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State of Tamilnadu - Section

Section 18 in Tamil Nadu Neera Rules, 2017

18. Revision.

- The Government may, either on application made within one month from the date of receipt of the orderof the appellate authority, or suomotu, exercise the power of revision under these rules.Form - I[see rule 3]Application For A Licence For Tapping and Sale of Neera
1. Name of the Applicant (Coconut Producers Companyor Co-operative Society) (IN BLOCK LETTERS).  
2. Address of the Applicant (Coconut ProducersCompany or Co-operative Society).  
3. Whether the applicantis registered with the Registrar of Co-operative Societies. Ifyes,(a).RegistrationNumber.(b).Date ofRegistration.(Copy of the registration certificate to beattached)..  
4. Whether the applicantis registered with the Registrar of Companies, If yes,(a).RegistrationNumber.(b) Date ofRegistration.(Copy of the registration certificate to beattached)..  
5. Whether the applicantis registered with Coconut Development Board. If yes,(a).RegistrationNumber.(b).Date ofRegistration.(Copy of the registration certificate to beattached)..  
6. Number of coconut trees to be licensed togetherwith details of Survey Numbers and Villages in which it islocated along with number of members in Coconut Producers Companyor Cooperative Society. Village. Survey No. Type of Tree (Variety/ Hybrid). Number of trees.
7. Number of trained technicians employed fortapping Neera.  
8. Quantity of Neera proposed to be tapped (inLitres). In a Month. In a Quarter. In a Year.
     
9. Whether the applicant is committed of anyoffence under the Act or the rules made thereunder.  
10. Recommendation of(a) CoconutDevelopment Board; and(b) Deputy Director(Agri Business) of the Department of Agricultural Marketing andAgri. Business of the district concerned in case of Coconutproducers Company (or) Joint Registrar (Co-operatives) who is theFunctional Registrar of the Cooperative Societies of the districtconcerned in case of Co-operative Society.(Signature and Seal of the concerned officer)  
I / We, hereby declare that the particulars given above are true and correct.Place:Date:Name and Designation of the Authorised Signatory.(with Seal)Form-II.[see rule 3]Application For A Licence For Possession, Transport, Sale and Distribution of Neera and For Manufacture of Any Products From Neera.
1. Name of the Applicant (Coconut Producers Companyor Cooperative Society) (IN BLOCK LETTERS).  
2. In case of Coconut Producers Company, whetherthe applicant is registered under the Companies Act, 2013(Central Act 18 of 2013), and registered with Coconut DevelopmentBoard. If so, the Certificate of Incorporation or RegistrationCertificate from the Registrar of Companies or CoconutDevelopment Board has to be furnished..  
3. In case of Co-operative Societies, whether theapplicant is registered under the Tamil Nadu Co-operativeSocieties Act, 1983 (Tamil Nadu Act 30 of 1983), and registeredwith the Coconut Development Board. If so, the RegistrationCertificate from the Registrar of Cooperative Societies orCoconut Development Board has to be furnished.  
4. Address of the Manufactory. Village, Taluk, Street. Survey No & Door No. Four Boundaries.
     
5. The approximate quantity of Neera proposed to beprocured from the Coconut Producers Company or Co-operativeSociety. (in litres) In a Month. In a Quarter. In a Year.
         
6. Name and address of the Coconut ProducersCompany or Co-operative Society from which Neera is proposed tobe procured..  
7. Quantity of Neera proposed to be used formanufacture of Products. (in litres) In a Month. In a Quarter. In a Year.
     
8. Details of products proposed to be manufacturedfrom Neera.  
9. Whether licence has been obtained from FoodSafety and Standards Authority of India (FSSAI). If so, mentionthe licence number.  
10. Whether the applicant is committed of anyoffence under the Act or the rules made thereunder.  
11. Recommendation of(a).CoconutDevelopment Board; and(b).Deputy Director(Agri Business) of the Department of Agricultural Marketing andAgri. Business of the district concerned in case of Coconutproducers Company (or) Joint Registrar (Co-operatives) who is theFunctional Registrar of the Cooperative Societies of the districtconcerned.(Signature and Seal of the concerned officer).  
I / We, hereby declare that the particulars given above are true and correct.Place:Date:Name and Designation of the Authorised Signatory.(with Seal)Form - III.[see rule 4]Licence For Tapping And Sale of Neera From Coconut Tree To The Coconut Producers Company Or Cooperative Society.District:-Licence No.:- _______________ Period of Licence:-____________to_______________Licence is hereby granted and issued to.......................(Name.and.address of the licence holder) at.........................(enter details of premises and boundaries)............................ Village,....................... Taluk,........................ District to tap / draw and sale of Neera.
1. Registration Number and date of Registration ofthe applicant.  
2. Registration Number and date of Registration ofthe applicant under the Coconut Development Board.  
3. Details of Survey Numbers and Villages with kindand number of trees from which drawl of Neera is permitted. Village. Survey Nos. Type of Trees (Variety/ Hybrid). Number of yielding Trees.
       
4. Number of Neera technicians proposed to beemployed for tapping Neera.  
5. Quantity of Neera (approximately) allowed to betapped. In a month. In a quarter. For the year.
     
Conditions.