Section 4 in The East Punjab Molasses (Control) Act, 1948
4. Other Powers of the Controller.
(1)Save in accordance with a written permit issued by the Controller no person shall -(i)move molasses by road, rail, river, or other means, or(ia)[ store or preserve molasses, or] [Inserted by ibid.](ii)sell or otherwise dispose of molasses to any person, other than the Government or a person licensed by the Government in this behalf.(2)The Controller may, by order in writing, direct the owner or occupier of a sugar factory to supply molasses of such quality and in such quantity at such times and in such manner to such person or persons as the Controller may direct.(3)[ The owner or occupier of a sugar factory situated in the State of Haryana or any other person exporting molasses shall pay to the Government such administrative charges at such rate as the Government may fix by notification in the Official Gazette, not exceeding fifty rupees per quintal on export of molasses.] [Substituted by Haryana Act No. 18 of 2004.]
