(1)The licence shall be kept in the safe custody by the Coconut Producers Company or the Co-operative Society, as the case may be, and shall be produced for inspection on demand by the Licensing Authority / Inspecting Officer.(2)The licensee shall, on receipt of the licence, mark the trees under the supervision of the Deputy Commissioner / Assistant Commissioner or any other officer not below the rank of Tahsildar authorized in this behalf.(3)The licensee shall be bound by all the directions issued by the Government or the Commissioner of Prohibition and Excise or the Licensing Authority, relating to the tapping and sale of Neera, its possession, transport, storage, distribution and sale, from time to time, under the Act or the rules made thereunder.
