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State of Bihar - Section

Section 4 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017

4. Period of agreement.

- The tapping agreement may be annual/seasonal or monthly for the following period : -
(i)An annual agreement executed under rule-3 of these Rules shall remain effective for a period of one year from the 1st day of April, to the 31st day of March, following (both days inclusive) or
(ii)A seasonal agreement for tapping tree shall remain effective from the months of April to August/September (Sahi season) or October/November to March (Basanti season), or
(iii)A monthly agreement shall remain effective for a specific month of a year or any other period which deems fit for the owner and the tapper.