113. [ Fees on special licences for tari and pachwai. [Substituted vide Notification No. 2101/30.3.1968.]
- Subject to restrictions, privileges and commissions referred to in Rule 102-(1)Licence for drawing of unfermented tari for manufacturing gur or molasses therefrom shall be issued free of charge in local areas in which a notification under Section 14 of the Act may be in force.(2)Licences for the home-brewing of pachwai may be granted to any household in the areas specified below only after the fees prescribed in each case is paid before the licence is issued.Balasore-Rs. 2 per household per annum.Angul and Khondmals-Re. 1 per household per annum.(3)The fee for special licence granted for home-brewing of pachwai to meet the requirements of special occasions such as marriage, etc., shall be fifty paise for each family:Provided that no licences under Sub-rule (2) shall be granted for home-brewing of pachwai within the limits of any Municipal area.]
