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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(1) in The Bihar Prohibition Act, 1938

(1)Subject to the control of the Provincial Government, the Collector or any officer empowered by him may grant-
(a)licences for the tapping of any palmyra or date palm tree for juice intended to be used as talras or for the manufacture of gur, or
(b)permits for the possession, transport or sale of talras.