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State of Tamilnadu - Section
Section 19A in Tamil Nadu Prohibition Act, 1937
19A. [ ***] [Omitted by Tamil Nadu Act No. 33 of 1986.]
| 19A. [ Licence for tapping or drawing of any toddy, etc., [Inserted by Tamil Nadu Act No. 23 of 1981.]- Subject to the control of the State Government and subject to such conditions as may be prescribed, the prescribed authority may, -(i) issue licences to any person, -(a) for tapping any toddy-producing tree or permitting or suffering toddy to be tapped form any tree belonging to him or in his possession; or(b) for drawing toddy from any tree or permitting or suffering toddy to be drawn form any tree belonging to him or in his possession; or(ii) issue permits for the possession or transport of such toddy.] |