Section 62 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
62. The number of trees that can be tapped by a person when the toddy is used to be drunk as such.
- When a person desires to tap [coconut trees or] [Inserted by Notification No. Fin(Rev)/2-35/AR/723/68 dated 3-8-1968, published in Government Gazette, Series I No. 20 dated 17-9-1968.] date-trees or cajuris to draw toddy therefrom for his and his family's own use to drink as such, the number of trees for which licence is to be granted shall not exceed five and shall be fixed by the Excise Inspector in accordance with the number of members of the tappers family.
