Section 6(3) in Bihar Excise (Mahua Flowers) Rules, 2006
(3)An application to sell Mahua flowers shall contain the following particulars, namely;(i)the name and address of the applicant;(ii)the particulars of the place or premises where Mahua flowers will be kept for sale;(iii)total quantity of Mahua flowers to be stocked for sale during the course of the licence period.(iv)the period for which the licence is required.(v)whether the applicant is a trader/owner of mahua trees ora recognised body.(vi)the detail of the area of clientele in during the likely purpose for which the clients would purchase Mahua flowers.
