Section 2(c) in The East Punjab Molasses (Control) Act, 1948
(c)[ "molasses" means the mother liquor produced in the final stage of manufacture of sugar or khandsari sugar, by vacuum pans or in open pans, from sugarcane or gur, with or without the aid of power] [Substituted vide Punjab Act 23 of 1973.];(ca)[ "distillery" means any premises where, under a licence issued under the Punjab Excise Act, 1914, power, potable or industrial alcohol is manufactured] [Clauses (ca) and (cb) inserted by Punjab Act 9 of 1964, Section 2.];(cb)"occupier of distillery" means any person who has control over the affairs of a distillery;
