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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(1) in The Maharashtra Prohibition Act

(1)For every toddy producing tree which is tapped or licensed to be tapped or in respect of which a licence for drawing toddy therefrom is granted there shall, if the State Government so directs, be levied for any period during which such tree is tapped or licensed to be tapped, such duty as the State Government may from time to time direct.