Section 18 in Bihar Excise (Mahua Flowers) Rules, 2006
18. Import permits.
- No permit for the import of Mahua flowers shall be granted to any person unless such person holds a licence for the possession or sale of Mahua flowers:Provided that such permit may be granted to other persons in case the quantity to be imported does not exceed the prescribed limit in weight, under Rule 3 and Mahua flowers are to be used tor bona fide scientific, agricultural, educational, medicinal or domestic purpose.
