Section 2 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
2. Definitions.
- In these rules, unless otherwise requires in the subject or context-(i)"The Act" means the Bihar Prohibition and Excise Act,2016 ;(ii)"Licensing Authority" means the Excise Superintendent, Assistant Commissioner of Excise of the district concerned or any other authority empowered by the State Government to grant a license under these Rules;(iii)"Neera" means unfermented juice drawn from any coconut, palmyra, dates or any other kind of palm trees ;(iv)"Section" means a section of the Act .(v)"Tree" means a neera producing tree ;and(vi)" Tapper" means a person who climbs on the tree to tap it for the sap or juice.
