- Notwithstanding anything contained in the proviso to Section 14,-(a)no tari producing tree shall be tapped, and(b)no tari shall be drawn from any tree, in any local area specified in this behalf by the State Government by a notification, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector:Provided that, when any exclusive privilege of manufacturing tari has been granted under Section 22, the State Government may declare that the written permission given by the grantee to draw tari shall have the same force and effect as a licence granted by the Collector under sub-section (i) of this Section:Provided also that, in any local area specified by notification under subsection (1), the State Government may, by notification declare that sub-section shall not apply to tree tapped or tari drawn under such special conditions as the Board may prescribe.
