- Any person desiring to import molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-(1)Name and address of the applicant:(2)Kind of licence in respect of molasses held by the applicant and its number and date:(3)Quantity of molasses permitted for possession at any one time under the licence held by him in quintals.(4)Balance of molasses in hand on the date of application in quintals;(5)Quantity of molasses to be imported in quintals:(6)Place from which molasses is to be imported:(7)name and address of the person:(8)Route (State the place from which removal of molasses to its destination will be by road in the State).(9)Period for which the licence is required:(10)Reasons for importing molasses.
