Section 42 in The United Provinces Excise Act, 1910
42. Manufacture of Tari.
- In local areas where the State Government so notifies-(a)no tari-producing tree shall be tapped;(b)no tari shall be drawn from any tree;except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector or under the provisions of Section 45 :Provided that in any such local area the State Government may by notification declare that these provisions shall not apply to trees tapped or tari drawn under such special conditions as the Excise Commissioner may prescribe.
