57. Disposal of adulterated or deteriorated Molasses as waste.
- The contents of any tank or pit intended for the storage of molasses, not being molasses having a density of less than so fixed and a fermentable sugar contents (expressed as reducing sugars) of not less than 37 per cent shall, if the Excise Commissioner by order in writing so directs, be disposed of as a waste or in such manner as may be specified by the Excise Commissioner.Form M-I[See rule 3]Licence No. .................Licence for possession and sale of molasses by a producer of molasses.Licence is hereby granted, under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder, to ..... presiding at ............... (hereinafter called "the licensee") on payment of a fee of Rs. ........... in advance into the Government Treasury at .............. authorising him to possess and sell molasses produced at his sugar/ gur factory situated at ............. in the District ............ (hereinafter referred to as "the licensed premises") during the period from ............ to subject to the following conditions, namely:-Conditions
