8A. [ Control and regulation of molasses. [Inserted vide the Extraordinary Gazette No. 54 dated 13-07-1972.]
(1)Except as otherwise provided in sub-sections (2) and (3) and subject to such rules as may be prescribed in this behalf, no person shall import, export, transport, sell or have in his possession any quantity of molasses.(2)The Government may, by general or special order, authorise any officer to grant licences for the import or sale of molasses.(3)The Government may also authorise any officer to grant permits for the transport or possession of molasses.]
