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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(1) in The Bihar Prohibition Act, 1938

(1)Subject to the control of the Provincial Government, the Collector or any officer empowered by him may grant-
(a)licences for the tapping of any palmyara or date palm tree for juice intended to be used as talras or for the manufacture of gur; or
(b)permits for the possession, transport or sale of talras.