Section 3(1) in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
(1)Any person desiring-(a)to tap a tree and draw neera therefrom:-(i)for the manufacture of gur or any other product which is not an intoxicant; or(ii)for the supply of neera: -(a)to persons licensed to manufacture gur or any other article which is not an intoxicant from neera; or(b)to persons licensed to sell neera by retail for consumption on premises; or(iii)for domestic consumption with the prior permission of the Excise Commissioner:(b)to sell neera by retail for consumption on premises may make an application in Form A.N. 1 for a licence to the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] atleast [three months] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] before the date of tapping a tree or the sale of neera, as the case may be. An application for tapping trees situated on any Government land shall be accompanied by a no objection certificate from the Government Department concerned.
