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State of Karnataka - Section

Section 13A in The Karnataka Excise Act, 1965

13A. [ Manufacture etc., of Neera and Neera Products prohibited except under a licence. [Inserted by Act 1 of 2017 w.e.f. 4.1.2017]

- No person shall tap Neera from coconut tree or further process it, except with a licence granted by the competent authority or payment of such fee and subject to such terms and conditions as may be prescribed.]