(1)Except as otherwise provided in subsections (2) and (3), no person shall export, import, transport, sell or have in his possession any quantity of molasses.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by general or special order, authorise any Collector [or any other officer] [These words were inserted by Bombay 26 of 1952 Section 29.] to grant licences for the import, export, sale or possession of molasses.(3)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may also authorise any Collector or any other officer to grant permits for the transport of molasses.
