Section 59 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
59. Licence to tap trees in addition to trees already licensed.
- When the tapper desires to tap trees in addition to the trees for which licence has been already issued, he shall fill in a further declaration in Form E-17 and an additional licence shall be issued after observing the procedure set forth in sub-rules (1) to (5) of rule 56.
