Section 8C in The Bihar Molasses (Control) Act, 1947
8C. [ Funds for regulation of adequate storage facilities in respect of molasses. [Inserted by Act 25 of 1977.]
- (i) Every owner, occupier and manager of sugar factory shall, for the purpose of construction and maintenance, of adequate facilities for the storage of molasses, place in a separate fund such amount calculated at the rate as may be prescribed by the Government by notification:Provided that the amount aforesaid shall not exceed one-third of the price received in accordance with the rate prescribed in the Schedule referred to in Section 8-A.(ii)The fund referred to in sub-section (i) above shall be accounted for, maintained and operated in the manner prescribed by Rule framed in that behalf.]
