- Notwithstanding anything contained in the proviso to section 13,-(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 license granted in that behalf by the Collector:Provided that, when any exclusive privilege of manufacturing tari has been granted under section 22, the [State] [Substituted by ALO.] 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 sub-section (1), the [State] [Substituted by ALO.] Government may, by notification declare that the sub-section shall not apply to tree tapped or tari drawn under such special conditions as the Board may prescribe.
