Section 10 in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
10. Eviction of tappers.
- Not withstanding anything contained contrary to any contract or law the tapper shall not be liable to eviction within the period of agreement as defined in rule-3 except in execution of an order passed on one or more of the following grounds :-(a)In case the tapper draws sap or any produce from the tree to be converted to an intoxicant or alcoholic drink or any liquor product.(b)For breach of the conditions of the agreement, or for subletting the tree without the consent of the tree owner.(c)Where the condition of the tree has materially deteriorated owing to the acts of the tapper.(d)Where the amount of rent lawfully payable by the tapper and due from him is an arrears by not having been paid within the time fixed by the contract.(e)In case of a tapper holding an agreement for a specified period on the expiry of the period of the agreement.
