Section 579 in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Section

Section 579 in Rules under the United Provinces Excise Act, 1910

579. Making and numbering of tree.

(1)No tree shall be tapped unless it is marked by blue with 25 centimetres square in which shall be prominently painted in white the number of the tree, the licence year and the appropriate figures as provided in sub-rule (2). The marking and numbering should be at height of 75 centimetres measured from the bottom of the tree, and on the northern or southern side of the trunk of the tree as the tapping will be done on the eastern or western side of the crest of tree.

(2)The licensee shall paint the figures specified in column (2) of the table below to indicate that the tree is intended to be tapped for any of the purposes specified against them in column (1) of the said table :

Manufacture of Gur or other similar product which is not anintoxicant	...	I
Storage and supply of Nira	...	II
Bona fideprivate consumption	...	III

The marking should be distinct and such that it cannot be effaced easily through rain water or similar natural cause.

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State of Uttar Pradesh - Section

Section 579 in Rules under the United Provinces Excise Act, 1910

579. Making and numbering of tree.