6A. [ Control and regulation of molasses. [This word was inserted by section 7 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).]
(1)Except as otherwise provided in subsections (2) and (3) no person shall import, export, transport, sell or have in his possession any quantity of molasses.(2)The State Government may, by general or special order, authorise any officer to grant licences for the import, export, sale or possession of molasses.(3)The State Government may also authorise any officer to grant permits for the transport of molasses.]
