Section 2 in The West Bengal Molasses Control Act, 1973
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)[ molasses means the final residual by-product of factories manufacturing sugar from cane, or by refining gur, by means of vacuum pans and includes molasses prepared by the open pan process (that is to say, mother liquor produced in the final stage of the manufacture of Khandsari sugar by the open pan process) from sugarcane or gur with the aid of power;] [Clause (a) substituted by W.B. Act 23 of 1978, which was earlier as under:- (a) 'molasses' means the final residual byproduct of factories manufacturing sugar from cane, or by refining gur, by means of vacuum pans, but does not include convertible molasses which are the final residual by-product of factories operating on the open pan system:'.](b)notified order means an order notified in the Official Gazette.
