Section 6 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
6. Place of manufacture or of sale.
(1)The manufacture of gur or any other article which is not an intoxicant shall be carried on at the place specified in the license (hereinafter called "the place of manufacture") Neera shall be sold at the place mentioned in the license (hereinafter called "the place of sale").(2)A license shall generally be issued for drawing neera from trees in selected taps within a radius of half a mile from the place of manufacture or the place of sale:Provided that the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] may, subject to the approval of the Excise Commissioner grant a license for the tapping of trees beyond such radius, if he is satisfied that for any special reasons such license is necessary.
