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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh Excise Act, 1968

26. Rent to which the owner or person in possession of excise trees is entitled.

- Where a licence is granted, the owner or other person in possession of excise trees shall be entitled to receive as rent for each excise tree from which toddy is tapped or drawn such sum, as may be prescribed [x x x x] under this Act and the said rent shall be paid by the person from whom the duty under this Act is payable directly to the owner or other person who is entitled to it.