Section 509 in Rules under the United Provinces Excise Act, 1910
509. Permit required for tapping and transport of tari.
- No tapping or transport of Tari shall be made by any person on behalf of a licensee under the shop to shop system or of a farmer or his sub-lessee under the farming system, except under a permit in Form C.L. 21 granted by the Excise Inspector of the circle free of charge, on a written application made to him by a licensee, farmer or sub-lessee, as the case may be. If a permit is lost, another permit shall be issued in its place on payment of Re. 1 for each permit. As soon as a tapper or carrier is dismissed from service, his permit shall be treated to have been cancelled from the time when he receives information of his dismissal from the licensee, farmer, or sub-lessee who shall communicate to the tapper or carrier at once the fact of his dismissal and inform the Excise Inspector of the circle in writing without delay the fact of his having done so and also return the permit at the same time. The Excise Inspector shall endorse the word "cancelled" on the permit on receipt and paste it to the original foil in the book of the permits and, if the permit is not received back, he shall similarly endorse the word "cancelled" on the original foil copy in the book or permits with a note about the non-receipt of the permit.
