Section 2 in The Bihar Molasses (Control) Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)'Controller' means the Excise Commissioner as defined in clause (7) of Section 2 of the Bihar & Orissa Excise Act, 1915 (B. & O. Acts II of 1915);(aa)'Excise Officer' shall have the same meaning as is assigned to it by the Bihar and Orissa Excise Act, 1915;(b)'Manager' in relation to a Sugar Factory, means the manager of the factory appointed under section 13 of the Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937);(c)'Molasses' means final residual by-product of factories manufacturing sugar from cane or by refining gur, by means of vacuum pans but does not include convertible molasses, which are the final residual by-product of sugar factories operating on the open pan system;(d)'Stockist' means any person holding stocks of molasses for distillation, or for purposes of sale or resale under a licence granted under this Act;(e)the words 'Cane', 'Factory', 'Occupier of a factory' and 'Sugar' have the meaning respectively assigned to them in section 2 of the Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937);(f)[ 'released molasses' means such molasses which is alloted to any distillery of the State of Bihar, or to the distilleries outside the State of Bihar or to any person.] [Substituted by Act 7 of 1985.](g)[ 'Prescribed' means prescribed by rules made under this Act] [Inserted by Act 25 of 1977.](h)[ 'Board' means Board of Revenue.] [Inserted by Act 7 of 1985.]
