Section 46 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
46. The Licensee shall tap excise trees subjects to the following conditions namely.
(1)In case of sendhi trees, the duration for tapping shall be four months to be reckoned from the date of tapping which include the period required for rough and smooth facing of the tree.(2)The licensee shall cut stalks or leaves, obstructing the way to afford ready access to the trees under tapping situated in the topes.(3)The licensee shall cut such stalks for drawing toddy from the trees, as are necessary to prepare space for tapings, and shall not either cut more stalks than required or cut down the central whorls springing from the head of tree.(4)The licensee shall tap on the opposite side of previous tapping of the tree and shall tap the trees on alternate days by making river of incision on the tree. For ensuring tapping on alternate days the licensee shall tap one half of the trees on the next day i.e. if a licensee obtains (100) excise trees, he shall tap the trees bearing serial numbers 1 to 50 on one day and those bearing. Nos. 51 to 100 on the next day. The depth and length of the rave or incision shall be subject to a maximum of 4 cms, and 8 cms respectively where the circumferences of the tree at the spot of tapping is 50 cms. Having regard to the bulkiness and growth of the tree. In other cases, this may be lesser. The general rule for the determination of the depth of the reve of incision shall be that the circumference of the tree at the place of tapping should be divided by 9 and the "quotient shall be taken as maximum depth. No excise tree shall be tapped for a period more than 3 ⅓ months from the date of attaching the pot.(5)The licensee shall protect the trees and as far as possible that the following preventive measures to keep the trees safe from insects(a)Shall not allow the filth of the animals and stalks to accumulate near the trees as they serve to breed insects.(b)Stalks of the trees shall not be so cut down as to expose the minor portion of the stem thereby allowing insects to enter into the tree through that portion.(6)No incision shall be made at any point within 120 cms. From the ground or 18 cms. From the top of any other incision.(7)The incision shall not be cut to a greater depth than one half of the diameter of the tree. In marking the incision, the tappers shall see that a medium ridge (vertical ridge in the shape of a nose) is left in the middle of each incision.(8)The tapper shall leave not less than eight leaves on the top of the tree in addition to the centre whorls springing from the head of the tree.(9)The licensee shall not be entitled to compensation for any trees withdrawn or taken up for public purposes or for any trees standing on the bank or beds of irrigation sources under the control of the Public Works Department. Which that Department may require to cut down or strip of their leaves or branches.(10)Rough facing and fine facing shall be permitted to be done only fifteen days before the end of September of that year and pots may be attached on the 30th September. Tapping shall be reckoned from the 30th September and the duration of tapping of such trees shall be shown from the 30th September to the 15th January of the succeeding year.(11)The Licensee shall not leave trappable trees in between the trees, stalks of which are cut or frames are prepared. The Prohibition & Excise Superintendent may at his discretion permit the Licensee to tap such trees which are left in between / after taking action for the offence committed.(12)If the Licensee or any person in his employ or acting on his behalf and with his knowledge cut the stalks of the excise trees or prepares goals or makes rough or fine faces or draws toddy from those trees situated in un allotted topes, or in blocks reserved for the succeeding year in allotted topes, or in excess of allotment in the current year's blocks in allotted topes, the Licensee or such person shall be liable for prosecution under the Act and his Licence is also liable for cancellation.(13)If the excise trees and the shop are situated in different places the Prohibition & Excise Superintendent in whose jurisdiction the shop is situated, shall be competent to permit tapping of such trees.(14)Excise trees to the extent of one half of the total number if the unexpired period of tapping is one and half month or below and to the extent of three fourths of the total number if the unexpired period of tapping is above one and half months, shall be deducted from the quota of the current year fixed for the shop.
