Section 14 in Bihar Excise (Mahua Flowers) Rules, 2006
14. Application for permit to purchase.
- Any person desiring to purchase Mahua flowers shall make an application to the Collector or Excise Officer for a permit to purchase such flowers. The application shall contain the following particulars, namely;(i)the name and address of the applicant;(ii)whether the applicant holds a licence for the possession or sale of Mahua flowers and its number and the place in respect of which such licence is held;(iii)the quantity of Mahua flowers to be purchased;(iv)the name and address of the person by whom Mahua flowers are to be purchased;(iv)the place to which Mahua flowers will be transported after purchase;(v)the route by which Mahua flowers will be transported; and(vi)the period for which the permit is required to be valid.(vii)purpose for which it is purchased.
