Section 19 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

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State of Rajasthan - Section

Section 19 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

19. Infraction of any of the above conditions will render the license liable to forfeiture and to all or any of the penalties prescribed by law or rules.

Granted this the ................. Day of ............... 19 ....

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Licensing Authority

Form L.N. IV[See rule 3]License to tap and draw neera from neera producing trees for the supply of neera to persons manufacturing gur or any other article which is not intoxicant from neera or to persons licensed to sell neera by retail for consumption on premises.License is hereby granted under the subject to the provision of the Rajasthan Excise Act, 1950 and the rules, made thereunder and the conditions of this license to Shri ............... (hereinafter called "the licensee") residing at ........... on payment in advance the sum of Rs. .......... authorising him during the period commencing from ......... to (both days inclusive) to tap for and draw neera for the.........trees specified in the Schedule hereinafter appended (hereinafter referred to as "the said trees") growing within the limits of the village of in the police station of .................... in the district of ..................................... and in the survey numbers specified in the said Schedule for the purpose of supply thereof to persons manufacturing gur or any other articles which is not an intoxicant from neera or to persons licensed to sell neera by retail for consumption on premises.The license is granted subject to the following conditions, namely:-Conditions

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State of Rajasthan - Section

Section 19 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

19. Infraction of any of the above conditions will render the license liable to forfeiture and to all or any of the penalties prescribed by law or rules.