Section 6 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
6. Application for license.
(1)Any tapper desiring to tap a tree and draw neera therefrom, may make an application for license to the licensing authority to be notified by the State Government at least fifteen days before the date of tapping a tree in the form-I.(2)The licensing authority may either grant or refuse a license but the reasons for refusal shall be recorded by him. The licensing authority shall have to issue the license in form-II within fifteen days from the date of receipt of application, but he may issue the same after the expiry of the said period after recording special reasons but within total time limit of 30 days. In case the licensing authority fails to take a decision within 30 days the license would be deemed to be granted.(3)The period of validity of license shall be as per the period of tapping agreement.(4)No license fee shall be chargeable for the tapping of tree and drawing neera.
