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State of Rajasthan - Act

The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

RAJASTHAN
India

The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

Rule THE-RAJASTHAN-NEERA-UNFERMENTED-JUICE-OF-PALMS-RULES-1960 of 1960

Published on 18 August 1960
Commenced on 18 August 1960
[This is the version of this document from 18 August 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960Published vide Notification No. 91(3/1) Ex. OP/59-60/4839, dated 18-8-1960, Published in Rajasthan Gazette Part 4-C, dated 8-9-1960In exercise of the powers conferred by section 42 of the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) the Excise Commissioner, with the previous sanction of the State Government, hereby makes the following rules to regulate the tapping of palmyra, date or any other palm trees and sale of neera.

1. Short title.

- These rules may be called the Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960 and shall come into force on their publication in the Rajasthan Gazette.

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context,-

(a)"the Act" means the Rajasthan Excise Act, 1950;

(b)"form" means the form appended to these rules;

(c)"neera" means unfermented juice drawn from any coconut, date or any other palm tree;

(d)"section" means a section of the Act; and

(e)"tree" means a neera producing tree.

3. Application for licence.

(1)Any person desiring-

(a)to tap a tree and draw neera therefrom:-

(i)for the manufacture of gur or any other product which is not an intoxicant; or

(ii)for the supply of neera: -

(a)to persons licensed to manufacture gur or any other article which is not an intoxicant from neera; or

(b)to persons licensed to sell neera by retail for consumption on premises; or

(iii)for domestic consumption with the prior permission of the Excise Commissioner:

(b)to sell neera by retail for consumption on premises may make an application in Form A.N. 1 for a licence to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] atleast [three months] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] before the date of tapping a tree or the sale of neera, as the case may be. An application for tapping trees situated on any Government land shall be accompanied by a no objection certificate from the Government Department concerned.

(2)[ On receipt of an application under sub-rule (1) the District Excise Officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection in granting the licence applied for, he may on payment of cash security of Rs. 200/- and subject to the orders of the Excise Commissioner, grant the applicant a licence in Form L.N. I, III or IV as the case may be, ordinarily within three months from the date of receipt of the application, but he may, for any special reasons to be recorded in writing issue the same after the expiry of the said period:] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71][Provided that the Excise Commissioner if he thinks fit in public Interest so to do, may exempt any person or class of persons from the payment of cash security.] [Inserted by GSR 44, dated 10-4-1980; Published in Rajasthan Gazette Part IV-C(I), Ordinary dated 26-6-80]

(3)Application for renewal of licence in Form L.N. I, II, III and IV, shall be made within two months before expiry of the licence. If the District Excise Officer, decides to renew the licence, he shall ordinarily do so, in the first fortnight of June. If refusal to renew a licence is not communicated, the same will be held to be valid till a reply is received by the holder thereof.

4. Period of licence.

- A licence granted under sub-rule (2) of rule 3 shall remain in force for a period of one year from 1st day of April to the 31st day of March following (both days inclusive):Provided that license granted on a date subsequent to the 1st day of April shall be granted only for the period from that date to the 31st March following.

5. Fees for licence.

- No fees shall be charged for a license to tap trees for the manufacture of gur or any other product which is not an intoxicant or for domestic consumption of neera, but such fee as the Excise Commissioner may prescribe from time to time shall be charged for license for-

(a)the sale of neera by retail, or

(b)the supply of neera for sale.

Notification[No. E/ 16/ OP/ A/ 424, dated 23.10.1965 as amended by Notification G.S.R. 1, dated 28.3.1995, Published in Rajastha Government Gazette part 4(ga), dated 13.4.1995, page 3] - In exercise of the powers conferred by the Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960, Excise Commissioner, hereby prescribed the undermentioned fees for the following classes of licences, namely.-

Fees for three years or part thereof
(1)	Licence for the sale of Neera by retail	Rs. 15/-
(2)	Licence for the supply of Neera for sale	Rs. 15/-

6. Place of manufacture or of sale.

(1)The manufacture of gur or any other article which is not an intoxicant shall be carried on at the place specified in the license (hereinafter called "the place of manufacture") Neera shall be sold at the place mentioned in the license (hereinafter called "the place of sale").

(2)A license shall generally be issued for drawing neera from trees in selected taps within a radius of half a mile from the place of manufacture or the place of sale:Provided that the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] may, subject to the approval of the Excise Commissioner grant a license for the tapping of trees beyond such radius, if he is satisfied that for any special reasons such license is necessary.

7. Ineligibility of license.

- No license to tap trees and draw, supply or sell neera shall be issued to any person who holds or has any direct or indirect interest in any country liquor shop.

8. Condition of tapping.

- The licensee shall not tap any tree in excess of the number which he is licensed to tap. No tree which is less than five feet in height from the ground level shall be tapped nor shall neera be drawn therefrom. No pots shall be attached for such purpose to any neera producing trees more than five feet in height until the license therefor has been issued and until the trees have been marked and numbered in the manner so specified in rule 9. Neera shall be drawn and collected only in such receptacles as have been treated in the following manner:-They shall be completely washed with water and then be half boiled with water heated to boiling point and kept on boiling for at least fifteen minutes. They shall be emptied and heated on bare flame to kill any residual years or cells and then be smoked over burning straw and leaves. 87.6 grains of lime per gallon or 1.3 grams of lime per litre of neera in finely powdered state shall be placed in the receptacles to keep the neera in unfermented state.[The depth and width of incision shall not exceed 1/3 of the diameter of the tree at the point of incision and the length of it shall not exceed 20.32 centimetres.The incision shall not be made at any point within one metre and 83 centimetres from the ground or 45.72 centimetres from the top of any incision.in case of date or palm trees the central spike like clusters of leaves shall not be touched of the lateral leaves, not less than 2 layers of leaves shall be left, reckoning from layers immediately next to the Central clusters down to the top line of incision or in other words above the top line of incision, less than 8 leaves shall be left excluding the central spike like clusters on the face of the tree on which the incision is made.] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71]

9. Marking and numbering the trees.

- No trees shall be tapped and neera drawn therefrom unless it has been marked with a deep coloured two inches broad ring and the serial number of the trees above this ring in the same manner as in the case of other tari producing trees. The marking will be done by an Excise Officer.

10. Nokarnama.

- Every agent or tapper employed by the licensee in connection with his license shall be provided with a Nokarnama signed and dated by the licensee. The name of such employee together with the date on which he is appointed shall be communicated forthwith in writing by the licensee to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in R.G. Part IV-C(I), dated 15-7-71] incharge of the area in which the place of manufacture or the place of sale, as the case may be, is situated. The maximum number of employees which a licensee may employ at a time shall be fixed by the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] of the number of trees tapped and other relevant circumstances.

11. Time.

- No neera shall be taken down from trees except between sunrise and sunset unless otherwise sanctioned by the Excise Commissioner.

12. Use of neera.

- No neera drawn from trees tapped under a license and intended to be utilised in the manufacture of gur or any other article, which is not an intoxicant, shall be kept at the place of manufacture till sunrise of the next day unless it is boiled, and no such boiled neera shall be kept for more than 24 hours from the time it is boiled.

13. Transport of neera.

- Neera drawn under a license shall not be mixed or adulterated with toddy or any substance or liquid or taken to any place other than the place of manufacture or the place of sale, as the case may be unless a special permit for such removal has been obtained previously from the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] incharge of the area:Provided that no such permit shall be granted to any person other than a person holding a license for the tapping trees and for drawing neera therefrom for the manufacture of gur or any other article which is not an intoxicant.

14. Inspection of trees.

- Any person tapping trees or drawing neera therefrom under these rules shall bring down the receptacles attached to any of the trees so tapped for inspection on demand by any Excise Officer responsible for checking the breach of the conditions of the license.

15. Accounts.

- The licensee shall maintain an account book showing the number of trees tapped under his license every day, the total quantity of neera drawn therefrom every day, the quantity of neera, if any, obtained by him every day from a person holding a license for the supply of neera and the quantity of neera, if any, sold by him every day. Such account book shall also show the quantity of gur or any products manufactured by him every day. The daily accounts shall be totalled every month to get the monthly figures.

16. Inspection of the place of manufacture or sale.

- ( 1) The place of manufacture or the place of sale as well as the account book shall be open to inspection by an Excise Officer not below the rank of Inspector. The officer shall record his observations in the inspection book maintained by the licensee.

(2)A licensee shall always keep ready six test tubes, one test tube stand, a pair of tongs for holding test tubes, one spirit lamp, spirit, one cleaning brush and one funnel in a clean condition at his own expense and shall produce them on demand by the inspecting officers for testing whether neera kept at the place of manufacture of sale has fermented or not.

17. Penalty.

- In the event of any breach of any of the provisions of these rules or any of the terms or conditions of a license granted under these rules, the license shall be liable to be cancelled or suspended under section 34 of the Act without prejudice to any other penalty to which the licensee may be liable under the said Act or under any other law for the time being in force. [The cash Security shall also be liable to forfeiture in whole or part for the breach of any of the provision of these rules or any of the terms or conditions of licence granted under these rules.] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71]Form A.N.I.[See Rule 3]Form of ApplicationTo[The District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71]........................................Sir,

1. I, the undersigned S/o ............. residing at ........... desire:-

*(a) to tap the neera producing trees described in the Schedule hereto and drawn neera therefrom:-

(i)for the manufacture of gur or any other article which is not an intoxicant:

(ii)for the supply of neera:-

(A)to persons manufacturing gur or any other article which is not an intoxicant from neera: or

(B)to persons licensed to sell neera by retail for consumption on premises:

(iii)for domestic consumption:

(b)to sell neera for consumption on premises and accordingly apply for the necessary license.

2. Number of members in my household who drink neera are .............

3. I hereby undertake to use the neera for the above-mentioned purposes.

4. I hereby declare that:-

(i)No license was ever refused to me.

(ii)No similar license previously granted to me was ever revoked or suspended.

(iii)No renewal of similar license was ever refused to me owing to a breach of law relating to Excise Revenue, opium or intoxicating drugs.

5. I declare that to the best of my knowledge and belief the information furnished herein is true and no material fact has been suppressed by me.

Signature of ApplicantDate ................Place ...............

Schedule

No. and kind of trees to be tapped	Situation of trees to be tapped	Owner's/Proprietor's name and signature in tokenof his consent to the trees being tapped	Remarks
1	2	3	4

Signature of ApplicantDate ................Place ...............* Retain only that which is necessary and cancel the remaining items.Not to be filled in the case of trees standing on Government land but a separate certificate from the Department concerned should be appended.Form L.N.I.[See Rule 3]License for the tapping of neera producing trees and drawing neera therefrom for the manufacture of gur or any other article which is not an intoxicant.License is hereby granted under and subject to the provisions of the Rajasthan Excise Act, 1950 and the rules made thereunder and the conditions of his license to Shri ............ (hereinafter called "the licensee") residing at .......... authorising him during the period commencing from ........... to .......... (both days inclusive) to tap for and draw neera for the manufacture of gur or any other article which is not an intoxicant at ............ (hereinafter called "the place of manufacture") from the trees specified in the Schedule hereinafter appended (hereinafter referred to as "the said trees") growing within the limits of the village of ............ in the police station of in the district of ........... and in the survey numbers specified in the said Schedule.This license is granted subject to the following conditions, namely:Conditions

1. The licensee shall not tap any trees other than the said trees nor shall he allow any neera drawn under this license to ferment.

2. Each of the said trees shall be marked and numbered by the Excise Authorities in the manner specified in rule 9 of the Rajasthan Neera Rules 1960. The licensee shall not tap or cause to be tapped any of the said trees or draw or cause to be drawn neera therefrom until the said trees are marked and numbered in the said manner. Neera shall be drawn and collected only in receptacles after treating the same in the following manner:-

They should be completely washed with water. They should then be half boiled with water, heated to boiling point and kept on boiling for atleast fifteen minutes. They should be emptied and heated on bare flame to kill any residual yeast or cells. They should then be smoked over burning straw and leaves, 87.6 grams of lime per gallon or 1.3 grams of lime per litre of neera in finely powdered state should be placed in the receptacles to keep the neera in unfermented state.

3. The licensee shall convey the entire quantity of the neera drawn by him from the said trees under this license to the place of manufacture by a direct route and to no other place.

4. No neera shall be kept till the sunrise of the next day unless it is boiled: Provided that no such boiled neera shall be kept for more than 24 hours.

5. The licensee shall carry on the business either personally or by an agent duly authorised by him in this behalf by a written Nokamama signed by himself. The name of each agent and the date of his appointment shall be communicated forthwith in writing by the licensee to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] having charge of the area in which the place of manufacture is situated. The licensee shall be responsible for the breach of any of the conditions of this license by any person so authorised. The total number of employees at a time shall not exceed the number fixed by the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] in this behalf.

6. The licensee shall abide by the conditions of the license and the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder and shall give an undertaking to that effect.

7. The licensee, his heirs, legal representatives or assignees shall have no claim whatsoever to the continuance or renewal of this license after the expiry of the period for which it is granted. It shall be entirely within the discretion of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] to permit or not the assignee of the licensee, in case of sale or transfer, or the heir or legal representative of the licensee in case of death, to have the benefit of the license for the unexpired portion of the term for which it is granted.

8. Infraction of any of the above conditions will render the licensee liable to forfeiture and to all or any of the penalties prescribed by law or rules.

Particulars of trees in respect of which the license is granted.

Village and Survey No.	Description of field or garden	Number and kind of trees licensed to be tapped	Remarks
Coconut, Palmyra, Date, Sago Palm
1	2	3	4

Granted this the .................... Day ................ 19

Seal of the Licensing Authority

Licensing Authority

Form No. L.N. II[See Rule 3]Licence to tap neera producing trees and drawn neera for domestic consumptionLicense is hereby granted under the subject to the provisions of the Rajasthan Excise Act. 1950 and the rules, made thereunder and the conditions of this license to Shri ....................... (hereinafter called "the licensee") ................................... residing at ....................... authorising him during the period .......... commencing from ............ to ............. (both days inclusive) to tap and draw neera from the trees specified in the Schedule hereinafter appended ............... (hereinafter referred to as "the said trees") growing within the limits..........of the village of ........ in the Police Station of ........... and in the survey number specified in the said Schedule for the purpose of using the neera for domestic consumption only by the licensee and the persons of his household.Conditions

1. Each of the said trees hereby licensed to be tapped shall be marked and numbered by the Excise Authorities in the manner specified in the Rajasthan Neera (Unfermented Juice of Palm) Rules, 1960. The licensee shall not tap or cause to be tapped any of the said trees or draw or caused to be drawn neera therefrom, until the said trees shall have been marked and numbered as aforesaid.

The licensee shall not tap, or cause to be tapped or draw neera from any tree not licensed to be tapped by him. Neera shall be drawn and collected only in receptacles after treating the same in the following manner:-They should be completely washed with water. They should then be half boiled with water heated to boiling point and kept on boiling for at least fifteen minutes. They should be emptied and heated on bare flame to kill any residual yeast or cells. They should then be smoked over burning straw and leaves, 87.6 grams of lime per gallon, 1.3 grams of lime per litre of neera in finely powdered state should be placed in the receptacles to keep the neera in unfermented state.

2. The licensee shall convey the entire quantity of the neera drawn him under this license to his place of residence by a direct route. The licensee shall not draw neera from the said trees before sunrise or after sunset. The licensee shall not convey or allow to be conveyed and neera drawn under this license to any place other than his place of residence. He shall use such neera only for the purpose of domestic consumption and shall not sell or supply neera to others. The unconsumed balance of neera may be used for the manufacture of gur or any other article which is not an intoxicant before it is fermented. Neera which is fermented shall be destroyed forthwith. No neera shall be kept till sunrise of the next day unless it is boiled: provided that no such boiled neera shall be kept for more than 24 hours.

3. The licensee shall not sell neera to anybody, nor shall he give It to anybody except to a person belonging to his household for such person, personal consumption only.

4. The licensee may, by a written Nokamama signed by him, authorise any other person to tap the trees hereby licensed and to transport the neera drawn from them. The licensee shall communicate such persons' name and date of his appointment to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] having charge of the area in which the said trees are situated.

5. The licensee, shall abide by the condition of this license and the provisions of the Rajasthan Excise Act, 1950 and the rules, made thereunder and shall give an undertaking to that effect.

6. The licensee, his heirs, legal representatives or assignees shall have no claim whatsoever to the continuance or renewal of this license, after the expiry of the period for which it is granted. It shall be entirely within the discretion of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] to permit or not the assignee of the licensee, in case of sale or transfer or the heir or legal representative of the licensee, in case of death, to have the benefit of the license for the unexpired portion of the term for which it is granted.

7. Infraction of any of the above conditions will render the license liable to forfeiture and to all or any of the penalties prescribed by law or rules.

Explanation. - For the purposes of this license, a household shall mean a group of persons residing and messing jointly as the members of one domestic unit.

Schedule 2

Number and kind of trees to be tapped	Number and situation of field or garden andvillage	Number of field or garden survey No.	Owner's name
1	2	3	4

Granted this the .............. Day of ........... 19 ...

Seal of the Licensing Authority

Licensing Authority

Form L.N. III[See Rule 3]License for the retail sale of neera for consumption on premises License is hereby granted under and subject to the provision of the Rajasthan Excise Act, 1950 and the rules, made thereunder and the conditions of the license to Shri..............(hereinafter called "the licensee") residing at ............ on payment of a fee of Rs. ......... authorising him during the period commencing from ............ to ....... (both days inclusive) to sell neera by retail for consumption on his premises situated at.................(hereinafter called "the said place of sale").The license is granted subject to the following conditions, namely:-Conditions

1. The licensee shall not sell or expose for sale neera unless,-

(i)it is pure according to the standard prescribed by the Excise Commissioner;

(ii)it has been obtained either from his own tree or from a supplier approved and licensed by the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] and at a rate not exceeding that fixed by the Commissioner of Excise from time to time.

2. The licensee shall not keep, sell or expose for sale neera, which has begun to ferment or which was not drawn on the same day or which is adulterated.

3. The licensee shall forthwith destroy all neera which is not in accordance with the standard prescribed and he shall not be entitled to any compensation therefor.

4. The licensee shall sell neera only at rates not exceeding those fixed by the Excise Commissioner from time to time.

The licensee shall not keep or store neera in any place other than the said place of sale nor shall he allow any one to remove any quantity of neera from the said place:Provided that the unsold neera may be removed to the place of manufacture of gur or any other article which is not intoxicant if a separate place is approved for the purpose and stored thereafter it is boiled, in the manner prescribed.

5. The licensee shall not stock or sell neera in a fermented state.

6. No neera shall be sold or served outside the said place of sale which shall be kept clean and no one shall be allowed to remove the neera sold to him outside the said place of sale. No neera shall be sold before sunrise or after sunset. The unsold balance of neera may be used for manufacture of gur or any other article which is not an intoxicant before it is fermented. Neera which is fermented shall be destroyed fermented. Neera which is fermented shall be destroyed unless it is boiled; provided that no such boiled neera shall be kept for more than 24 hours.

7. The licensee shall be bound to supply at his cost sample of neera, received or sold by him whenever required for analysis. The result of the analysis shall be binding on him for the purposes of dealing with him, either under the conditions of this licence or under the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder.

8. The licensee shall provide himself with all the requisite receptacles, vessels, containers and glasses and standard measure of such metal and capacity as may,be prescribed by the Excise Commissioner. All the copper and brass pots used in the storage or selling shall be properly tinned from inside and kept clean.

9. This license shall be hung up in a conspicuous position in the said place of sale and a sign board of the size and description specified by the Commissioner of Excise shall be affixed on the outside of the said place of sale. On such sign board the following words in Hindi shall be painted:-

"License to Sell Neera by Retail"

10. The licensee shall enter everyday in the book of the supplier the quantity of neera received by him daily from such supplier and shall sign his name under such entry in token of his having received such quantity of neera. Similarly the licensee shall enter such quantity in the book maintained by him and obtain below such entry the signature of the supplier or his authorised agent in token of his having supplied such quantity of neera.

11. The licensee shall not sell neera except at the premises, previously approved by the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71], Such premises, all stock of neera contained therein, and all accounts relating to the sale of neera, shall at all reasonable times, be opened to inspection by an officer of the Excise Department not below the rank of an Inspector or any other officer or person duly authorised in this behalf.

12. The licensee shall maintain such accounts as may be prescribed. He shall also maintain a visit book serially paged for the remarks of the Inspecting Officers.

13. The licensee shall submit such returns as may be prescribed on the 17th of every month.

14. The licensee shall furnish two sureties for the sum of Rs. 100 each as guarantee of his good behaviour and adherence to the terms of this license.

15. The licensee shall carry on the business either personally or by an agent duly authorised by him in this behalf, by a written Nokar-nama signed by himself. The name of each agent and the date of his appointment shall be communicated forthwith in writing by the licensee to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] having charge of the area in which the said place of sale is situated. The licensee shall be responsible for the breach of any of the conditions of this license committed by any person so authorised.

16. No partnership entered into by the licensee after the granting of the license shall be recognised for the purpose of this license, unless the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] on receipt of am application from the licensee, agrees in writing to enter the name of the partner in the license.

17. The licensee shall abide by the conditions of this license and the provisions of the Rajasthan Excise Act, 1950 and the rules, made thereunder and shall give an undertaking to that effect.

18. The licensee, his heirs, legal representatives or assignee shall have no claim whatsoever to the continuance or renewal of this license after the expiry of the period for which it is granted. It shall be entirely within the discretion of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] to permit or not the assignee of the license, in case of sale or transfer or the heir or legal representatives of the licensee, in case of death, to have the benefit of the license for the unexpired portion of the term for which it is granted.

19. Infraction of any of the above conditions will render the license liable to forfeiture and to all or any of the penalties prescribed by law or rules.

Granted this the ................. Day of ............... 19 ....

Seal of the Licensing Authority

Licensing Authority

Form L.N. IV[See rule 3]License to tap and draw neera from neera producing trees for the supply of neera to persons manufacturing gur or any other article which is not intoxicant from neera or to persons licensed to sell neera by retail for consumption on premises.License is hereby granted under the subject to the provision of the Rajasthan Excise Act, 1950 and the rules, made thereunder and the conditions of this license to Shri ............... (hereinafter called "the licensee") residing at ........... on payment in advance the sum of Rs. .......... authorising him during the period commencing from ......... to (both days inclusive) to tap for and draw neera for the.........trees specified in the Schedule hereinafter appended (hereinafter referred to as "the said trees") growing within the limits of the village of in the police station of .................... in the district of ..................................... and in the survey numbers specified in the said Schedule for the purpose of supply thereof to persons manufacturing gur or any other articles which is not an intoxicant from neera or to persons licensed to sell neera by retail for consumption on premises.The license is granted subject to the following conditions, namely:-Conditions

1. Each of the said trees shall be marked and numbered by the Excise Authorities in the manner specified in rule 9 of the Rajasthan Neera (Unfermented Juice of Palm) Rules, 1960. The licensee shall not tap or cause to be tapped any of the said trees or draw or cause to be drawn neera therefrom until the said trees are marked and numbered as aforesaid.

2. The licensee shall convey neera drawn by him from the said trees to the place of manufacture or place of sale, as the case may be, of a licensee, holding of license in Form NO. L.N.I. or Form No. L.N.III may a direct route and to no other place:

Provided that he may, with the written permission of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] or any other duly Authorised Officer, collect neera drawn from trees in different carts or groves at a convenient centred place before conveying it to such place. The licensee shall not draw neera from the said trees before sunrise or after sunset and shall not except with the written permission of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] convey the neera from the said trees at any time after 5 p.m. (standard time).

3. Neera shall be drawn in receptacles into which a sufficient quantity of lime or any other preservative approved by the State Government is placed so as to keep the neera in an unfermented state.

4. The licensee shall carry on the business either personally or by an agent duly authorised by him in this behalf, by a written Nokar-nama signed by himself. The name of each agent and the date of his appointment shall be communicated forth with in writing to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] having charge of the area in which the said place is situated. The licensee shall be responsible for breach of any of the conditions of this license committed by any person so authorised.

5. The licensee shall not adulterate or mix neera with any foreign substance or liquid whatsoever. He shall supply the neera to persons holding a licence in Form No. L.N.III at a rate not exceeding that fixed by the Commissioner of Excise from time to time under the Act.

6. No neera shall be kept till the day following that on which it is drawn. The unsold balance of neera may be used for manufacturing gur or any other article which is not an intoxicant before it is fermented. Neera which is fermented shall be destroyed forthwith.

7. Any officer of the Palm Gur Excise, Revenue or Police Department shall have free access at any time by day or by night to the trees hereby licensed to be tapped.

8. No neera shall be kept till sunrise of the next day unless it is boiled provided that no such boiled neera shall be kept for more than 24 hours.

9. The licensee shall abide by the conditions of this license and the provisions of Rajasthan Excise Act, 1950 and the rules, made thereunder and shall give an undertaking to that effect.

10. The licensee, his heirs, legal representatives or assignees shall have not claim whatsoever to the continuance or renewal of this license after the expiry of the period for which it is granted. It shall be entirely within the discretion of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] to permit or not the assignee of the licensee, in case of sale or transfer, or the heir or legal representatives of the licensee in case of death, to have the benefit of the license for the unexpired portion of the term for which it is granted.

11. Infraction of any of the above conditions will render the license liable to forfeiture and to all or any of the penalties prescribed by law or rules.

Schedule 3

Number and kind of trees to be tapped	Place and situation of field or garden andvillage	Number of field or garden Survey No.	Proprietor's name
1	2	3	4

Granted this the ................... Day of .......... 19 .....

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State of Rajasthan - Act