Section 14 in The Bihar and Orissa Excise Act, 1915
14. Drawing of tari in notified areas.
(1)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] [Substituted by A.L.O., 1950.] by notification except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector:Provided that, when any exclusive privilege of manufacturing tari has been granted under Section 22, the [State Government] [Substituted by A.L.O., 1950.] 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 Subsection (1) of this Section:Provided also that, in any local area specified by notification under Sub-section (1) the [State Government] [Substituted by A.L.O., 1950.] may, by notification, declare that Sub-section (1) shall not apply to trees tapped or tari drawn under such special conditions as the Board may prescribe.
