Section 3(2) in The West Bengal Molasses Control Act, 1973
(2)Without prejudice to the generality of the powers conferred by subsection (1), an order made thereunder may provide,-.(a)for regulating by license, permits or otherwise the production of molasses;(b)for controlling the prices at which molasses may be purchased or sold;(bb)[ for erecting and maintaining adequate facilities for the storage of molasses and for requiring the owners of sugar factories and Khandsari units to account for and fund separately a portion of the proceeds of the sale of molasses for such erection and maintenance;] [Clause (bb) inserted by W. B. Act 23 of 1978.](c)for regulating by license, permits or otherwise the storage, transport, distribution, disposal, acquisition, use or consumption of molasses;(d)for requiring any person holding stocks of molasses to sell them at fair prices to specified persons or classes of persons or in specified circumstances;(e)for collecting any information or statistics with a view to regulating or prohibiting any of the aforesaid matters;(f)for requiring persons engaged in the production, supply or distribution of, or trade in, molasses, to maintain and produce for inspection any books, accounts and records relating to their business and to furnish any information relating thereto;(g)for any incidental and supplementary matters, including in particular the entering and search of premises, vehicles, vessels and aricrafts, the seizure by a person authorised by the State Government in writing to make such search of any molasses in respect of which such person has reason to believe that a contravention of the order has been, is being or is about to be committed, the grant or issue of licenses, permits or other documents, and the charging of fees therefor.
