Section 8 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
8. Redressal of grievances.
(1)On any complaint arising between the owner and tapper of the tree situated on private land regarding rent, period and other term and condition of the agreement, it shall be filed before the Excise Superintendent, Assistant Commissioner of Excise of the district concerned in form-III.(2)The Excise Superintendent, Assistant Commissioner of Excise of the district concerned may, after giving due notice to the parties and after giving them reasonable opportunity, hear the case.(3)While deciding on issues related to rent disputes the Excise Superintendent, Assistant Commissioner of Excise of the district concerned shall have due regard to the fair rent fixed as per rule 5 and a reasoned order shall be passed.
