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State of Rajasthan - Section

Section 18 in The Rajasthan Molasses Rules, 1985

18. Transport.

- Any person desiring to transport molasses, shall make an application to the District Excise Officer or any other authorised officer in that behalf. The application shall contain the following particulars, namely:-
(1)Name and address of the applicant;
(2)Kind of the licence held in respect of molasses by the applicant and its number and date.
(3)Quantity of molasses permitted for possession at any one time under the above licence in quintals;
(4)Balance of molasses in hand on the date of application in quintals;
(5)Quantity of molasses to be transported in quintals;
(6)
(a)Place from which molasses is to be transported;
(b)Place to which molasses is to be transported;
(7)Name of the person authorised to transport molasses;
(8)Name and address of the person from whom molasses will be obtained;
(9)Route (State also the places from and to which transport of molasses will be by road);
(10)Period for which the permit is required;