Section 6(2) in Bihar Excise (Mahua Flowers) Rules, 2006
(2)an application for a licence to possess Mahua flowers shall contain the following particulars, namely;(i)the name and complete address of the applicant;(ii)the particulars of the place or premises where Mahua flowers will be stored or used;(iii)the quantity of Mahua flowers which will be required for the use per month;(iv)the period for which the licence is required;(v)the details of the use or uses to which the Mahua flowers will be put; and(vi)the purpose for obtaining such licence.
