Section 10 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
10. Nokarnama.
- Every agent or tapper employed by the licensee in connection with his license shall be provided with a Nokarnama signed and dated by the licensee. The name of such employee together with the date on which he is appointed shall be communicated forthwith in writing by the licensee to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in R.G. Part IV-C(I), dated 15-7-71] incharge of the area in which the place of manufacture or the place of sale, as the case may be, is situated. The maximum number of employees which a licensee may employ at a time shall be fixed by the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] of the number of trees tapped and other relevant circumstances.
