Section 4(3) in The East Punjab Molasses (Control) Act, 1948
(3)[ The owner or occupier of a sugar factory situated in the State of Haryana or any other person exporting molasses shall pay to the Government such administrative charges at such rate as the Government may fix by notification in the Official Gazette, not exceeding fifty rupees per quintal on export of molasses.] [Substituted by Haryana Act No. 18 of 2004.]
