Section 6(2) in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
(2)A license shall generally be issued for drawing neera from trees in selected taps within a radius of half a mile from the place of manufacture or the place of sale:Provided that the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] may, subject to the approval of the Excise Commissioner grant a license for the tapping of trees beyond such radius, if he is satisfied that for any special reasons such license is necessary.
