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State of Rajasthan - Section

Section 45 in The Rajasthan Molasses Rules, 1985

45.

The licensee shall allow the officer appointed to supervise his operation or any other inspecting officer to take samples of molasses, free of cost from( any place, tank or receptacle, whenever he considers it necessary, for the purpose of chemical analysis by the Chemical analyzer to the Government of Rajasthan or to the Government of India to test the purity of molasses or to determine its quality.