Section 2 in The Maharashtra Molasses (Control) Act,1956
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context,—(a)“Collector” means the Collector of land revenue;(b)“Commissioner” means the Commissioner of Prohibition and Excise appointed under the Bombay Prohibition Act, 1949;(c)“Inspector” means an Inspector appointed under section 5 ;(d)“molasses” means the heavy, dark coloured viscous liquid produced in the final stage of manufacture of sugar by vacuum or open pan, from sugarcane or gur when the liquid as such or in any form or admixture contains sugar ;(e)“occupier of a sugar factory” means the person who has ultimate control over the affairs of a sugar factory;(f)“prescribed” means prescribed by rules or orders under this Act ;(g)“sugar factory” means any premises, including the precincts thereof, whereon twenty or more workers are working or were working on any day of the preceding twelve months and in any part of which a manufacturing process connected with the production of sugar by means of vacuum pans or in open pans is being carried on or is ordinarily carried on, with the aid of power.
