Section 3 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
3. Tapping of tree.
- Any tapper desiring to tap a tree and draw neera therefrom for the manufacture of 'Gur' or any other product which is not an intoxicant; or for the supply of Neera to persons authorized to manufacture Gur or any other article which is not an intoxicant; or to supply neera to the Government authorized agency for further processing and consumption on specified premises; shall have to execute :-(i)An agreement of annual/monthly/seasonal rent for tapping tree situated on personal land between the owner or his authorized agent and the tapper.(ii)An agreement of tapping tree situated on the government land between the Circle Officer of that area and the tapper as per sairat settlement procedure of the Revenue Department. Such settlements shall only be made with the tappers.
