Section 4 in The East Punjab Molasses (Control) Act, 1948
4. Other powers of the Controller.
(1)Save in accordance with a written permit issued by the Controller no person shall -(i)move molasses by road, rail, river, or other means, or(ia)[ store or preserve molasses] [Clause (ia) inserted by Punjab Act 9 of 1964, Section 4.], or,(ii)sell or otherwise dispose of molasses to any person licensed by the Government in this behalf.(2)The Controller may, by order in writing, direct the owner or occupier of a sugar factory [or khandsari unit] [ Inserted vide Punjab Act 23 of 1973.] to supply molasses of such quality and in such quantity at such times and in such manner to such person or persons as the Controller may direct.
