(1)Any person desiring to export molasses shall make an application to the District Excise Officer for a licence in that behalf. The application shall contain the following particulars, namely:-(a)Name and address of the applicant:(b)Kind of the licence held by the applicant and its number and date.(c)Quantity of molasses be exported in Quintals:(d)Place to which molasses is to be exported;(e)Name and address of the person to whom molasses is to be sent;(f)Route (State the place upto which removal of molasses will be by road during its transit in the State):(g)Period for which the licence is required;(h)Reasons for exporting molasses.(2)The application shall be accompanied by an import-permit or no objection certificate granted by the District Excise Officer or Excise Authority of the place of import and a certificate granted by the Excise Commissioner, Rajasthan to the effect that there is no objection to allow the applicant to export molasses as stated in his application.
