Section 5 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

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State of Rajasthan - Section

Section 5 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

5. Fees for licence.

- No fees shall be charged for a license to tap trees for the manufacture of gur or any other product which is not an intoxicant or for domestic consumption of neera, but such fee as the Excise Commissioner may prescribe from time to time shall be charged for license for-

(a)the sale of neera by retail, or

(b)the supply of neera for sale.

Notification[No. E/ 16/ OP/ A/ 424, dated 23.10.1965 as amended by Notification G.S.R. 1, dated 28.3.1995, Published in Rajastha Government Gazette part 4(ga), dated 13.4.1995, page 3] - In exercise of the powers conferred by the Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960, Excise Commissioner, hereby prescribed the undermentioned fees for the following classes of licences, namely.-

Fees for three years or part thereof
(1)	Licence for the sale of Neera by retail	Rs. 15/-
(2)	Licence for the supply of Neera for sale	Rs. 15/-

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State of Rajasthan - Section

Section 5 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

5. Fees for licence.