(1)Subject to the control of the Provincial Government, the Collector or any officer empowered by him may grant-(a)licences for the tapping of any palmyra or date palm tree for juice intended to be used as talras or for the manufacture of gur, or(b)permits for the possession, transport or sale of talras.(2)When a permit is granted under clause (b) of sub-section (1) for the sale of talras, any person may consume talras sold in accordance with such permit at the place specified in such permit.
