THE BIHAR MOLASSES (CONTROL) ACT, 1947
(BIHAR ACT 6 OF 1947)
This Act received the assent of the Governor-General on the 15th March,
1947, and the assent was first published in the Bihar Gazette, Extraordinary of the
16th March, 1947.
An Act to provide for the control of the distribution, supply, storage and price of
molasses produced by factories in the State of Bihar.
WHEREAS it is expedient to provide for the control of the distribution, supply,
storage and price of molasses produced by factories in the State of Bihar.
It is hereby enacted as follows:-
1. Short title, extent and duration. - (1) This Act may be called the Bihar Molasses
(Control) Act, 1947.
(2) It extends to the whole of the State of Bihar:
(8)
1
[x x x]
2. Definitions. - In this Act, unless there is anything repugnant in the subject or context:-
(a) 'Controller' means the Excise Commissioner as defined in clause (7) of
Section 2 of the Bihar & Orissa Excise Act, 1915 (B. & O. Acts II of
1915);
(aa) 'Excise Officer' shall have the same meaning as is assigned to it by the
Bihar and Orissa Excise Act, 1915;
(b) 'Manager' in relation to a Sugar Factory, means the manager of the factory
appointed under section 13 of the Bihar Sugar Factories Control Act, 1937
(Bihar Act VII of 1937);
(c) 'Molasses' means final residual by-product of factories manufacturing
sugar from cane or by refining gur, by means of vacuum pans but does not
include convertible molasses, which are the final residual by-product of
sugar factories operating on the open pan system;
(d) 'Stockist' means any person holding stocks of molasses for distillation, or
for purposes of sale or resale under a licence granted under this Act;
(e) the words 'Cane', 'Factory', 'Occupier of a factory' and 'Sugar' have the
meaning respectively assigned to them in section 2 of the Bihar Sugar
Factories Control Act, 1937 (Bihar Act VII of 1937);
2
[(f) 'released molasses' means such molasses which is alloted to any distillery
of the State of Bihar, or to the distilleries outside the State of Bihar or to
any person.]
3
[(g) 'Prescribed' means prescribed by rules made under this Act]
4
[(h) 'Board' means Board of Revenue.]
1. Omitted by Act 1 of 1964
2. Subs. by Act 1 of 2000 (Amdt. & validating Act)
3. Ins. by Act 25 of 1977
4. Ins. by Act 7 of 1985
3. Submission of returns by occupiers of factories and stockists. - Every owner,
manager or occupier of a factory and every stockist shall furnish to the Controller
within the time and in the manner specified by the Controller such returns relating
to stocks of molasses as the Controller may, by order from time to time, direct.
1
[4. No molasses produced in the State nor any molasses held by the stockists in this
State, shall, without the permission of the Controller, be moved by rail, road or
river from any place in the State to any other place therein:
Provided that where an agreement or contract for the supply of molasses
has been entered into in accordance with the provisions of section 5, when the
Controller has issued direction under section 6, permission for such movement
shall not be refused by the Controller:
Provided further that the Controller shall not issue movement order for
any molasses except on payment of the permit fee by the person desiring to move
molasses, as may be prescribed by State Government from time to time by
notification in the Official Gazette:
Provided further also that no movement permit shall be required for
movement of any molasses to distilleries of this State.]
5. Occupiers of factories and stockists not to enter into agreement except with
the permission of Controller. - Notwithstanding anything contained in any other
law for the time being in force, no owner, manager or occupier of a factory or
stockist shall enter into any agreement or contract, express or implied, with any
person, other than the Government or a person, firm, company or association
licensed by the Controller in its behalf for the supply of molasses, except with the
permission of the Controller and subject to such terms and conditions as the
Controller may from time to time impose.
6. Power of Controller to issue directions. - The Controller may, from time to
time, issue directions to the owner, manager or occupier of any factory or to any
stockist to supply molasses to the State Government or to such distillery or
distilleries or to such persons or organisations at such times and in such manner as
may be specified in the directions.
1. Subs. by Act 7 of 1985
7. Compliance with directions issued by Controller. - Every owner, manager or
occupier of a factory and every stockist shall notwithstanding any agreement or
contract, express or implied, between such producer or stockist and any other
person made before or after the commencement of this Act, give priority to and
comply with any direction which may from time to time, be issued to him under
section 6, for supply of molasses to the State Government or distilleries.
8. Price of molasses. - No owner, manager or, occupier or a factory or stockist shall
sell molasses at prices exceeding those prescribed in Schedules A and B to this
Act during the period respectively specified therein:
Provided that the State Government may, from time to time, amend
Schedule B by a notification in the Official Gazette, if such amendment is
necessary by reason of any variation having occurred in the cost of storage of
molasses or loading or shunting charges.
1
[8A. Imposition of administrative charges on molasses. - Notwithstanding anything
contrary contained in section 8, the State Government may, in such manner and at
such rates as from time to time may be prescribed, impose on any sale or supply
of released molasses, charge for meeting the cost of establishment or supervision
and control over such releases and such charge shall be recoverable from the
person to whom such sale or supply is made:
Provided that the State Government may exempt or reduce charges in
respect of released molasses to the distilleries outside the State of Bihar.
Explanation. - For the purpose of the Act, any transfer of released molasses from
a sugar factory to its own distillery for captive consumption shall be deemed to be
supply.
2
[8B. No stockist of molasses shall engage in the business of sale or re-sale of molasses
and hold stocks for that purpose except under the terms and conditions of a
licence granted by the Controller of Molasses in the form prescribed and subject
to payment of licence fee as prescribed by the State Government from time to
time.]
2
[8C. Funds for regulation of adequate storage facilities in respect of molasses. - (i)
Every owner, occupier and manager of sugar factory shall, for the purposes 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 as 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.]
1. Ins. by Act 1 of 2000 (Amdt & validating)
2. Ins. by Act of 25 of 1977
3. Ins. by Act 7 of 1985
9. Act not to apply to certain molasses. - Nothing in this Act shall apply to
molasses which are the property of the Government nor to their transport under
and in accordance with Military Credit Notes and excepting the provisions of
section 8, noting in this Act shall apply to any contract or agreement to which the
State Government is a party.
9A. Disposal of adulterated or deteriorated molasses as waste. - The contents of
any tank or pit intended for the storage of molasses, not being molasses having a
density of not less than 80 brix and a fermentable sugar content (expressed as
reducing sugars) of not less than 37 per centum shall, if the Controller by order in
writing so directs, be disposed of as waste or in such manner as may be specified
in the order.
9B. Prohibition of adulteration of molasses. - An owner, manager or occupier of a
factory or a stockist or any other person shall not adulterate molasses having a
density or not less than 80 brix and a fermentable sugar content (expressed as
reducing sugar) of not less than 37 per centum and shall allow free access to any
Excise Officer deputed by the Controller to his factory or place of business and
afford such officer every facility for inspection of such premises.
9C. Provisions of storage tanks, etc. - If any owner, manager or occupier of a factory
or stockist is, by order, required by the Controller to construct tanks or other
receptacles for the storage of molasses within the precincts of his factory or place
of business, it shall be the duty of such owner, manager, occupier or stockist -
(a) to provide such tanks or receptacles within such time and in conformity
with such specification as may be specified in the order.
(b) to keep the tanks or receptacles in a proper state of repairs, and
(c) to take all reasonable precautions to ensure that the molasses stored in
such tanks or receptacles does not deteriorate in quality on account of any
intake of water or due to any other preventable cause.
9D. Provision of residential accommodation for excise officers. - If any owner,
manager or occupier of a factory or stockist is, by order, required by the
Controller to provide residential accommodation for an excise officer deputed by
the Controller to his factory or place of business it shall be the duty of such
owner, manager, occupier or stockist to provide the accommodation within such
time and on such terms including payment of rent thereof as may be specified in
the order and to keep such accommodation in a proper state of repairs.
9E. Power of entry, seizure and inspections. - (a) Any police or excise officer, not
below the rank of sub-inspector, or any other officer empowered in this behalf by
the Controller may, subject to such restrictions and exceptions, if any, as may be
imposed by the Controller-
(a) enter, inspect or search at any time, by day or night, any place of premises,
vehicles or vessels in which, he has reason to believe that any molasses, in
respect of which an offence punishable under this Act or any rule or order
made thereunder has been or is about to be, committed, is kept or
concealed or is in transit;
(d) seize or remove molasses together with any boxes, receptacles, packages
or coverings thereof held in contravention of the provisions of this Act or
any rule or order made thereunder; and
(e) detain in custody or arrest any person who has committed or is about to
commit an offence punishable under this Act or any rule or order made
thereunder.
(2) The provisions of the Code of Criminal Procedure,
1
[1898 (V of 1898)] relating to
arrests, detention in custody, searches, warrants of arrest, search warrants and the
disposal of property subject to decay shall, subject to the provisions of this Act,
apply to arrests, detention and searches made, warrants issued and the disposal of
molasses seized under this Act or any rule, order or direction made or issued
thereunder.
9F. Offences under this Act to be cognizable and bailable. - (1) An offence under
this Act or any rule, order or direction made or issued thereunder shall be
cognizable and bailable.
(2) No Court shall take cognizance of any offence punishable under this Act or any
rule, order or direction made or issued thereunder except on a report in writing of
the facts constituting such offence made by a police or excise officer not below
the rank of sub-inspector or any other officer empowered in this behalf by the
Controller.
10. Penalty. - If any person contravenes any provision of, or fails to comply with any
order or direction issued under this Act or the rules made thereunder, or makes
any false statement regarding any matter in respect of which he is required under
this Act or the said Rules to give information he shall be punishable with
imprisonment of either description for a term which may extend to three years or
with fine which may extend to ten thousand rupees, or with both.
Any Court trying a contravention of the provisions of sections 4, 6, 8, 9-A
and 9-B may direct that any molasses in respect of which the Court is satisfied
that any of the said provisions has been contravened, shall be forfeited to
Government:
Provided that a contravention of the provision of section 8, if made before
the commencement of the Bihar Molasses (Control) Third (Amendment) Act,
1959, shall not be punishable under this Act:
2
[Provided further that-
(i) (a) the Controller of Molasses may accept from any person, who is
reasonably suspected of having committed an offence punishable under
this section, a payment of a sum not exceeding rupees ten thousand in lieu
of prosecution or by way of composition for such offences as the case may
be; and
(b) in any case in which any molasses has been seized as being liable to
confiscation under this Act, may, at any time before the Magistrate has
passed an order under this section, release the molasses on payment of any
sum not exceeding the value thereof as estimated by the Controller of
Molasses including the administrative charges and movement permit fee.
(ii) When the payments referred to above have been duly made the accused
person, if in custody, shall be discharged and the molasses seized (if any)
shall be released and no further proceeding shall be taken against such
person or molasses.]
2
[10A. (1) An appeal shall lie to the Board from any order made by the Controller of
Molasses under section 10 of the Act:
Provided that every memorandum of appeal shall be submitted within
fifteen days from the date of communication to the appellant of the order appealed
against and shall be accompanied by order appealed against in original or by an
authenticated copy of such order unless the omission to produce such order or
copy is explained to the satisfaction of the Board.
(2) The State Government may on its own motion or on the application of any
aggrieved person, revise any order passed under this Act by the Controller, except
an order passed under section 10 of the Act:
Provided that no application shall be entertained under this section unless
it is made within thirty days of the order complained of.]
1. See non Cr. PC, 1973 (Act 2 of 1974)
2. Ins. by Act 7 of 1985
3. Subs by ibid
11. Effect of provisions inconsistent with other enactments. - The provisions of the
Act shall have effect notwithstanding anything inconsistent therewith contained in
any other enactment.
12. Protection of action under the Act. - (1) No suit, prosecution or other legal
proceedings shall lie against any person for anything which is in good faith done
or intended to be done in pursuance of this Act.
(2) No suit or other legal proceedings shall lie against the Government for any
damage caused or likely to be caused by anything in good faith done or intended
to be done in pursuance of this Act.
13. Power to make rules. - (1) The State Government may, by notification make
rules to carry out the purposes of this Act.
(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) regulate the sale and price of molasses intended for use in distilleries or
for other purposes;
(c) prescribe conditions in respect of storage, loading and transport of
molasses at factories;
(d) prescribe the forms and returns to be submitted, and the records and books
to be maintained, by factories;
(e) prescribe the manner in which molasses produced in factories shall be
graded, marketed, packed or stored for sale;
1
[(f) regulate imposition and recovery of permit fee and administrative charges
on released molasses;]
2
[(ff) prescribe "the manner in which accounts of funds for regulation of
adequate storage facilities in respect of molasses produced in factories
shall be maintained and operated"].
1
[(g) any other matter which is required to be or which may be prescribed under
this Act.]
1. Ins. by Act 25 of 1977
2. Ins. by Act 7 of 1985
14. Repeal and saving. - (1) The Bihar Molasses (Control) Ordinance, 1946 (Bihar
Ordinance 1 of 1946) is hereby repealed.
(2) Any rule, order, notification, direction or permit made, issued given or granted or
deemed to be made, issued, given or granted under the said Ordinance and in
force immediately before the commencement of this Act shall continue in force
and be deemed to be a rule, order, notification, direction or permit made, issued,
given or granted under this Act; and anything done and any action taken in
exercise of any power conferred by or under the said Ordinance shall be deemed
to have been done or taken in exercise of powers conferred by or under this Act as
if this Act had commenced on the 1st October, 1946.
Schedule A
(See Section 8)
Price per Quintal of molasses including loading and shunting charges payable
during the period prior to the first day of January, 1959.
(i) Sugar factories in North Bihar …. 85 P
(ii) Sugar factories in South Bihar …. 50 P
1
[Schedule 'B']
(See Section 8)
Price for different grades of molasses payable to Sugar Factories :-
Grade of
Molasses
Percentage of total sugar
contents (expressed as
reducing sugar)
Price per quintal of molasses payable to
sugar factories including loading,
shunting & storage charges.
1 2 3
Grade I 50 per cent and above Rs. 45/- (Rs. Forty five) per quintal.
Grade II 45 per cent to 49.99 per cent Rs. 40/- (Rs. Forty) per quintal.
Grade III 40 per cent to 44.99 per cent Rs. 30/- (Rs. Thirty) per quintal.
Grade IV 37 per cent to 39.99 per cent Rs. 25/- (Rs. Twenty five) per quintal.
Below 37 percent Rs. 15/- (Rs. Fifteen) per quintal.
1. Subs by S.O 91 dated 18-01-1996
THE BIHAR MOLASSES (CONTROL) AMENDMENT AND
VALIDATING ACT, 1999
(Bihar Act 1, 2000)
2
AN
ACT
To amend the Bihar Molasses Control, 1947
Preamble:- Whereas, it was notified under notification No. 476 dated 22nd
December, 1995 that administrative charges at the rate of Rs. 15.00 per quintal of
Molasses having reducing sugar of 37 percent or more and at the rate of Rs. 10.00 per
quintal of Molasses having less than 37 percent reducing sugar shall be payable on supply
of released molasses to the distilleries within the State of Bihar.
And, whereas, some of the distilleres challenged the authority of the State regarding
imposition of administrative charges on molasses for supply to the distilleries within the
State.
And, whereas, in C.W.J.C No. 1907/96, 4536/96 and 2611/96 the Hon'ble High
Court held that the imposition of administrative charges on the molasses for supply to the
distilleries are without any legislative sanction as the State Government is empowered to
impose administrative charges only on released molasses, and released molasses under
the Bihar Molasses (Control) Act, 1947 means such molasses which is either considered
surplus to the requirements of the distilleries of the State of Bihar or which is unfit for the
use of such distillers.
And, whereas the Hon'ble Court also held that the State Government may impose
administrative charge on any sale of released molasses and therefore, there must be an
incident of sale and a seller and a purchaser of released molasses in order to attract
imposition of administrative charge under the provision of the Act;
And, whereas, the Hon'ble Court held that the demand of administrative charge
from the petitioners is bad because in case of captive consumption there would be hardly
any question of sale:
And, whereas, the Hon'ble Court has further held that since the administrative charges
were illiegally collected by the State, the petitioners would be entitled to refund of the
amount/ adjusted against their other dues with the Excise Department.
And, whereas, the aforesaid writ petitions were allowed and the notification
regarding imposition of administrative charge on Molasses to be supplied to the
distilleries within State of Bihar was quashed by order dated 18th December, 1996 of the
Hon'ble High Court;
And, Whereas it has become necessary to impose and validate administrative
charges on sale or supply of molasses to the distilleries within the State of Bihar in
accordance with the policy approved by the cabinet.
Be it enacted by the Legislature of the State of Bihar in the fiftieth year of the Republic of
India as follows:-
1. Short title, extent and commencement -(1) This Act may be called the Bihar
Molasses (Control) (Amendment and validating) Act, 1999.
(2). It shall extend to whole of the State of Bihar.
(3) It shall be deemed to have come into force with effect from 22nd
December, 1995.
2. Amendment of Section 2 of Bihar Act VI of 1947- In section 2 of the Bihar
Molasses (Control) Act, 1947, Bihar Act VI 1947 hereinafter referred to as the
said Act-
For clause (f) the following shall be substituted, namely:-
"(f)' released molasses means such molasses which is allotted to any distillery of
the State of Bihar, or to the distilleries outside of State of Bihar or to any person".
3. Substitution of new section for section 8A of Bihar Act VI of 1947:- For
section 8A of the said Act, the following section shall be substituted, namely;
"8A, Imposition of administrative charges on molasses- Notwithstanding any
thing contrary contained in section 8, the State Government may, in such manner
and at such rates as from time to time may be prescribed, impose on any sale or
supply of released molasses, charge for meeting the cost of establishment or
supervision and control over such releases and such charge shall be recoverable
from the person to whom such sale or supply is made:
Provided that the State Government may exempt or reduce charges in respect of
released molasses to the distilleries outside the State of Bihar.
Explanation:- For the purpose of the Act, any transfer of released molasses from
a sugar factory to its own distillery for captive consumption shall be deemed to be
supply.
4. Validation of collection of administrative charges:- Notwithstanding any
judgment, decree, or order of any court to the contrary, every notification issued
for purported to have been issued under Rule 4A of the Bihar Molasses (Control)
Rules, 1955, before the commencement of this Act shall be deemed to have been
issued under section 8A read with the provisions of clause (f) of section 2 as
amended by this Act and shall be so interpreted and be deemed to have always to
have been valid as if the provisions of section 2 and 3 of this Act were in force at
all material time, and accordingly anything done or any action taken (including
any order made, proceeding taken, jurisdiction exercised, assessment made, or
administrative charges levied, collected or paid or purported to have been done or
taken in pursuance of any such notification shall be deemed to be, and always to
have been validly and lawfully done or taken.
2. Published in the Bihar Gazettee (Extra ordinary) dated on 10-01-2000.
ANNEUXRE-A: EXTRACTS OF AMENDING ACTS
Bihar Molasses (Control) (Amendment) Act, 1977 (Extracts)
(Bihar Act 25 of 1977)
1
An Act to amend the Bihar Molasses (Control) Act, 1947
Be it enacted by the Legislature of the State of Bihar in the twenty eight year of
the Republic of India as followed :-
1. Short title:- This Act may be called the Bihar Molasses (Control) (Amendment)
Act, 1977.
2. to 5- Incorporated in the text of the Act at proper places.
6. Validation of collection of administrative charges: Notwithstanding any
judgment, decree or order of any court to the contrary, every notification issued or
purported to have been issued under rule 4A of the Bihar Molasses (Control)
Rules, 1955 before the commencement of this Act shall be deemed to have been
issued under section 8A read with the provision of clause (f) of section 13 as
added by this Act and shall be so interpreted and be deemed to be always to have
been as valid as if the provisions of section 4 and 5 of this Act were in force at all
materials times; and accordingly, anything done or any action taken (including
any order made, proceeding taken, jurisdiction exercised, assessment made, or
administrative charges levied, collected or paid, purported to have been done or
taken in pursuance of any such notification) shall be deemed to be, and always to
have been validly and lawfully done or taken.
7. Repeal and saving - (1) The Bihar Molasses (Control) Fourth amendment
ordinance, 1977 (Bihar Ordinance 209 of 1977) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of any
power conferred by or under the said Ordinance shall be deemed to have been
done or taken in the exercise of powers conferred b y or under this Act as if this
Act were in force on the day on which such thing or action was done or taken.
1. Published in Bihar Gazettee (ex-ord) dated 26-12-1977.
BIHAR MOLASSES (CONTROL) AMENDMENT ACT 1985 (EXTRACTS)
(Bihar Act, 7 of 1985)
1
An Act to amend the Bihar Molasses (Control) Act , 1947
Be it enacted by the Legislature of the State of Bihar in the Thirty Sixth year of
the Republic of India as follows:
1. Short title and commencement - (i) This Act may be called the Bihar Molasses
(Control) (Amendment), Act, 1985.
(ii) It shall come into force at once.
2. to 7. Incorporated in the text of the Act.
8. Repeal and saving (1) The Bihar Molasses (Control) (Amendment)
Second Ordinance, 1985 (Bihar Ordinance no. 22 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of the
powers conferred by or under the said Ordinance shall be deemed to have been
done or taken in exercise of the powers conferred by or under this Act as if this
Act was in force on the day on which such thing or action was done or taken.
1. Published in Bihar Gazettee (ex-crd) dated 08-08-1985
ANNEXURE B: NOTIFICATIONS
No. D/A3-402/67E-741, dated the 5th June, 1967. - In exercise of powers conferred by
rule 4-A of the Bihar Molasses (Control) Rules, 1955 and in supersession of Government
Notification No. 660-E, dated the 16th June, 1961, it is hereby notified that with effect
from the date of this notification, a sum of Rs. 7.00 per quintal of molasses having
reducing sugar of 37% or more and a sum of Rs. 3.00 per quintal of molasses having less
than 37% reducing sugar shall be levied on molasses released for sale from the sugar
factories of this State except on molasses allotted to distilleries of this State in accordance
with the directions issued u/s 6 of the Bihar Molasses (Control) Act, 1947, as amended.
No. D/A3-420/67E-1081, dated, the 21st July, 1967. - In exercise of the powers
conferred by Rule 11-A of the Bihar Molasses (Control) Rules, 1955, the Governor of
Bihar is pleased to notify that with effect from the date of the notification, the permit fee
per quintal of molasses will be rupee one.
No. D/A2-107/70-724, dated the 7th May, 1970. - In exercise of powers conferred by
Rule 4 of the Bihar Molasses (Control) Rules, 1955 and in partial modification of
Government Notification No. D/A3-402/67E 741, dated 5.6.67, it is hereby notified that
with effect from the date of the notification, a sum of Rs. 4/- per quintal of molasses
having reducing sugar of 37% or more shall be levied on molasses released for sale from
the sugar factories of this State except on Molasses allotted to the Distilleries of this State
in accordance with the directions issued under Section 6 of the Bihar Molasses (Control)
Act, 1947 (Act VI of 1947) as subsequently amended.
No. D/A1-10-104 E-413, dated the 17th April 1974 Published in Bihar Gazettee
Extraordinary dated the 25
th
April 1974. - In exercise of the powers conferred by rule
4 of the Bihar Molasses Control Rules, 1955 and in partial modification of Government
notification nos. D/A3-402/67-741 dated 5th June, 1967 and D/A2-107/70-724, dated the
7th May 1970 and D/A2-401/72-344, dated the 11th February 1972 it is hereby notified
that with effect from the date of this notification, a sum of Rs. 14 per quintal of molasses
having reducing sugar of 37 per cent or more and a sum of Rs. 10 per quintal of molasses
having less than 37 per cent reducing sugar shall be levied on molasses for sale from the
sugar factories of this State except on molasses allotted to distilleries of this State in
accordance with the directions issued under section 6 of the Bihar Molasses (Control)
Act, 1947.
S.O.1249, dated 12th September 1977. - In exercise of the powers conferred by section
8-A of Bihar Molasses (Control) Act, 1947 (Bihar Act VI of 1947) as amended by the
Bihar Molasses (Control) (Third Amendment) Ordinance, 1977 (Bihar Ordinance no. 159
of 1977), it is hereby notified that with effect from the date of the publication of this
notification in the Official Gazette:-
(i) A administrative charge at the rate of rupees seven per quintal shall be
payable on released molasses having reducing sugars of 37 percent or
more, and at the rate of rupees five per quintal on molasses having
reducing sugars of less than 37 percent.
(ii) That administrative charge at the above mentioned rate shall be payable on
released molasses supplied to the distilleries outside the State of Bihar.
S.O. 1251, dated 12th September, 1977. - In exercise of the powers conferred by second
proviso to section 4 of the Bihar Molasses (Control) Act, 1947 (Bihar Act VI of 1947), as
amended by the Bihar Molasses (Control) (Third Amendment) Ordinance, 1977 (Bihar
Ordinance no. 159 of 1977), it is hereby notified that a permit fee of rupee one per quintal
of molasses shall be payable for movement of released molasses with effect from the date
of notification.
S.O. 175, dated the 8th February 1984. - In exercise of the powers conferred by section
8-A of the Bihar Molasses (Control) Act, 1947 (Bihar Act VI of 1947), as amended by
the Bihar Molasses (Control) Act, 1977 (Bihar Act no. 25 of 1977), the provision of
notification no. 1306, dated the 24th October 1983, is hereby modified from the date of
the issue of the notification upto 1st May 1984-
(1) An administrative charge at the rate of Rs. 2 (two) per M.Ton (20 paise
per quintal) shall be payable on released molasses having reducing sugar
of 37 percent or more, and at the rate of Re. 1 (one) per M.Ton (10 paise
per quintal) on molasses having reducing sugar of less than 37 percent.
(2) That administrative charge at the above mentioned rate shall be payable on
released molasses supplied to the distilleries outside the State of Bihar.
S.O. 419, dated 23rd November, 1994. - In exercise of powers conferred by second
proviso to Section 4 of the Bihar Molasses (Control) Act 1947 (Bihar Act VI of 1947), as
amended by the Bihar Molasses (Control) (Third amendment) Ordinance, 1977 (Bihar
Ordinance No. 159 of 1977), the Governor of Bihar is pleased to enhance the rate of
permit fee from Rupee one per quintal of Molasses, fixed by Notification No. S.O. 1251,
dated 12th September 1977 to Rs. 5 (Rupees five) per quintal of molasses for movement,
with effect from the date of notification.
S.O. 97, dated 1st August 1995. - In exercise of powers conferred by section 8-A of
Bihar Molasses (Control) Act, 1947 (Bihar Act 6 of 1947) and Rule 4-A of Bihar
Molasses (Control) Rules, 1955, the Governor of Bihar is pleased to revise the
administrative charges as levied on released molasses, by Notification No. S.O. 1249,
dated 12th September 1977 as follows:-
(1) Administrative charge shall be payable, on released Molasses containing
37% and above reducing sugar at the rate of Rs. 15 (Rupees Fifteen) per
quintal and at the rate of Rs. 10 (Rupees ten) per quintal on released
molasses containing reducing sugar less than 37%.
(2) Administrative charges at the above mentioned rates shall be payable on
the released molasses intended for supply to the distilleries of outside the
State.
S.O No. 476, dated 22nd December 1995- In exercise of powers conferred by section
8A of Bihar Molasses (Control) Act, 1947 (Bihar Act 6 of 1947) and Rule 4A of Bihar
Molasses (Control) Rules 1955, the Governor of Bihar is pleased to amend the
notification published under S.O 97 dated 1st August 1995, as follows:-
AMENDMENT
Following para is added after Para (2) of notification no. S.O 97, dated 1st August 1995-
(3) Administrative charges at the above mentioned rates shall be payable on the released
molasses intended for supply to the distilleries situated within the state.
This will come into force with effect from the date of publication of notification in
official gazettee.