Section 566 in Rules under the United Provinces Excise Act, 1910
566.
Rules contained in Chapters II, III, V and VII of the U. P. Excise Manual, Volume I, shall also apply mutatis mutandis, to the manufacture, transport, storage and sale of Tari.[The U.P. Nira (Or Sweet Toddy) Rules, 1979] [Vide Notification No. 1304-E/XIII-501-79, dated February 19, 1979, published in U.P. Gazette, Extraordinary, dated 19th February, 1979, pp. 23-41.]In exercise of the powers under Sections 42 and 47 read with Section 40 of the U.P. Excise Act, 1910 (Act No. IV of 1910) the Governor of Uttar Pradesh is pleased to make the following rules to regulate the tapping of Nira-producing trees, the drawing of Nira therefrom and the grant of Nira Licences :
