Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Prohibition (Amendment) Act, 2006 39 of 2006 [01 August 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Bom. Xxv Of 1949 Bombay Prohibition (Amendment) Act, 2006 39 of 2006 [01 August 2006] PREAMBLE An Act further to amend the Bombay Prohibition Act, 1949. WHEREAS it is expedient further to amend the Bombay Prohibition Act, 1949 (Bom. XXV of 1949), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Prohibition (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 2 Of Bom. Xxv Of 1949 :- I n section 2 of the Bombay Prohibition Act, 1949 (Bom. XXV of 1949), for clause (28), the following clause shall be substituted, namely :- "(28) "molasses" means the heavy, dark coloured viscous liquid produced during the manufacture of gur or sugar containing in solution or suspension, sugars which can be fermented, and includes the solid form of such liquid and also any product formed by the addition to such liquid or solid of any ingredient which does not substantially alter the character of such liquid or solid; and- shall also include substances containing sugars obtained from sugarcane known as black coloured gur and residual substances obtained from khandsari known as third sugar or raskat or sayar and irrespective of its colour rotten gur or rotten rab which conform to the following analytical standards on dry weight basis,- (i) total sugars (expressed as invert Sugar) less than 85 per cent. and sucrose less than 57 percent.; or (ii) extraneous matter insoluble in water more than 2 per cent.; or (iii) total ash more than 6 per cent.; or (iv) ash insoluble in Hydrochloric acid (HCL) more than 0.5 per cent.; or (v) more than 10 per cent. of moisture; but does not include any article which the State Government may, by notification in the Official Gazette, declare not to be molasses, for the purposes of this Act;".