Section 569 in Rules under the United Provinces Excise Act, 1910
569. Purpose for which licence to be granted.
(1)Licence to tap tree and draw Nira therefrom shall be granted by the Collector for the following purposes :(a)manufacture of Gur or other similar product which is not an intoxicant;(b)storage and supply of Nira to retail licensees;(c)bona fide private consumption.(2)Licence may also be granted by Collector to sell Nira by retail for consumption on premises.
