Section 5 in Bihar Excise (Mahua Flowers) Rules, 2006
5. Issue of licence for possession and sale.
(1)A licence for the possession and sale of Mahua flowers exceeding the limit prescribed in Rule 3 of these Rules shall be granted only to:-(a)A person who has lawfully collected or purchased Mahua flowers for the purpose of sale; or(b)An owner of Mahua flowers which are the produce of trees belonging to such owner and if such owner intends to utilize Mahua flowers for commercial purpose; or(c)a recognised body.(2)Such licence shall be granted only to persons:-(a)holding a licence for possession or sale of mahua flower; or(b)holding a permit for the export/import of Mahua flowers.
