Section 2(1) in The Rajasthan Molasses Rules, 1985
(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.
