Section 7 in Bihar Excise (Mahua Flowers) Rules, 2006
7. Grant of licence.
(1)On receipt of an application under Rule 6, the Collector or the Excise Officer of the district shall make enquiries regarding the particulars given in the application and such other enquiries as he deems necessary. If he is satisfied that the applicant would not misuse the licence and there is no other objection to grant the licence applied for, he may grant the applicant a licence on payment of fees prescribed under sub-rule (2) of this Rule. The licence for the possession of Mahua flowers shall be in Form M.F. (I) of this Rule and the licence for the possession and sale thereof shall be in Form M.F. (II).(2)The fees in respect of licence granted under sub-rule (1) shall be as specified below:-(i)For possession-(a) When Mahua flowers are required for bona fide industrial purpose in any factory as defined in the Factories Act and in any other industrial concern-rupees two hundred only;(b)When Mahua flowers are required for bona fide domestic use, such as use for food or fodder of cattle by a member of a Scheduled Tribe-rupees ten only.(ii)For sale by a person who has lawfully, collected or purchased the Mahua flowers for the purpose of sale but who is not the owner of the trees of which they are the produce;(a)When the total quantity allowed for sale during a year does not exceed one hundred quintals, when such quantity is to be stored in a single place of storage in a village or town-rupees two hundred only;(b)When the total quantity allowed for a sale during a year does not exceed one hundred quintals and when such quantity is to be stored in a town or village-rupees two hundred only for each additional place of storage;(c)When Mahua flowers are required fa bona fide scientific, agricultural, educational or medicinal purpose-rupees one hundred only. When the total quantity allowed for sale during a year exceeds one hundred quintals per year, and when such quantity is to be stored in a single place of storage in a village or town-rupees five hundred only and when such quantity is to be stored in more than one place of storage in a town-rupees five hundred only for each additional place of storage.(iii)For the sale of Mahua flowers by the owner of trees of which the Mahua flowers are the produce;(a)When the total quantity allowed for sale during a year does not exceed fifty quintals and when such quantity is to be stored in one village or town (whether in one place or more than one place)-rupees fifty only;(b)When the total quantity allowed for sale during a year exceeds fifty quintals but does not exceed one hundred quintals and when such quantity is to be stored in a store in a single place of storage in a village or town-rupees one hundred only;(c)one hundred quintals and when such quantity is to be stored in a single place of storage in a village or town-rupees five hundred only and when such quantity is to be stored in more than one place of storage in a village or town-rupees two hundred only for each additional place of storage.(iv)The fee in respect of a licence for the sale of Mahua flowers granted to a recognised body shall be rupees one hundred only.
