Section 5(1) in The Maharashtra Molasses (Control) Act,1956
(1)The State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit, having the prescribed qualifications to be Inspectors for the purposes of this Act within such local limits as it may assign to them, respectively:Provided that no person who has any financial interests in the transport, sale, supply or distribution of molasses shall be appointed as an Inspector under this sub-section.
