Section 6 in Bihar Excise (Mahua Flowers) Rules, 2006
6. Application for grant of licence for possession or sale.
(1)Any person desiring to possess or sell Mahua flowers may make an application to the Collector or Excise Officer of the district;(2)an application for a licence to possess Mahua flowers shall contain the following particulars, namely;(i)the name and complete address of the applicant;(ii)the particulars of the place or premises where Mahua flowers will be stored or used;(iii)the quantity of Mahua flowers which will be required for the use per month;(iv)the period for which the licence is required;(v)the details of the use or uses to which the Mahua flowers will be put; and(vi)the purpose for obtaining such licence.(3)An application to sell Mahua flowers shall contain the following particulars, namely;(i)the name and address of the applicant;(ii)the particulars of the place or premises where Mahua flowers will be kept for sale;(iii)total quantity of Mahua flowers to be stocked for sale during the course of the licence period.(iv)the period for which the licence is required.(v)whether the applicant is a trader/owner of mahua trees ora recognised body.(vi)the detail of the area of clientele in during the likely purpose for which the clients would purchase Mahua flowers.
