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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017

(1)Any tapper desiring to tap a tree and draw neera therefrom, may make an application for license to the licensing authority to be notified by the State Government at least fifteen days before the date of tapping a tree in the form-I.