Section 9(7) in The Punjab Tari (Manufacture of Gur) Rules, 1955
(7)The licensee shall make his own arrangements for obtaining the permission of the owners of date-palm trees for tapping sweet Tari. Should the licensee apply for Government trees, he shall pay such fee as the Collector of the District (Deputy Commissioner) may prescribe for the use of each tree and be bound by the following further conditions:-(a)The tapper shall leave not less than eight leaves on the tap of the trees in addition to the central wheels spring from the head of the tree. Tapping shall take the form of facial scrapling and not incision.(b)The licensee shall not be entitled to compensation for any trees withdrawn or taken up for public purposes or for any trees standing on the banks or beds of irrigation works under the control of the Public Works Department which that Department may require to cut down or strip off their leaves or branches.(c)The licensee shall pay the ordinary tree owner's fee on all Government trees allotted for tapping whether tree tapping licenses are taken out for them or not. When the license is cancelled, his right to and claims on Government tree shall cease and determine.
