Section 3 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
3. Application for licence.
(1)Any person desiring-(a)to tap a tree and draw neera therefrom:-(i)for the manufacture of gur or any other product which is not an intoxicant; or(ii)for the supply of neera: -(a)to persons licensed to manufacture gur or any other article which is not an intoxicant from neera; or(b)to persons licensed to sell neera by retail for consumption on premises; or(iii)for domestic consumption with the prior permission of the Excise Commissioner:(b)to sell neera by retail for consumption on premises may make an application in Form A.N. 1 for a licence to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] atleast [three months] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] before the date of tapping a tree or the sale of neera, as the case may be. An application for tapping trees situated on any Government land shall be accompanied by a no objection certificate from the Government Department concerned.(2)[ On receipt of an application under sub-rule (1) the District Excise Officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection in granting the licence applied for, he may on payment of cash security of Rs. 200/- and subject to the orders of the Excise Commissioner, grant the applicant a licence in Form L.N. I, III or IV as the case may be, ordinarily within three months from the date of receipt of the application, but he may, for any special reasons to be recorded in writing issue the same after the expiry of the said period:] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71][Provided that the Excise Commissioner if he thinks fit in public Interest so to do, may exempt any person or class of persons from the payment of cash security.] [Inserted by GSR 44, dated 10-4-1980; Published in Rajasthan Gazette Part IV-C(I), Ordinary dated 26-6-80](3)Application for renewal of licence in Form L.N. I, II, III and IV, shall be made within two months before expiry of the licence. If the District Excise Officer, decides to renew the licence, he shall ordinarily do so, in the first fortnight of June. If refusal to renew a licence is not communicated, the same will be held to be valid till a reply is received by the holder thereof.
