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State of Punjab - Act

The Punjab Tari (Manufacture of Gur) Rules, 1955

PUNJAB
India

The Punjab Tari (Manufacture of Gur) Rules, 1955

Rule THE-PUNJAB-TARI-MANUFACTURE-OF-GUR-RULES-1955 of 1955

  • Published on 22 July 1955
  • Commenced on 22 July 1955
  • [This is the version of this document from 22 July 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Tari (Manufacture of Gur) Rules, 1955Published vide Punjab Excise and Taxation Commissioner's Notification No. 98-OSD(R), dated the 22nd July, 1955. Re-published vide Punjab Government Notification No. G.S.R. 247/PA.1/14/Section 59/62 dated 19th October, 1962.Revenue Department Excise and Taxation[19th October, 1962]No. G.S.R. 247/PA.1/14/Section 59/62. - The following Rules, as amended up to the 31st August, 162, are republished below for general information :-

1.

These rules may be called "The Punjab Tari (Manufacture of Gur) Rules, 1955.

2.

Any person desirous of obtaining a license for tapping drawing Tari for manufacture of 'gur' shall apply to the Excise and Taxation Officer-in-charge of the Districts concerned. The Excise and Taxation Officer shall submit the application, with his report thereon, for the orders of Collector, who has full powers to grant or refuse the application.

3.

No tree shall be tapped nor Tari drawn therefrom for the manufacture of gur nor shall any pot be attached for that purpose to any Tari producing tree, until a license in form L. 20-E has been obtained and until the tree has been markded by an excise officer with a complete ring of not less than a hand's breadth round the trunk, so as to be visible from all sides, in the colour and with the material prescribed for the year in the district. Tari shall be drawn in pots or other receptacles freshly coated with lime.

4.

When the day temperature exceeds [26.6 degree centigrade (80 degree Fahrenheit)] [Substituted vide Punjab Excise and Taxation Commissioner's Notification No. G.S.R.95/PA.I/14/Section 59/62, dated the 25th June, 1962.] no Tari shall be drawn from trees tapped under these rules except between sunset and sunrise. If temperature falls below [26.6 degree] [Substituted vide Punjab Excise and Taxation Commissioner's Notification No. G.S.R.95/PA.I/14/Section 59/62, dated the 25th June, 1962.] trees may be tapped by day also.

5.

Tari tapped under these rules must be utilized in the manufacture of gur and no such Tari shall be kept in pots on the tree after the time prescribed in rule 4 above. All surplus Tari shall be destroyed after these hours.

6.

Tari tapped under these rules shall not be taken to any place other than the factor of the licensee.

7.

Any person tapping Tari under these rules shall be bound to bring down the pots attached to any of the trees so tapped for inspection on the demand of any Excise Officer above the rank of an Excise peon.

8.

The factory in which gur is made shall be open to inspection by any Excise Officer not lower in rank than a Sub-Inspector.

9.

In the event of a breach of any of the rules or of any of the special condition of his license, the licensee shall be liable to pay such fee, as may be determined by the Collector and to have his license withdrawn in addition to any penalties to which he may be liable under the Punjab Excise Act, 1914.Form L. 20-ETari License For The Manufacture of Gur(Jaggery)No________________ District_____________________Name of licensee_________________________________Father's Name ________________ Residence ______________________Village in which (date-palm trees are to be tapped_______________License is hereby granted to the person mentioned above, free of charge, to tap [date-palm] [Substituted vide Punjab Excise and Taxation Commissioner's Notification No. G.S.R.95/PA.I/14/Section 59/62, dated the 25th June, 1962.] trees in the area specified above during the period ___________ 19 and___________19, subject to "Punjab Tari (Manufacture of Gur) Rules" as well as the following conditions:-
(1)The licensee shall not use, or permit to be used Tari drawn under this license, for any purpose other than the manufacture of gur.
(2)The licensee shall not tap any tree but those which he is hereby licensed to tap nor shall he be allowed to tap for fermented Tari.
(3)All pots or other receptacles used for the collection of sweet Tari shall be coated internally with lime to avoid fermentation. In the alternative receptacles polished on the inside may be used .
(4)Sweet Tari shall be drawn during the night or if the temperature falls below [26.6 degree C (80 degree F)] [Substituted vide Punjab Excise and Taxation Commissioner's Notification No. G.S.R.95/PA.I/14/Section 59/62, dated the 25th June, 1962.] even during the day ,and it shall be converted into gur immediately afterwards.
(5)No Tari shall be conveyed to a shop licensed for the sale of country spirit or beer nor sold to any person licensed to sell country spirit or beer, nor shall the licensee manufacture spirit from the sweet Tari drawn by him.
(6)The licensee if he taps the trees and draws sweet Tari himself or if he delegates the work to a relative or to a servant such relative or servant shall, at the time of tapping trees for drawing the sweet Tari, invariably carry the license on this person and produce it forthwith on demand by any Excise Officer or of any other officer empowered to make demand. He shall also be bound to bring down the pots attached to any of the trees tapped by him or any other tapper for inspection on the demand of such officer. Employment of more than one relative or servant is not prohibited, but the name of all person employed on the work shall be reported to the Collector.
(7)The licensee shall make his own arrangements for obtaining the permission of the owners of date-palm trees for tapping sweet Tari. Should the licensee apply for Government trees, he shall pay such fee as the Collector of the District (Deputy Commissioner) may prescribe for the use of each tree and be bound by the following further conditions:-
(a)The tapper shall leave not less than eight leaves on the tap of the trees in addition to the central wheels spring from the head of the tree. Tapping shall take the form of facial scrapling and not incision.
(b)The licensee shall not be entitled to compensation for any trees withdrawn or taken up for public purposes or for any trees standing on the banks or beds of irrigation works under the control of the Public Works Department which that Department may require to cut down or strip off their leaves or branches.
(c)The licensee shall pay the ordinary tree owner's fee on all Government trees allotted for tapping whether tree tapping licenses are taken out for them or not. When the license is cancelled, his right to and claims on Government tree shall cease and determine.
(8)The licensee shall act upon and obey any general or special orders which may from time to time be prescribed or made under the Punjab Excise Act,1 of 1914. The licensee shall also be bound by such other conditions as be prescribed by the Collector in this behalf.