24. Owner or other person in possession of excise trees to give intimation of unwillingness to tap excise trees, etc.
(1)Where in any area, a duty under section 21 is levied, the owner or other person in possession of the excise trees in that area, who is unwilling to have his excise trees tapped or to allow the drawal of toddy there from, shall, before the date notified in this regard by the authority empowered to grant a licence under section 13, intimate his unwillingness in writing to the said authority. [Every such intimation received before the date so notified may be approved by the Commissioner subject to such rules as may be made in this behalf and shall take effect only on and from the date on which it is so approved; and the intimation so approved shall not be revoked during the period of seventeen months from the date so notified.] [Substituted by Act No.6 of 1974.](2)Where no such intimation is received by the said authority before the date so notified, the licence applied for under section 13 may be granted to the person applying therefor.(3)[ [xxx]] [Sub-section (3) omitted by Act No.10 of 1989.]
