with the production of khandsari sugar from sugarcane or gur in open pans is carried on with or without the aid of power :
(g)"occupier of a khandsari unit" means any person who has control over the affairs of a khandsari unit;
(h)[ "Excise Officer" means an office defined as such in the Punjab Excise Act, 1914.] [Clause f, g and h added vide punjab Act No 23 of 1973.]