Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(b) in Bihar Excise Act, 1915 (b)no tari shall be drawn from any tree, in any local area specified in this behalf by the State Government by a notification, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector:
