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State of Rajasthan - Section

Section 41 in The Rajasthan Molasses Rules, 1985

41.

(1)The licensee shall maintain at his licensed premises a register containing the names of the manager and all other persons employed by him for carrying on the operation of receipt, storage, issue, removal or use of molasses and shall furnish in writing to the District Excise Officer the list of persons so employed for carrying on the said operations.
(2)Every person either permanently or temporarily employed by the licensee shall be provided with a round badge bearing a consecutive number and the name of the licensee. The licensee shall issue instructions to all persons employed by him to show, on demand, their badge to the Officer.