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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(1) in The Bengal Excise Act, 1909

(1)Notwithstanding anything contained in the proviso to Section 13,-
(a)no Tari-producing tree shall be tapped, and
(b)no Tari shall be drawn from any tree,
in any local area specified in this behalf by the Chief Commissioner by notification, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector.