In this Act, unless there is anything repugnant in the subject or context,--(a)" molasses" means the heavy, dark- coloured residual syrup drained away in the final stage of the manufacture of sugar by vacuum pans in sugar factories either from sugarcane or by refining gur, when such a syrup has fermentable sugars (expressed as reducing sugars), but does not include the final residual syrup left in the manufacture of sugar by the open pan process;(b)" petrol" means dangerous petroleum as defined in clause (b) of section 2 of the Petroleum Act, 1934 (30 of 1934 );(c)" power alcohol" means ethyl alcohol containing not less than 99. 5 per cent. by volume of ethanol measured at sixty degrees Fahrenheit corresponding to 74. 4 over proof strength.
