The licensee shall not, except with the previous permission of the Excise Commissioner, or the supervisory staff, appointed under sub-rule (1) of the rule 42 above, carry on any operations connected with the receipt storage, issue or removal of molasses on Sundays and public holidays sanctioned by Government nor on any day before or after the working hours fixed by the Excise Commissioner for this purpose:Provided that nothing, contained in this rule shall apply to the carrying on of operations by the holder of a license in Form M-I connected with receipt and storage of molasses which are produced at his factory.
