Section 8B in The Bihar Molasses (Control) Act, 1947
8B. [ [Inserted by Act 25 of 1977.]
No stockist of molasses shall engage in the business of sale or re-sale of molasses and hold stocks for that purpose except under the terms and conditions of a licence granted by the Collector of Molasses in the form prescribed and subject to payment of licence fee as prescribed by the State Government from time to time.]
