(1)Any person other them a producer of molasses desiring to possess and sell molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-(a)Name and address of applicant:(b)Place where molasses will be kept and sold and the name of the Village, Tehsil and District:(c)Special reasons, if any, why the licence should be granted;(d)Approximate number of licences to whom molasses will be supplied by the applicant.(e)Approximate total quantity of molasses intended for sale during the period of the licences in quintals.(f)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 three is no objection to grant the licence applied for, he may, grant a licence in Form M ill on payment of a fee of rupees fifty in advance and shall fix the total quantity of molasses which the licensee may be allowed to sell during the period of the licence.(3)No licence in Form M-III shall be renewed unless the District Excise Officer is satisfied that:-(i)molasses are supplied to licensees at reasonable rates; and(ii)there is a need to continue the licence.
