Section 2 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Rajasthan Excise Act, 1950;(b)"form" means the form appended to these rules;(c)"neera" means unfermented juice drawn from any coconut, date or any other palm tree;(d)"section" means a section of the Act; and(e)"tree" means a neera producing tree.
