Section 8(3) in The Punjab Excise Fiscal Orders, 1932
(3)Cider manufactured in the Haryana is exempt from the provisions of the Act relating to manufacture, possession and sale by a manufacturer.(3-A) Neera in its fresh from is exempt from the provisions of the Act, relating to manufacture, possession and sale by a manufacturer, subject to the following restrictions :-(i)Neera shall be drawn only in pots or other receptacles freshly coated with lime so as to prevent from fermentations.(ii)Neera shall be drawn between sunset and sunrise. If, however, day temperature falls below 26.6 C (80 degree F.) it may be drawn by day also.(iii)Neera shall be drawn for no purpose other than for manufacture of gur, for drinking unfermented and for sale in the fresh form. All surplus Neera shall be destroyed forthwith.
