Section 13(2) in The East Punjab Molasses (Control) Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may, -(a)prescribe the specifications and tests in respect of the purity of molasses;(b)prescribe the forms and returns to be submitted and records and books to be maintained by any sugar factory;(c)regulate the taking of samples of molasses; and(d)prescribe the form and conditions of any licence granted under section 4.
