(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/-.
