Section 515(2) in Rules under the United Provinces Excise Act, 1910
(2)Subject to the the provisions of clause (1) no restriction has been placed on the source of supply owing to the possibility of the licensee not being able to come to terms with the tree owners in his immediate vicinity. It is, however, desirable that licensee should be able to obtain his supply of Tari from tree situated near his shop; this print should be considered in determining the location of shops.
