Section 3A in The East Punjab Molasses (Control) Act, 1948
3A. [ (1) The Controller, may by order in writing direct any owner or occupier of a Sugar Factory or distillery or any other person permitted to store and preserve molasses under clause (ia) of sub-section (1) of section 4 to construct within such time as may be specified in the order tanks for the storage of molasses.
(2)Where any person directed under sub-section (1) to construct tanks fails to do so, the Controller may cause tanks to be constructed through any other agency and recover the cost of construction from the defaulter as arrears of land revenue.] [Section 3-A inserted by Punjab Act 9 of 1964.]
