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State of Andhra Pradesh - Section

Section 33 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

33. Tree tax and Tree Owners Rent.

(1)Tree tax and Tree Owner's rent shall be at the following rates shown in the table:-
Sl.No. Variety of Excise tree Tree tax Tree Owners Rent per tree
1 2 3 4
    Rs. Rs.
1. Sendhi (Date) 15.00 15.00
2. Palmyrah (Toddy) 18.00 18.00
3. Date Palm ( Khajoor) 28.00 28.00
4. Sago 34.00 34.00
5. Coconut 28.00 28.00
(2)The tree tax shall be included in the Rate Per Tree and Tree Tax is not collected separately but the licensee shall pay separately tree owners rent to the owner or other person in possession of the Excise tree.Provided that no tree owner's rent shall be collected in respect of excise tree standing on Government lands and allotted to Tapers Cooperative Societies and to individual tappers under "Tree for Tapers scheme.
(3)Payment of Tree Owner's Rent. - The Licensee shall pay the rent prescribed in sub rule (1) direct to the tree owner or other person in possession of excise trees, and obtain receipt in triplicate there for, duly attested by the Village Assistant or Panchayat Secretary.