Section 8 in Bihar Excise (Mahua Flowers) Rules, 2006
8. Limits of Possession by the Licence Holder.
- Before granting any licence under Rule-7 the Collector or Excise Officer of a district shall, after making such enquiries as he deems fit, fix the maximum quantity of Mahua flowers which the licence holder may possess;(a)During the period of the licence or at any one time; and(b)In the case of a licence granted for the possession of Mahua flowers for bona fide use other than use in distillation, during any one month.
