Section 4 in The Bihar Molasses (Control) Act, 1947
4. [ [Inserted by Act 7 of 1985.]
No molasses produced in the State nor any molasses held by the stockists in this State, shall, without the permission of the Controller, be moved by rail, road or river from any place in the State to any other place therein:Provided that where an agreement or contract for the supply of molasses has been entered into in accordance with the provisions of Section 5, when the Controller has issued direction under Section 6, permission for such movement shall not be refused by the Controller:Provided further that the Controller shall not issue movement order for any molasses except on payment of the permit fee by the person desiring to move molasses as may be prescribed by State Government from time to time by notification in the Official Gazette:Provided further also that no movement permit shall be required for movement of any molasses to distilleries of this State.]
