Section 558 in Rules under the United Provinces Excise Act, 1910
558. Licence required to tap tari.
- No tree shall be tapped and no tari shall be drawn in the areas, to which these rules apply except under a licence in Form C.L. 10-A granted by the Collector of the district concerned.Note. - The provisions of this rule do not override the general paragraph 526 supra, applicable in respect of tapping of trees under authority of a pass in Form C.L. 16 issued in accordance with the general governing tree-tax system.
