Section 13(2) in The Bihar Molasses (Control) Act, 1947
(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the specifications and tests in respect of the purity of molasses;(b)regulate the sale and price of molasses intended for use in distilleries or for other purposes;(c)prescribe conditions in respect of storage, loading and transport of molasses at factories;(d)prescribe the forms and returns to be submitted, and the records and books to be maintained, by factories;(e)prescribe the manner in which molasses produced in factories shall be graded, marketed, packed or stored for sale;(f)[ regulate imposition and recovery of permit fee and administrative charges on released molasses;] [Inserted by Act 25 of 1977.](ff)[ prescribe "the manner in which accounts of funds for regulation of adequate storage facilities in respect of molasses produced in factories shall be maintained and operated"] [Inserted by Act 7 of 1985.].(g)[ any other matter which is required to be or which may be prescribed under this Act.] [Inserted by Act 25 of 1977.]
