(1)Any person who is a producer of molasses and desires to possess and sell molasses shall make an application to the District Excise Officer for a licence in this behalf. The application shall contain the following particulars, namely:-(a)Name and address of the applicant:(b)Name of the Sugar/ Gur factory:(c)Exact location of the Sugar/ Gur factory, and the name of the village, Tehsil and District in which such factory is situated.(d)Whether the applicant is the owner or a person in-charge of the factory:(e)(i)Details of the use or uses which molasses will be put to;(ii)Quantity required annually for each of such uses (in Quintals).(f)Details of arrangements for storage of molasses whether pucca built tanks or steel tanks are provided for the storage:(g)Period for which the licence is required.(2)On receipt of an application under sub-rule (1), the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, with the previous approval of the Excise Commissioner, grant the applicant a licence in Form M-I on payment of fee of rupees fifty in advance per annum.
