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 Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Entire Act] State of Maharashtra - Section Section 110 in The Maharashtra Prohibition Act 110. Duty by whom payable. The duty on toddy producing trees shall be leviable primarily from the person holding the licence to tap them and to draw toddy therefrom and in default by him or if the trees are tapped without licence, from the owner of the trees.
