Section 22 in Bihar Excise (Mahua Flowers) Rules, 2006
22. Application for Export Permit.
- Any person desiring to export Mahua flowers shall make an application to the concerned Officer for a permit. The application shall be accompanied by an import authorization or a no objection certificate issued by an officer duly authorized in this behalf of the place to which Mahua flowers are to be exported and shall contain the following particulars, namely:(a)the name and address of the exporter;(b)the number of the licence for the possession or sale of Mahua flowers held by the applicant or the number of permit for buying Mahua flowers, if any, held by him;(c)the quantity of Mahua flowers to be exported;(d)the place from and to which Mahua flowers are to be exported;(e)the route by which the Mahua flowers will be exported;(f)the name and address of the person to whom the Mahua flowers are to be exported;(g)the period for which the permit is required to be valid; and(h)the number and the date of import authorisation or no objection certificate granted by the Excise Authority of the place to which Mahua flowers are to be exported.
