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State of Rajasthan - Act

The Rajasthan Molasses Rules, 1985

RAJASTHAN
India

The Rajasthan Molasses Rules, 1985

Rule THE-RAJASTHAN-MOLASSES-RULES-1985 of 1985

Published on 3 August 1985
Commenced on 3 August 1985
[This is the version of this document from 3 August 1985.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Molasses Rules, 1985Published vide Notification No. F. 1(2) FD/Ex/85, dated 3-8-1985; Published in Rajasthan Gazette Extraordinary Part 4-C(1), dated 8-8-1985, page 233(32))G.S.R. 47. - In exercise of powers conferred by Section 41 of the Rajasthan Excise Act, 1950 (Rajasthan Act 2 of 1950), the State Government hereby makes the following rules and order with reference to the proviso to sub-section (3) of the said section, that previous publication of these rules is dispensed with, as the State Government considers that they should be brought into force at once, namely:-

1. Short title and commencement.

(1)These rules may called the Rajasthan Molasses Rules, 1985.

(2)They shall extend to the whole of the State of Rajasthan.

(3)They shall come into force at once.

2. Definitions.

(1)In these rules, unless the context otherwise requires:-

(a)"Act" means the Rajasthan Excise Act, 1950 (Act II of 1950):

(b)"Excise Commissioner" means an officer defined as such in the Rajasthan Excise Act, 1950:

(c)"Factory" means a place where Sugar, Khandsari sugar, or Gur is manufactured.

(d)"Form" means a form appended to these rules.

(e)"Khandsari Unit" means any premises, including the land god owns or out houses appurtenant thereto wherein, or in any part of which the production of Khandsari from Sugar canes or Gur in open pans is carried on with or without the and of power:

(f)"Licensed premises" means premises in respect of which a Licence is granted under these rules.

(g)"Licensee" means a person holding a licence under these rules:

(h)"Molasses" means molasses as defined in Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950):

(i)'Producer of Molasses' means the owner or a person incharge of a factory where molasses is produced in a process of manufacture of Sugar or Gur;

(j)"Occupier" means any person who has control over the affairs of a distillery, sugar factory of khandsari Units.

(2)Words and expressions not defined in these rules shall have the meaning respectively assigned to them in the Act.

3. Possession and sale of Molasses.

(1)Any person who is a producer of molasses and desires to possess and sell molasses shall make an application to the District Excise Officer for a licence in this behalf. The application shall contain the following particulars, namely:-

(a)Name and address of the applicant:

(b)Name of the Sugar/ Gur factory:

(c)Exact location of the Sugar/ Gur factory, and the name of the village, Tehsil and District in which such factory is situated.

(d)Whether the applicant is the owner or a person in-charge of the factory:

(e)

(i)Details of the use or uses which molasses will be put to;

(ii)Quantity required annually for each of such uses (in Quintals).

(f)Details of arrangements for storage of molasses whether pucca built tanks or steel tanks are provided for the storage:

(g)Period for which the licence is required.

(2)On receipt of an application under sub-rule (1), the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, with the previous approval of the Excise Commissioner, grant the applicant a licence in Form M-I on payment of fee of rupees fifty in advance per annum.

4.

(1)Any person other than a producer of molasses desiring to possess and use molasses shall make an application to the district Excise Officer for a licence on that behalf. The application shall contain the following particulars, namely:-

(a)Name and address of the applicant:

(b)Place where molasses will be kept and used the name of the Village, Tehsil and District in which such place is situated.

(c)approximate stock of molasses on the commencement of the require licence in quintals;

(d)total quantity of the molasses that would be received during the terms of the licence in quintals.

(e)Maximum quantity of molasses to be possessed at any one time in quintals:

(f)

(i)Details of purpose for which molasses will be used;

(ii)Quantity required annually for each such purpose in quintals:

(g)Period for which the licence is required.

(2)On receipt of an application under sub-rule (1), the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, grant a licence in Form M-II on payment of the annual fee as specified below:-

(i)licence for any Government purpose or educational, scientific, medicinal or sample purpose Re. 1/-

(ii)licence for an agricultural purpose (subject to the condition that the molasses possessed under this licence shall be mixed with liquid tar to the extent of at least 10 per cent) Re. 1/-

(iii)licence for cattle feed .......... Re. 1/-

(iv)licence for any other purpose Rs. 7/-.

5.

(1)Any person other them a producer of molasses desiring to possess and sell molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-

(a)Name and address of applicant:

(b)Place where molasses will be kept and sold and the name of the Village, Tehsil and District:

(c)Special reasons, if any, why the licence should be granted;

(d)Approximate number of licences to whom molasses will be supplied by the applicant.

(e)Approximate total quantity of molasses intended for sale during the period of the licences in quintals.

(f)Period for which the licence is required.

(2)On receipt of an application under sub-rule (1) the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that three is no objection to grant the licence applied for, he may, grant a licence in Form M ill on payment of a fee of rupees fifty in advance and shall fix the total quantity of molasses which the licensee may be allowed to sell during the period of the licence.

(3)No licence in Form M-III shall be renewed unless the District Excise Officer is satisfied that:-

(i)molasses are supplied to licensees at reasonable rates; and

(ii)there is a need to continue the licence.

6.

(1)Notwithstanding anything contained in the foregoing rules any person other than a producer of molasses desiring to purchase, possess and use bago-molasses for purposes of cattle feed only shall make an application in this behalf stating the quantity of such molasses required by him per month.

(2)On receipt of an application under sub-rule (1), District Excise Officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant of licence applied for, he may, grant the applicant a licence in Form M Ill-A on payment of a fee of rupee 1/-.

7.

The District Excise Officer shall-

(i)in the case of licence in Form M-I fix for the licence period the aggregate quantity of molasses which may be allowed to the licensee for all the uses to which molasses is to be put; and

(ii)in the case of a licence in Form M-II, fix-

(a)the maximum quantity of molasses which the licensee may be allowed to possess under the licence at any one time and to use in a month;

(b)the aggregate of the quantity of molasses at the commencement of the licence and of the quantities of molasses to be received by the licensee from time to time during the period of the licence.

8.

No licence in Form M-I shall be granted unless such licence is required by a producer of molasses in respect of molasses produced in his factory as a by-product in the process of manufacture of sugar, Khandsari Sugar, or Gur.

9.

No licence in Form M-I shall be granted unless, such licence is required for molasses to be used for any of the following purposes, namely:-

(i)distillation of spirit in a distillery established or licensed under the Act:

(ii)manufacture of power alcohol in distillery established or licensed under the Act;

(iii)Cattle feed;

(iv)any Government purposes;

(v)any bonafide scientific, industrial, agricultural, educational, medicinal or sample purpose.

10.

No licence in Form M-I, M-II or M-III shall be granted for a period beyond the 31st day of March next following the date of the commencement of the licence.

11.

No person shall sell molasses unless he is holding a licence in Form M-I or M-III.

12. Import.

- Any person desiring to import molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-

(1)Name and address of the applicant:

(2)Kind of licence in respect of molasses held by the applicant and its number and date:

(3)Quantity of molasses permitted for possession at any one time under the licence held by him in quintals.

(4)Balance of molasses in hand on the date of application in quintals;

(5)Quantity of molasses to be imported in quintals:

(6)Place from which molasses is to be imported:

(7)name and address of the person:

(8)Route (State the place from which removal of molasses to its destination will be by road in the State).

(9)Period for which the licence is required:

(10)Reasons for importing molasses.

13.

(1)On receipt of an application under rule 12 the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for he may, grant a licence in Form M-IV on payment of a fee of Rupee 1/-.

(2)The licence shall be in four parts and shall be dealt with as under:-

Part I – shall be kept on the record in the office of District Excise Officer granting the licence.

Part II – shall be sent to the person supplying molasses.

Part III – shall be handed over to the applicant for sending with the consignment and for record thereafter with his accounts.

Part IV – shall be forwarded to the District Excise Officer or Excise Authority of the place from which molasses are to be imported.

14. Export.

(1)Any person desiring to export molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-

(a)Name and address of the applicant:

(b)Kind of the licence held by the applicant and its number and date.

(c)Quantity of molasses be exported in Quintals:

(d)Place to which molasses is to be exported;

(e)Name and address of the person to whom molasses is to be sent;

(f)Route (State the place upto which removal of molasses will be by road during its transit in the State):

(g)Period for which the licence is required;

(h)Reasons for exporting molasses.

(2)The application shall be accompanied by an import-permit or no objection certificate granted by the District Excise Officer or Excise Authority of the place of import and a certificate granted by the Excise Commissioner, Rajasthan to the effect that there is no objection to allow the applicant to export molasses as stated in his application.

15.

(1)On receipt of an application under rule 14 the District Excise Officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he may, grant a licence in Form M-V on payment of a fee of rupee 1/-.

(2)The licence shall be in four parts and shall be dealt with as under:-

Part 1 – shall be kept on the record in the office of District Excise Officer granting the licence.

Part II – shall be kept by the person supplying molasses.

Part III – shall be handed over to the applicant for sending with the consignment and thereafter shall be kept by the person receiving molasses.

Part IV – shall be forwarded to the District Excise Officer or Excise Authority of the place to which molasses are to be exported.

16.

No licence in Form M-IV or M-V shall be granted unless it is required by a person holding a licence for the possession or sale of molasses.

17.

The person holding a licence in Form M-IV or M-V shall remove molasses under excise escort during its transit by road through the limits of the State of Rajasthan.

18. Transport.

- Any person desiring to transport molasses, shall make an application to the District Excise Officer or any other authorised officer in that behalf. The application shall contain the following particulars, namely:-

(1)Name and address of the applicant;

(2)Kind of the licence held in respect of molasses by the applicant and its number and date.

(3)Quantity of molasses permitted for possession at any one time under the above licence in quintals;

(4)Balance of molasses in hand on the date of application in quintals;

(5)Quantity of molasses to be transported in quintals;

(6)

(a)Place from which molasses is to be transported;

(b)Place to which molasses is to be transported;

(7)Name of the person authorised to transport molasses;

(8)Name and address of the person from whom molasses will be obtained;

(9)Route (State also the places from and to which transport of molasses will be by road);

(10)Period for which the permit is required;

19.

(1)On receipt of an application under rule 18 the District Excise Officer or the authorised officer may make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he may grant a permit in Form M-VI on payment of a fee of rupee 1/-.

(2)The permit shall be in four parts and shall be dealt with as under:-

Part I – shall be kept on the record in the office of District Excise Officer or the Officer granting the permit.

Part II – shall be sent to the person supplying molasses.

Part III – shall be handed over to the applicant for sending with the consignment and for record thereafter with his accounts.

Part IV – shall be forwarded to the Excise Officer of the place to which molasses is to be transported.

20.

No permit for the transport of molasses shall be granted unless it is required by a person holding a licence for the possession or sale of molasses.

21.

The permit holder shall transport molasses under excise escort during its transit by road.

22.

Nothing in Rule 21 shall apply to molasses, transported by a fixed route in tank cars locked with the excise locks the loading and unloading and locking and unlocking of tanks being made under the supervision of the Central or State Excise Officers as the case may be.

23. Storage and supply.

- All licensees shall store molasses in a manner which shall prevent its leakage and deterioration by admixture with water or any other extraneous substance.

24.

(1)All storage tanks or pits of molasses shall be gauged and their capacities found out for every centimetre of their height gauged, rods gauging the volume for every centimetre shall be prepared for all tanks and pits. No storage tanks or pits shall be used unless it is, so gauged and unless gauging tables as in the case of spirit are prepared showing dimensions and volume in litres per centimetre of height.

(2)All drums, tins or other receptacles used for the storage of molasses shall be painted or labelled adequately showing the tare weight, capacity and the actual weight of molasses in the container.

25.

No supplies of molasses shall be made to any person unless its weights is ascertained by actual weighment of by finding out its volume and density.

26.

For the purposes of weighment all licensees shall maintain a weighing machine or scale.Additional Regulation for Factories

27.

A producer of molasses shall store molasses in leak-proof tanks or pits which shall be kept in good condition. All storage tanks and pits shall be completely covered. All openings and doors and windows leading to the storage tanks or pits shall be fitted with expanded metal and secured with Excise Locks, the keys of which shall be kept by the Officer appointed by the Excise Commissioner for supervision (Hereinafter referred to as "the Officer"). Provided that the Excise Commissioner may, on such condition as he may impose according to the circumstances prevailing at the producer's sugar factory, permit a producer of molasses to store molasses in Kutcha pits, if such a producer has a stock of molasses in excess of an estimated production of molasses of one season.

28.

The producer of molasses shall weigh molasses before it is stored in the storage tanks or pits. For this purpose he shall install a weighing machine at his factory. In the absence of such a weighing machine, weight may be ascertained by the volume and density of molasses.

29.

The tanks for measuring or weighing molasses at the factory shall be covered by expanded metals lids and locked with excise locks. Molasses for measurement or weighment shall be pumped to the measuring or weighing tanks after it is separated by centrifuges. The end portions of the troughs and receiving tanks shall be covered by expanded metal so that molasses cannot be easily reached at.

30.

Molasses from the measuring or weighing tanks shall be run to the storage tanks through a closed pipe or close conduct. Any fittings and connections for steam pipe on this closed pipe shall be properly sealed or locked with excise locks.

31.

The storage tanks shall have only one or two inlets for receiving molasses and only one outer for issuing molasses. The inlets and outlets shall be locked with excise locks.

32.

If molasses be supplied in tank wagons by a producer of molasses, he may install overhead, underground or surface closed tanks for loading tank wagons. He shall keep the tanks in good conditions to prevent leakage or deterioration of molasses. The inlet and outlet connection of such tanks shall be secured with excise locks.

33.

The key of excise locks in all the above cases will remain with the store officers.Molasses Returns

34.

(1)The licensee holding a licence in Form "M-I" granted under the Rajasthan Molasses Rules, 1985 shall maintain, from day to day, true and correct account of molasses separately for each storage tank, pit or receptacle in Form 'A' appended to these rules. He shall also maintain, from day to day, true and correct accounts of the total stock of molasses held by him at his licensed premises in form "B" appended to these rules. He shall submit to the District Excise Officer/Assistant Excise Officer through the Excise Inspector incharge of the distillery attached to the factory by the 7th of every month, a statement in Form "C" appended to these rules showing the opening balance, receipts, issues and closing balance of molasses during the preceding month.

(2)The licensee holding a licence in Form "M-II" granted under the Rajasthan Molasses Rules, 1985 shall maintain from day to day, true and correct account of the stock of molasses held by him at his licensed premises in Form "D" appended to these rules. He submit to the Excise Officer through the Excise Inspector, by the 7th of every month, a statement in Form "E" appended to these rules showing the opening balance, receipts, issues and closing balance of molasses during the preceding month.

(3)The licensee holding a licence in Form "M-III" granted under the Rajasthan Molasses Rules, 1985 shall maintain, from day to day, true and correct accounts of receipts, sales and balances of molasses in Form "F" appended to these rules. He shall submit to the Excise Officer through the Excise Inspector, by the 7th of every month a statement in Form "G" appended to these rules showing the opening balance, receipts, sales and closing balance of molasses during the preceding month.

35.

(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.

(2)When the losses or dryages in storage or in transit are upto 1 per cent, the licensee shall admit losses but he shall report it to the Excise Inspector.

36.

The Excise Commissioner may, subject to such conditions as he may specify, exempt any licensee from all or any of the provisions of these regulations.

37. Rules for licensees holding a licence in Form M-I, M-II or M-III.

- All storage tanks or receptacles of molasses shall be serially numbered by the licensee,

38.

The licensee shall keep his premises, tanks and other receptacles for the storage of molasses clean and in good condition and shall take all reasonable precautions to prevent deterioration of the quality of molasses through admixture with water or any extraneous substance. He shall destroy or dispose of the deteriorated molasses in the manner ordered by the Excise Commissioner.

39.

The premises, tanks or other receptacles-used for the storage of molasses, accounts, permits, licence and the stocks of molasses shall, at all times, be open to inspection by District Excise Officer or any officer duly empowered in that behalf. The licensee shall explain any discrepancy or irregularity noticed by the inspecting officer and shall comply with the orders issued by the District Excise Officer in this connection therewith. He shall if so required by the inspecting officer weigh or measure molasses by any method which may be suitable or practicable.

40.

The licensee shall not remove nor shall permit any person to remove any molasses from the storage tanks or receptacles except under a valid transport permit.

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.

42.

(1)The Excise Commissioner may appoint such supervisory staff as in his opinion is necessary for the proper supervision of all arrangements and operations connected with the receipt, storage, issue, removal and use of molasses.

(2)No molasses shall be received into or issued by the licensee from the storage tanks or other receptacles except under the supervision of the officer, if any such officer is appointed by the Commissioner, all storage tanks and receptacles of molasses, in that case, shall be locked by the licensee and the officer with separate locks:Provided that nothing contained in this sub-rule shall apply to the carrying on of operations by the holder of a licensee in Form M-I connected with receipt and storage of molasses which are produced at his factory.

43.

The licensee shall not, except with the previous permission of the Excise Commissioner, or the supervisory staff, appointed under sub-rule (1) of the rule 42 above, carry on any operations connected with the receipt storage, issue or removal of molasses on Sundays and public holidays sanctioned by Government nor on any day before or after the working hours fixed by the Excise Commissioner for this purpose:Provided that nothing, contained in this rule shall apply to the carrying on of operations by the holder of a license in Form M-I connected with receipt and storage of molasses which are produced at his factory.

44.

In case the licensee wants to wind up his business, he shall give one clear calendar month's notice to the Excise Commissioner through the district Excise Officer of his intention to do.

45.

The licensee shall allow the officer appointed to supervise his operation or any other inspecting officer to take samples of molasses, free of cost from( any place, tank or receptacle, whenever he considers it necessary, for the purpose of chemical analysis by the Chemical analyzer to the Government of Rajasthan or to the Government of India to test the purity of molasses or to determine its quality.

46.

The licensee shall display his licence conspicuously at his licensed premises.

47.

The licensee shall maintain at his licensed premises a visit book paged and stamped with the seal of the District Excise Officer or any other officer authorised in that behalf by the District Excise Officer to which Inspecting Officer may record their remarks. The licensee shall, on the termination of the licence, deliver the visit book, the licence, the accounts and the permits to the Excise Inspector.

48.

Except with the permission of the District Excise Officer the licensee shall not sell, transfer or sub let the right conferred upon him by his licence nor shall in connection with the exercise of the said right, enter into any agreement which, in the opinion of the District Excise Officer, is of the nature of sub lease.

49.

No person shall be recognised as a partner of the licensee for the purpose of his licence, unless the partnership has been declared to the District Excise Officer before the licence is granted and the names of the partners have been entered jointly in the licence or, if the partnership is entered into after the granting of the licence, unless the District Excise Officer agrees, on application made to him, to alter the licence and to add the name or names of the partner or partners in the licence.

50.

The licensee, his heirs and assignees shall have no claim whatsoever to the continuance or renewal of his licence after the expiry of the period for which it is granted. It shall be entirely within the discretion of the District Excise Officer whether to or not to permit the heir, in case of death, or their assignee of the licensee, in the case of sale or transfer, to have the benefit of the licence for the unexpired portion of the licence period.

51.

(1)The licensee shall abide by the provisions of the Act, rules, and orders made thereunder from time to time.

(2)The licensee shall comply with all lawful orders and directions issued to him by the Excise Commissioner within such time as may be specified by the Excise Commissioner in the order or directions.

52.

The licensee shall give an undertaking in writing to the District Excise Officer to abide by the provisions of the Act, the rules, and orders made thereunder and the conditions of his licence.

53. Licensees holding a licence in Form M-I.

(1)The licensee holding a licence in Form M-I shall leave sufficient space in the cover of the tanks or receptacles to scoop out samples.

(2)Molasses from the storage tanks or other receptacles required for use in any process at the factory or for use in the distillery attached to the factory shall be taken there through pipe connections under the supervisions of the officers: but before doing so the licensee shall give an intimation to the officer stating the quantity of molasses so required, the tank or receptacle from which required and also the time when required.

54. Licensees holding a licence In Form M-II.

(1)The licensee shall not receive his supplies of molasses from any person other then-

(i)a person who holds in the State of Rajasthan a licence in Form M-I or M-III; or

(ii)a person who is directed by the State Government to self molasses to him; or

(iii)a person outside the State of Rajasthan.

(2)All molasses received by the licensee at his premises shall be covered by a valid transport permit if brought from any place in the State of Rajasthan or by a valid import licence if brought from any place outside the State of Rajasthan.

(3)Except as directed by the State Government under any law for the time being in force, the licensee holding a licence in Form M-II shall not sell or transfer any molasses possessed by him under the licence.

(4)The licensee shall maintain in a book, paged and sealed with the seal of the District Excise Officer such accounts and submit such return as may prescribed by the Excise Commissioner.

55. Licensee holding a licence In Form M-III.

(1)The licensee holding a licence in Form M-III shall not received his supplies of molasses from any person other than-

(i)a person who holds in the State of Rajasthan a licence in Form M-I or M-III;

(ii)a person who is directed by the State Government, the Excise Commissioner or the District Excise Officer to sell molasses to him;

(iii)a person outside the State of Rajasthan.

(2)All molasses received by the licensee at his premises shall be covered by a valid transport permit if brought from a place in the State of Rajasthan or by a valid import licence if brought from any place outside the State of Rajasthan.

(3)The licensee shall maintain in a book paged and sealed with the seal of the District Excise Officer, such accounts and submit such returns as may be prescribed by the Excise Commissioner.

56. Possession or transport for domestic purposes

- Notwithstanding anything contained in the foregoing rules, it shall be lawful for any person to possess or transport without a licence or permit, as the case may be, molasses not exceeding such quantity as the Excise Commissioner may specify for any local area as the permitted quantity for domestic purposes.

57. Disposal of adulterated or deteriorated Molasses as waste.

- The contents of any tank or pit intended for the storage of molasses, not being molasses having a density of less than so fixed and a fermentable sugar contents (expressed as reducing sugars) of not less than 37 per cent shall, if the Excise Commissioner by order in writing so directs, be disposed of as a waste or in such manner as may be specified by the Excise Commissioner.Form M-I[See rule 3]Licence No. .................Licence for possession and sale of molasses by a producer of molasses.Licence is hereby granted, under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder, to ..... presiding at ............... (hereinafter called "the licensee") on payment of a fee of Rs. ........... in advance into the Government Treasury at .............. authorising him to possess and sell molasses produced at his sugar/ gur factory situated at ............. in the District ............ (hereinafter referred to as "the licensed premises") during the period from ............ to subject to the following conditions, namely:-Conditions

1. The licensee shall not except with the written permission of the District Excise Officer, keep or sell molasses at any place other than the licensed premises.

2. Except with the written permission of the District Excise Officer the licensee shall not receive or keep at his licensed premises any molasses other than those produced at the said premises.

3.

(1)The licensee shall not sell molasses.

(i)except to a person who holds a licence in Form M-II, M-III or M-IIIA, or

(ii)exceeding the permitted quantity prescribed under rule of the Rajasthan Molasses Rules, 1985.

(2)[ The licensee shall not sell molasses at a price in excess of the maximum selling price which may be fixed by the Government of India under the Molasses control order.] [Substituted by GSR 28, dated 20-10-1992, published in Rajasthan Gazette Extraordinary Part 4-C(I), dated 23-10-1992, page 72]

(3)Notwithstanding anything contained in sub-condition (1) and (2), the licensee shall, when directed by the State Government under any law for the time being in force sell molasses held by him in accordance with the terms of the direction.

(4)(1) The licensee shall not use the molasses from the storage tanks or receptacles for any purpose except for the following purposes in quantities not exceeding...........Quintals in the aggregate during the licence period. -*(i) Distillation of spirit in a distillery established or licensed under the Rajasthan Excise Act, 1950.*(ii) Manufacture of power alcohol in a distillery established or licensed under the Rajasthan Excise Act, 1950.*(iii) Any Government purposes, viz. .................*(iv) The bonafide scientific purpose of .................. (here state the purpose)*(v) The bonafide industrial purpose of ................... (here state the purpose)*(vi) The bonafide agricultural purpose of ................ (here state the purpose)*(vii) The bonafide educational purpose of ............... (here state the purpose)*(viii) Any Medicinal purpose, viz. ........................... (here state the purpose*(ix) Sample purpose .......................*(x) Cattle-feed .........................*The inapplicable entries should be struck off.

(2)Nothing in sub-condition (1) shall apply to molasses removed from storage tanks or receptacles for purpose of sale.

5. The licensee shall pay to the State Government in advance at the beginning of each quarter commencing from the date of the licence such cost of the Excise Staff as may be fixed the Excise Commissioner.

6.

(1)The licensee shall provide suitable office accommodation, with sanitary arrangements, for the Excise Officer or such staff as may be appointed by the Excise Commissioner within the licensed premises and shall supply such furniture and other articles for the use of the officer at the District Excise Officer may consider necessary. The licensee shall afford the officer all reasonable facilities and assistance as may be required by him for carrying out his duties of supervision and inspection.

(2)The licensee shall provide the Excise Staff so appointed residential quarters as approved by the District Excise Officer in this behalf near the licensed premises and shall also provide the following subsidiary services if available, namely: -Sanitary electric and water supply, and may charge rent not exceeding ten per cent of the pay of the staff for quarters and also reasonable charges for the water supply sanitary and electric supply services provided by the licensee. In case of dispute as to whether the charges are reasonable or not the Excise Commissioner shall decide the question and his decision shall be binding on the licensee and the staff.

7. This licence may be suspended or cancelled in accordance with the provisions of section 34 or 56 of the Rajasthan Excise Act, 1950.

Granted this ................. day of ............ 19 .......Seal.District Excise Officer.Form M-II[See Rule 4(2)]Licence for possession of molasses to persons other than producers of molasses.Licence is hereby granted under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules regulations and orders made thereunder to................residing at........(hereinafter called 'licensee') on payment of a fee of Rs. .............. in advance into the Government Treasury at ............... authorising him to have in his possession molasses at his premises situated at in the district of ................ (hereinafter referred to as the licensed premises" during the period from ............. to .......... subject to the following conditions, namely:-

1. The licensee shall not, except with the written permission of the District Excise Officer keep molasses at any place other than the licensed premises.

2. The licensee shall not have in his possession more than ....................... Quintals of molasses at any one time, and he shall not use more than ..................... Quintals of molasses in any calendar month during

the period of this licence.

3. The aggregate of the opening balance of molasses held by the licensee at the commencement of this licence and the quantities of molasses received by him from time to time during the course of the period of this licence shall not exceed ................. Quintals.

4. The licensee shall not use the molasses removed from the storage tanks or receptacle for any purpose except for the following purposes only in quantities not exceeding those specified against them, namely:-

*(i) Distillation of spirit in a distillery established or licensed under the Rajasthan Excise Act, 1950 ................... Quintals per year.*(ii) Manufacture of power alcohol in a distillery established or licensed under the Rajasthan Excise Act, 1950 .................. Quintals per year.*(ii-a) Cattle feed ................. Quintals per year.*(iii) Any medicinal purpose viz. ............. Quintals per year.*(iv) The bonafide scientific purpose of ............... Quintals per year, (here state the purpose).*(v) The bonafide industrial purpose of ............... Quintals per year, (here state the purpose).*(vi) The bonafide agricultural purpose of ................. Quintals per year, (here state the purpose).*(vii) The bonafide educational purpose of ............... Quintals per year, (here state the purpose).*(viii) Any Government purposes, viz. ............... Quintals per year*(ix) Sample purpose ...................... Quintals per year.

5. The licensee shall pay to the State Government in advance of the beginning of each quarter commencing from the date of licence such cost of the Excise staff appointed within the licensed premises as may be fixed by the Excise Commissioner.

6. The licensee shall provide suitable office accommodation with sanitary arrangements, for the excise officer or such staff as may be appointed by the Excise Commissioner within the licensed premises and shall supply such furniture and other articles for the use of the Officer as the District Excise Officer may consider necessary. The licensee shall afford the officer all reasonable facilities and assistance as may be required by him, for carrying out his duties of supervision and inspection.

7. This licence may be suspended on cancelled in accordance with the provisions of section 34 or 35 of the Rajasthan Excise Act, 1950

Granted this..............day of............19..........Seal:District Excise Officer.*The inapplicable entries should be struck off.Form M-III[See rule 5(3)]Licence No.Licence for the sale of molassesLicence is hereby granted, under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder to ............. residing at ......... (hereinafter called "the licensee") on the payment of a fee of Rs. ......... in advance into the Government Treasury at ............ authorising him to sell, and to have in his possession for sale, molasses at his premises situated at ......... in the district of ........... (hereinafter referred to as "the licensed premises") during the period from ........ to .......Conditions

1. The licensee shall not except with the written permission of the District Excise Officer keep, or sell molasses at any place other than the licensed premises.

2. The licensee shall not have in his possession at any one time molasses exceeding..............Quintals.

3.

(1)The aggregate of the opening balance of molasses held by the licensee at the commencement of this licence and the quantities of molasses received by him from time to time during the course of the period of this licence shall not exceed..............Quintals.

(2)The licensee shall not sell, in all molasses exceeding.........Quintals during the term of his licence.

4. The licensee shall not sell molasses:-

(i)except to a person who holds a licence in form M-II, M-III or M-III-A unless the sale is for export or for export across a frontier;(ii)exceeding the permitted quantity prescribed under rule of the Rajasthan Molasses Rules, 1958 to a person requiring it for a domestic purpose.

(2)The licensee shall not sell molasses at a price in excess of the maximum selling price which may be fixed by the State Government from time to time under any law for the time being in force.

(3)Notwithstanding anything contained in sub-conditions (1) and (2), the licensee shall, when directed by the State Government under any law for the time being inforce, sell molasses held by him in accordance with the terms of the direction.

5. The licensee shall not, except under a licence in Form M-II or M-III-A use molasses for any purpose other than sale.

6. The licensee shall pay to the State Government in advance at the beginning of each quarter commencing from the date of the licence such cost of the Excise staff as may be fixed by the Excise Commissioner.

7. The licensee shall provide suitable office accommodation, with sanitary arrangement, for the Excise Officer or such staff as may be appointed by the Excise Commissioner within the licensed premises and shall supply such furniture and other article for the use of the officer as the District Excise Officer may consider necessary. The licensee shall afford the officer all reasonable facilities and assistance as may be required by him, for carrying out his duties of supervision and inspection.

8. This licence may be suspended or cancelled in accordance with the provisions of section 34 or 35 of the Rajasthan Excise Act, 1950.

Granted .................. day of ............. 19 ........Seal:District Excise OfficerForm M-III-A[See Rule 6(2)]Licence for purchase, possession or use of Bago Molasses for purposes of cattle-feed.

1. Licence No. ................. Dated ..............

2. Name and address of the licensee.

3. Number of working bullocks milch buffaloes and cows possessed.

4. (i) Maximum quantity of Bago molasses allowed to be used for cattle-feed in a calendar month;

(ii)Maximum quantity of bago molasses allowed to be possessed at any one time for a cattle-feed.

5. The name of the licensee from whom bago molasses may be purchased.

6. The period for which the licence shall be valid.

7. This licence is granted under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder on payment of fee of Re. 1/- subject to the following conditions:-

Conditions

(i)That the consignment of bago molasses is not broken in transit from the licensed premises of a M-I or M-III licensee to the premises of the licensee.

(ii)That the licensee complies promptly with all orders and directions which may be issued to him by the District Excise Officer under the Rajasthan Excise Act, 1950 and the rules framed thereunder.

(iii)That the licensee shall not use bago molasses for any purpose other than cattle feed.

Seal of the Officer granting the licence.(Signature and designation ofOfficer granting the licence).Form M-IV[See rule 13(1)]Licence for the Import of molasses

No. ...............

Dated...........

1. Name and address of the licensee.

2. Quantity of molasses to be imported (in Quintals).

3. Name and address of the person from whom molasses is purchased.

4. Place from which molasses is to be imported.

5. Place to which molasses is to be removed.

6. Route (State also the place from which removal of molasses to its destination will be by road in the State).

7. Date upto which this licence shall be valid.

This licence is granted under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules made, thereunder on payment of a fee of rupees 1/- authorising the above import of molasses subject to the following conditions, namely:-Conditions

(1)The whole quantity of molasses shall be imported in one consignment only and its bulk shall not be broken in transit:Provided that the District Excise Officer may, by special permission in writing and subject to such conditions as he may deem fit to impose, allow the consignment to be imported in parts under cover of transport permits in respect of each such part issued by a duly authorised officer.

(2)The licensee shall pay in advance such cost of the excise escort as the District Excise Officer may decide.

(3)The licence-holder shall give an undertaking in writing to the District Exercise Officer to abide by the above conditions.Seal:District Excise OfficerForm M-V[See Rule 15(1)]Licence for the Export of molasses

No. ...............

Dated ...........

1. Name and address of the licensee.

2. Quantity of molasses to be exported (in Quintals).

3. Name and address of the person to whom molasses is to be exported.

4. Place to which molasses is to be exported.

5. Place from which molasses is to be exported.

6. Route (State also the place from which removal of molasses will be by road during its transit in the State of Rajasthan).

7. Date upto which this licence shall be valid.

This licence is granted under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules regulations and order made, thereunder on payment of a fee of rupees 1/- authorised the above export of molasses subject to the following conditions, namely: -Conditions

(1)The whole quantity of molasses shall be exported in one consignment only and its bulk shall not be broken in transit:Provided that the District Excise Officer may, by special permission in writing and subject to such conditions as he may deem fit to impose, allow the consignment to be exported in parts under cover of transport permits in respect of each such part issued by a duly authorised officer.

(2)The licensee shall pay in advance such cost of the excise escort as the District Excise Officer may decide.

(3)The licensee shall give an undertaking in writing to the District Exercise Officer to abide by the above conditions.Seal:District Excise OfficerForm M-VI[See rule 19(1)]Permit for the transport of Molasses

No. ...............

Dated...........

1. Name and address of the permit-holder.

2. Kind of the licence held by the permit-holder under the Rajasthan Molasses Rules, 1985, and its number.

3. Quantity of molasses to be transported (in Quintals).

4. (a) Place from which molasses is to be transported.

(b)Place to which molasses is to be transported.

5. Name of the person authorised to transport molasses.

6. Name and address of the person from whom molasses is obtained.

7. Route (State also the places from and to which transport of molasses will be by road).

8. Date up to which the permit shall be valid. This permit is granted under and subject to the provisions of the Rajasthan Excise Act, 1950, and the rules made thereunder on payment of a fee of Rs authorising the above transport of molasses subject to the following conditions namely:-

Conditions

(1)The whole quantity of molasses shall be transported in one consignment only and its bulk shall not be broken in transit.

(2)The licensee shall pay in advance such cost of excise escort as the District Excise Officer may decide.

(3)The permit/holder shall give an undertaking in writing to the District Excise Officer or the Officer granting the permit to abide by the above conditions.Seal:District Excise Officer(or State here the designation of the officer granting the permit).Form 'A'[See Rule 34(1)]Name of the M I. Licensee .............Molasses Storage Tank/ Receptacle Amount of Molasses ................ Height-

Opening balance	Received
Date	Height of Molases in Centimeters	Corresponding weight in Quintals	From the Sugar/ Gur Factory as a by a product	From outside	Reference to the No. and date of the permit or licence in thecase of receipt from outside

Total		Issues
Height of Molasses in Centimeters	Corresponding weight in Quintals	For distillation of Rectified Spirit	For manufacture of Power Alcohol	For other uses as specified in the licence	For use in the process at the Sugar/ Gur Factory	For destruction

Closing balance
No. and date of the transport permit or application for suchissue	Drayage or Wastage	Height of molasses in Centimetres	Corresponding weight in Quintals	Initials of the licensee or his authorised servant	Initials of the officer	Remarks

Form 'B'[See Rule 34(1)]Total Stock Register of Molasses.Total Number of Storage, Tanks or Receptacles:Name of the M.I. Licensee ...............N.B. - Separate entry should be made for each tank or receptacle if the operations of receipt or issue relate to more than one tank or receptacle on any day)

Received
Date	Opening Balance	From the Sugar/ Gur factory as a by product	From outside	Tank Receptacle No. in which received	Total

Issued
For sale	For distillation of rectified spirit or formanufacture of power Alcohol	For other purposes specified in the licence	For use in the process at the Sugar/ Gur Factory	For destruction

Dryage or wastage	Tank Receptacle No. from which issued	Closing balance	Initials of the licensee or his authorisedservant	Initials of the officer	Remarks

Form 'C'[See rule 34(1)]Name of the M.I. Licensee .............Monthly statement of Molasses received and issued during the month of ...............

Opening balance	Quantity of molasses produced during the month	Receipts from other factory if any	Gains due to admixture of water for any causes	Gains due to other causes	Total (Columns 1, 2, 3, 4 and 5)
1	2	3	4	5	6

Quantity used at the Sugar Factory for
Distillation	Manure	Fuel	Cattle Feed	Other purposes allowed by the District Exciseofficer	Total (Columns 7, 8, 9, 10 and 11)
7	8	9	10	11	12

Issued by
M.I. Licence orM.III licences	M.II licencesM.III-A licences	Distillery	Total (Columns 13, 14 and 15)
13	14	15	16

Sale for export outside the Rajasthan State	Total of Columns 12, 16 and 17)	Losses due to evaporation percolation, see page(etc.) or the similar reason	Other Losses	Total (Columns 18, 19 and 20)	Closing balance (Columns 28-21)
17	18	19	20	21	22

Storage accommodation of molasses at the SugarFactory	Details of quantity of closing balance in eachpit
Pit No.	Dimensions of the pit	In Cubic Feet	In Quintals	In Cubic Feet	In Quintals	Year of production
	1.
2.
3.
4.
and	C
Sale for export outside the Rajasthan State(Column No. 17)
Director's sanction letter No. and date		Quantity of Molasses sold

Form 'D'[See rule 34(E)]Name of the Licensee (M.II) .........

District .....................

Tehsil .....................

Place .....................

Form of account to be maintained by the holder of the Licence in Form M-II for possession and use of molasses

Date	Opening Balance	Receipts	Transit
Name of the holder of M-I or M-III licence fromwhom purchased	No. of permit with date	Quantity advised	Quantity received	Loss	Gain
1	2	3	4	5	6	7	8

Total (Columns 2 plus 6)	Quantity used for purposes specified in thelicence	Dryage and wastage losses	Total (Columns 10 plus 11)	Closing balance (Columns 9 minus 12)	Remarks
9	10	11	12	13	14

Form 'E'[See Rule 34(2)]Name of the (M-II) Licensee ..............Monthly statement of molasses received and issued during the month of ........... 19 ..........

Issues
Opening balance	Received	Total	For sale if any as directed by the StateGovernment	For the purpose specified in the licence	For destruction	Dryage of wastage	Closing Balance	Remarks
Quintals	Quintals	Quintals	Quintals	Quintals	Quintals	Quintals	Quintals

Dated ............... 19 ...........

(Signature)..........

LicenseeForm 'F'[See rule 34(3)]

District .................

Name of the Licensee (M-III) .................

Form of Account to be maintained by the holder of the licence in Form M-III (other than producer of molasses) for possession and/ or sale of molasses

Date	Opening balance	Receipts	Transit
Name of the Sugar factory purchased	No. of permit with date	Quantity advised	Quantity received	Loss	Gain
1	2	3	4	5	6	7	8

Total (Columns 2 plus 6)	Issued licences to a holder of
M-III licensee	M-II Licensee M III-A	No. and date of transport permit if any	Quantity issued
9	10	11	12	13

Losses Dryage and Wastage	Total (Columns 13 plus 14)	Closing balance (Columns 9 minus 15)	Remarks
	Shri A
Shri B
Shri C
Etc.
14	15	16	17

Form 'G'[See rule 34(3)]Name of the (M-III) Licensee .................Monthly statement of Molasses received, sold and in balance for the month .......... 19 ......

	Issued
Opening balance	Received	Total	Sold	Destroyed	Dryage or Wastage	Closing Balance	Remarks
Quintals	Quintals	Quintals	Quintals	Quintals	Quintals	Quintals

Dated .......... 19 .....

(Signature)...........Licensee

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