Section 7(1) in Bihar Excise (Mahua Flowers) Rules, 2006
(1)On receipt of an application under Rule 6, the Collector or the Excise Officer of the district shall make enquiries regarding the particulars given in the application and such other enquiries as he deems necessary. If he is satisfied that the applicant would not misuse the licence and there is no other objection to grant the licence applied for, he may grant the applicant a licence on payment of fees prescribed under sub-rule (2) of this Rule. The licence for the possession of Mahua flowers shall be in Form M.F. (I) of this Rule and the licence for the possession and sale thereof shall be in Form M.F. (II).
