Section 594(2) in Rules under the United Provinces Excise Act, 1910
(2)In the case of trees standing on Government lands no signature are required but a separate certificate from the Department concerned should be appended.Signature of the applicantAddress .......................Date .................Form ST-I(See Rule 4)Licence for the tapping of Nira-producing tree and drawing Nira therefrom for the manufacture of Gur or other similar product which is not an intoxicantLicence is hereby granted under and subject to the provisions of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910), the U.P. Nira (or Sweet Toddy)Rules, 1979, and the conditions of this licence to Sri ............................... son of.............................residing at......................authorising him during the period commencing from .................... to (both days inclusive), to tap and draw Nira for the manufacture of Gur or other similar product, at.............. (hereinafter called the premises) from the trees specified in the Schedule hereinafter appended (hereinafter referred to as "the said tree") growing within the limits of village in the police station .............. of the district of ................The licence is granted subject to the following conditions :Conditions
