Section 169 in Rules under the United Provinces Excise Act, 1910
169. Register of miscellaneous demands and collections at headquarters.
- The excise clerk or ahalmad at headquarters shall maintain a register in Form G-10 of miscellaneous demands and collections on account of confiscated property, etc.(4)Other instructions to revenue staff as to collection, suspension, remission and refund to excise revenueA-General
