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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in Bihar Excise (Mahua Flowers) Rules, 2006

(1)On receipt of an application under Rule 16, the Collector or Excise Officer of the district shall make enquiries regarding the particulars given in the application and also such other enquiries as he deems necessary. If the concerned Officer is satisfied that there is no objection to grant the permit applied for, he may grant such permit in Form M.F. (V) on payment of a fee, in the case of a member of a Scheduled Tribe, of rupees, five only and in any other case of rupees twenty only.