No licence in Form M-I shall be granted unless, such licence is required for molasses to be used for any of the following purposes, namely:-(i)distillation of spirit in a distillery established or licensed under the Act:(ii)manufacture of power alcohol in distillery established or licensed under the Act;(iii)Cattle feed;(iv)any Government purposes;(v)any bonafide scientific, industrial, agricultural, educational, medicinal or sample purpose.
