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State of Rajasthan - Section

Section 53 in The Rajasthan Molasses Rules, 1985

53. Licensees holding a licence in Form M-I.

(1)The licensee holding a licence in Form M-I shall leave sufficient space in the cover of the tanks or receptacles to scoop out samples.
(2)Molasses from the storage tanks or other receptacles required for use in any process at the factory or for use in the distillery attached to the factory shall be taken there through pipe connections under the supervisions of the officers: but before doing so the licensee shall give an intimation to the officer stating the quantity of molasses so required, the tank or receptacle from which required and also the time when required.