Section 46(12) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(12)If the Licensee or any person in his employ or acting on his behalf and with his knowledge cut the stalks of the excise trees or prepares goals or makes rough or fine faces or draws toddy from those trees situated in un allotted topes, or in blocks reserved for the succeeding year in allotted topes, or in excess of allotment in the current year's blocks in allotted topes, the Licensee or such person shall be liable for prosecution under the Act and his Licence is also liable for cancellation.
