Section 45 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
45. Provisions relating to Tapping of Trees.
- Toddy drawn from allotted trees alone to be sold:-(i)The licensee in respect of toddy shops allotted to Toddy Cooperative Societies and Tree for Tapper Scheme shall posses or sell toddy drawn from allotted excise trees.(ii)Where a Licensee of the Group Toddy Co-operative Societies shops in any such city or town desires to pool toddy of all shops at one place and distribute it to constituent shops in separate receptacles, instead of transporting direct to all the shops, he shall do so after obtaining prior permission of the Prohibition and Excise Superintendent. In such a case, the Licensee shall obtain a licence in Form T.S.3 for establishing a depot on payment of a fee of rupees on hundred only from the Prohibition and Excise Superintendent concerned and shall maintain accounts in From T.S. 3(A) The depot shall ordinarily be established within the area of the group of shops. Transport of toddy from depot to constituent shops shall be under From T.S. 3(B).(iii)In the case of toddy shops assigned to Toddy Co-Operative Societies or tappers under Tree fro Tapper Scheme. The provisions relating to the marking of trees issue of tapping Licences and transport permits shall not apply.
