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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2)(a) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(a)The owner or other person in possession of excise trees who is unwilling to have his excise trees tapped during the ensuing excise year shall present an intimation not later than the date notified by the Prohibition & Excise Superintendent in the form of a petition giving full details in the Office of Prohibition & Excise Superintendent, either in person on any working day between 10.30am., to 5.00 pm or sent through Registered post.