Section 574 in Rules under the United Provinces Excise Act, 1910
574. Procedure for the grant of licence for the storage and supply of Nira or/and manufacture of gur.
- The following procedure shall apply for the grant of licence to tap tree and draw Nira therefrom for the manufacture of Gur or other similar product which is not an intoxicant or/and for the storage and supply of Nira :(1)Any person who is eligible under these rules may apply to the Collector in the appropriate form appended hereto for a licence of the above category not later than one month before the date of tapping tree. An application for tapping tree situated on any Government land shall be supported with a certificate of the Government department concerned indicating that the applicant has been granted permission to tap the tree.(2)The Collector after making such enquiries as he thinks fit shall consider the application in the light of the provisions of Rule 5 and having regard to the following :(a)Nira is expected to be consumed in the area in question in substantial quantity.(b)The grant of licence is not likely to be inconsistent with the prohibition policy of the State Government.(c)The grant of licence envisages scientific and economic exploitation of tree and provides employment to tappers and persons genuinely interested in establishing and developing village industries.
