LexThe BIHAR MOLASSES (CONTROL) ACT, 1947
Bihar · state statute
Open in Lexace · Ask the AI about this actTHE 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 f or 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 sam e 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 respec tively 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 o f 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, permis sion 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 G overnment 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 agr eement 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 dist illery 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 f actory 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 ma y 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 varia tion 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 f or, 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 occ upier 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 ord er, 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 r eceptacles 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 i s, 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 warr ants 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 issue d 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 punisha ble 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 h e 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 whi ch 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 Co ntroller 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 n o 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 wi thin 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 p erson 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 transpo rt 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 (Bih ar 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 th is 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 shal l 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 w ithin 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 c onsumption 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, 194 7, 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 t ime, 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 purpo rted to have been done or taken in pursuance of any suc h 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 B ihar 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 thi s 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, pr oceeding 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 Biha r 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 dee med 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 wi th 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 fro m 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 exer cise 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) O rdinance, 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 24 th 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) (Thir d 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 (C ontrol) 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 Molass es 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 mentione d 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 not ification in official gazettee.