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State of Tamilnadu - Section

Section 16 in Tamil Nadu Padani Rules, 2017

16. Revision.

- The Government may, either on application made within one month from the date of receipt of the order of the appellate authority, or suo motu, exercise the power of revision under these rules.Form - I[see rule 3]Application For Licence For Tapping of Padani From Palmyra, Date Or Any Other Kind of Palm Tree and Possession, Transport, Sale and Distribution of Padani and For Manufacture of Any Products Therefrom.
1 Name of the Applicant. (In Block Letters)  
2 Address of theApplicant.Door No, Street NameVillage / Area /LocalityTaluk and District.  
3 Whether the applicantis a member of a registered Palmgur Society or Palmgur Federationregistered with the Tamil Nadu Palm Products Development Board.If yes,(a) RegistrationNumber(b) Date of Registration.  
4 Name and number of trees to be licensed togetherwith details of survey numbers and Villages in which it islocated. Village. Survey No. Kind of tree. Number of trees.
       
5 Whether the Land ortree owned by Government or Private?Name of the Owner of the Land / tree.  
6 State whether permission is obtained from theLand or tree owner for tapping?  
7 If the trees are in Government Land, provide theremittance details thereof:-  
8 Number of Persons proposed to be employed forTapping.  
9 Purpose of theLicence:-Tapping and saleof Padani; .Manufacture of products from Padani (givedetails).  
I/We, hereby declare that the particulars given above are true and correct.Signature of the Applicant.Place:Date:Form - II[see rule 4]Licence For Tapping of Padani From Palmyra, Dates Or Any Other Kind of Palm Tree (Except Coconut Tree) and Possession, Transport, Sale and Distribution of Padani and For Manufacture of Any Products Therefrom.
Licence No.:- District:-
Licence is hereby granted and issued to .............................(Name and address of the licence holder) at ...........................(enter details of premises and boundaries) ............................. Village, ........................................ Taluk, ................................. District for tapping of Padani and sale, possession, distribution of Padani for the manufacture of jaggery or any other products manufactured from Padani (Number of the trees to be furnished).
1 Registration Number and date of Registration ofthe applicant in a Palmgur Society or Palmgur Federation which isregistered with the Tamil Nadu Palm Products Development Board.  
2 Details of Village, Survey Numbers with kind andnumber of trees from which tapping of Padani is permitted. Village. Survey No. Kind of Trees. Number of Trees.
3 Number of persons proposed to be employed fortapping Padani.  
4 Details of products proposed to bemanufactured:- Name of the product and quantity to be produced.  
5 Licence period. From __________ to ___________
Conditions.