Section 11 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
11. Power to remove difficulty.
- If any difficulty arises in giving effect in the provisions of these rules the State Government may, by notification in the official Gazette, make such provisions as it deems necessary or expedient for removing the difficulty.Form 1Form of Application[See Rule 6(1)]To,Excise Superintendent/ Assistant Commissioner of ExciseDistrict...................Sir,I, the undersigned........................residing at .................. desire to tap neera producing trees described in the Schedule hereto and draw neera therefrom :-(a)for the manufacture of gur or any other article which is not an intoxicant :(b)for the supply of neera - to COMFED for manufacturing gur or any other article which is not an intoxicant from neera or for processing and selling neera to retail vendors for retail sale and consumption on premises.
