Section 5 in The East Punjab Molasses (Control) Act, 1948
5. Owner of the Government to regulate prices etc.
- The Government may from time to time, -(a)regulate the prices at which and the manner in which different grades of molasses may be sold;(aa)[ direct that from the price fixed under clause (a), such portion as may be prescribed shall be accounted for and funded seperately and shall be utilised for providing such storage ficilities as may be prescribed; and] [Clause (aa) added by Act No 36 of 1976.](b)prescribe the manner in which molasses shall be graded, marketed, packed or stored for sale.[6. Penalty.] [Section 6 substituted by Punjab Act 9 of 1964.] - (1) Where any person contravenes any provision of this Act or of any rule, order or direction made or given thereunder, the Controller may, after affording such person an opportunity of being heard, direct him to pay by way of penalty a sum not exceeding [ten thousand rupees] [Substituted vide Punjab Act 23 of 1973.] and if the contravention is a continuing one to pay a penalty not exceeding [one thousand rupees] [Substituted vide Punjab Act 23 of 1973.] for each day after the first during which the contravention continues.(2)In addition to the penalty specified in sub-section (1), the Controller may direct that any stock of molasses in respect of which the Controller is satisfied that the contravention has taken place, shall be [along with packages, coverings or receptacles in which such molases may be found] [words inserted vide Punjab Act 23 of 1973.] forfeited to the Government in whole or in part.(3)An appeal against the order of the Controller passed under sub- section (1) or sub-section (2) shall lie to the Financial Commissioner, Taxation within thirty days of the date of passing of such order and in such manner as may be prescribed by rules made under this Act.
