(1)The licensee holding a licence in Form M-III shall not received his supplies of molasses from any person other than-(i)a person who holds in the State of Rajasthan a licence in Form M-I or M-III;(ii)a person who is directed by the State Government, the Excise Commissioner or the District Excise Officer to sell molasses to him;(iii)a person outside the State of Rajasthan.(2)All molasses received by the licensee at his premises shall be covered by a valid transport permit if brought from a place in the State of Rajasthan or by a valid import licence if brought from any place outside the State of Rajasthan.(3)The licensee shall maintain in a book paged and sealed with the seal of the District Excise Officer, such accounts and submit such returns as may be prescribed by the Excise Commissioner.
