Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(c) in Bihar Excise (Mahua Flowers) Rules, 2006

(c)When Mahua flowers are required fa bona fide scientific, agricultural, educational or medicinal purpose-rupees one hundred only. When the total quantity allowed for sale during a year exceeds one hundred quintals per year, and when such quantity is to be stored in a single place of storage in a village or town-rupees five hundred only and when such quantity is to be stored in more than one place of storage in a town-rupees five hundred only for each additional place of storage.