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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(5)Fixation of rental. - (i) The rental for Toddy Co-operative Society or tapper under Tree for Tapper Scheme shall be arrived at by multiplying the rate per tree with the ration in terms of dates.
(ii)The government may notify the maximum rate per tree separately in rural areas and in urban areas from time to time. The rate per tree includes tree tax.
(iii)The method of arriving rate per tree shall be communicated by the Commissioner from time to time.
(iv)The Prohibition and Excise Superintendent will fix the rental of the shop accordingly.