Section 35(1) in The Rajasthan Molasses Rules, 1985
(1)The licensee shall not admit losses or dryages of molasses in storage or in transit:-(i)without the sanction of the District Excise Officer when the losses or dryages exceed, 1 per cent, but do not exceed 2 per cent and,(ii)without the sanction of Excise Commissioner, when the losses or dryages exceed 2 per cent.
