Section 34(2) in Telangana Land Revenue Act, 1317 F.
(2)The owner shall not be entitled to tap the trees referred to in sub-section (1) or get them tapped by any person other than a person authorised by the Government. An owner, who permits the trees to be tapped by a person authorised by the Government, shall be entitled to charge such person for each tree not more than 25 per cent of the tree-tax payable for the tree to the Government in accordance with the laws and the rules for the time being in force.
