Section 20 in Bihar Excise (Mahua Flowers) Rules, 2006
20. Grant of Import Permit.
(1)On receipt of an application under Rule 19, the Collector or Excise Officer may make enquiries regarding the particulars given in the application and also such other enquiries as he deems necessary. If the concerned Officer is satisfied that there is no objection to grant the permit applied for he may grant such permit in Form M.F. (VI) on payment of a fee of rupees two only.(2)The permit shall contain four parts which shall be dealt with as under;
