Section 530 in Rules under the United Provinces Excise Act, 1910
530. Marking of trees.
- The permit-holder shall point out to the marking officer, when required, the trees which are to be tapped. The mode of marking of trees shall be prescribed by the Excise Commissioner. No tari or sendhi shall be drawn from any tree, nor shall any pot be attached to any tree, until it shall have been marked by the department. The permit-holder and the tappers shall be responsible for the maintenance of the marks so put on the trees and shall not efface or attempt to efface them.Note. - The mode of marking trees and the point for its use in a particular year shall be prescribed by the department from time to time.
