(1)Notwithstanding anything contained in the foregoing rules any person other than a producer of molasses desiring to purchase, possess and use bago-molasses for purposes of cattle feed only shall make an application in this behalf stating the quantity of such molasses required by him per month.(2)On receipt of an application under sub-rule (1), District Excise Officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant of licence applied for, he may, grant the applicant a licence in Form M Ill-A on payment of a fee of rupee 1/-.
