Section 13 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
13. Transport of neera.
- Neera drawn under a license shall not be mixed or adulterated with toddy or any substance or liquid or taken to any place other than the place of manufacture or the place of sale, as the case may be unless a special permit for such removal has been obtained previously from the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] incharge of the area:Provided that no such permit shall be granted to any person other than a person holding a license for the tapping trees and for drawing neera therefrom for the manufacture of gur or any other article which is not an intoxicant.
