Section 4 in Bihar Excise (Mahua Flowers) Rules, 2006
4. Issue of licence for possession.
- A licence for the possession of Mahua flowers exceeding the limit prescribed in Rule 3 of these Rules may be granted to a person requiring Mahua flowers for bona fide industrial, agricultural, scientific, educational or domestic purposes:Provided that, an owner of Mahua flowers, which are the product of trees belonging to such owner, can keep such Mahua flowers under his own possession for his domestic and agricultural use without obtaining a licence.
