Section 7(2) in Bihar Excise (Mahua Flowers) Rules, 2006
(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.
