Section 232 in Rules under the United Provinces Excise Act, 1910
232. Travelling allowance bill.
- All bills for travelling allowance must,as a rule, be submitted to the countersigning officer not later than the 5th of the month following that in which the journeys were made for which travelling allowance is claimed. The Assistant Excise Commissioner is the countersigning officer for all officers of the Excise Department within his charge except that all personal bills of the Assistant Excise Commissioner and his clerks and the bills of the other officers when the claim exceeds Rs. 100 for any month are to be countersigned by the Excise Commissioner.
