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State of Odisha - Section

Section 39 in The Orissa Prohibition Act, 1956

39. Licences for tapping for sweet tari, etc.

- Subject to the control of the Prohibition Commissioner, Prohibition Deputy Commissioner or any officer empowered by him may issue-
(a)licences for tapping of any trees for sweet tari for consumption thereof without fermentation or for the manufacture of jaggery therefrom; or
(b)permits for the possession, transport or sale of such tari.