Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EXCISE TREE OWNERS RENT RULES, 1968 CONTENTS 1. . 2. Rates for toddy tapped or drawn 3. . 4. . 5. The rent in respect of trees situated in Government lands shall be credited to ANDHRA PRADESH EXCISE TREE OWNERS RENT RULES, 1968 In exercise of the powers conferred by Section 72 read with Section 26 of the Andhra Pradesh Excise Act, 1968 (Act 17 of 1968), the Governor of Andhra Pradesh hereby makes the following rules: 1. . :- (1) These rules may be called "The Andhra Pradesh Excise Tree Owner's Rent Rules, 1968." (2) They shall extend to such areas as are specified in clauses (a) and (b) of sub-section (2) of Section 1 of the Andhra Pradesh Excise Act, 1968 (Act 17 of 1968). 2. Rates for toddy tapped or drawn :- The owner or other person in possession of excise trees shall be entitled to receive as rent for each excise tree from which toddy is tapped or drawn at the following rates as shown in the table : Provided that no tree owner's rent shall be collected in respect of excise tree standing on Government lands and allotted to Tappers Co-operative Societies and to individual tappers under "Tree for Tappers Scheme."] 3. . :- (1) The licensee applying for tapping of the excise trees shall,- (a) deposit the rent prescribed in Rule 2 in the Government Treasury, in respect of Government trees by challan in triplicate ; and (b) Pay the rent prescribed in Rule 2 direct to the tree owner or other person in possession of excise trees, and obtain receipt in triplicate therefor, duly attested by the village Karnam (Patwari) or Headman (Malipatel). (2) One copy of the challan or receipt, as the case may be presented by the licensee in respect of trees, for which tapping licences are issued, shall be forwarded to the Tahsildar concerned by the Excise Inspector for due verification] 4. . :- The Officer empowered to mark the trees for tapping shall within three days of completion of the marking of trees, prepare a statement of trees marked in respect of Government trees and in respect of private trees, separately in duplicate in the Form furnished in the Annexure to these rules. The Statements so prepared, separately, in respect of Government trees and private trees shall be forwarded to the Excise Inspector through Sub- Inspector. The Excise Inspector in turn will forward a copy of such statement to the Tahsildar concerned]. 5. The rent in respect of trees situated in Government lands shall be credited to :- (a) 'O-29 Land Revenue', where the trees are situated in unreserved forests and (b) '113 Forests', where the trees are situated in reserved forests].