Section 6(2) in Bombay Molasses (Control) Act, 1956
(2)Without prejudice to the generality of the powers conferred by sub-section (1), an order made thereunder may provide -(a)for controlling the price at which and the manner in which molasses may be bought or sold generally or for any industrial purpose;(b)for regulating by licences, permits or otherwise the storage supply, transport, distribution, disposal, acquisition, possession, use or consumption of molasses;(c)for requiring any person or occupier of a sugar factory to sell molasses, held in stock by him or produced or to be produced in his factory, to the State Government to the exclusion, complete or partial, of others or to such person or class of persons and in such circumstances and upon such terms as may be specified in the order;(d)for the taking of samples and grading and testing of molasses;(e)for regulating or prohibiting any class of commercial or financial transactions relating to molasses, which in the opinion of the State Government are, or, if unregulated, are likely to be, detrimental to the public interest;(f)for collecting any information or statistics with a view to regulating or prohibiting any of the aforesaid matters;(g)for requiring occupiers of sugar factories and persons engaged in the production, supply or distribution of, or trade and commerce in, molasses, to maintain and produce for inspection of such books, accounts and records relating to their business and to furnish such information relating thereto, as may be specified in the order ; and(h)for any incidental and supplementary matters, including in particular the grant or issue of licences, permits or other documents, their terms and conditions and the charging of fees therefore.
