Section 226(1)(i) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 226(1)(i) in Rules under the United Provinces Excise Act, 1910

(i)When duty has been ordered to be levied from a supply contractor on excess wastage in country spirit or hemp drugs, a copy of the said order shall be sent immediately to the District Officer and the Assistant Excise Commissioner concerned. The District Officer shall, on receipt of the order, deduct the amount from the contract price due to the contractor concerned, and credit the same into the treasury under the proper head and shall inform the Assistant Excise Commissioner and the supply contractor concerned of having done so.

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State of Uttar Pradesh - Subsection

Section 226(1)(i) in Rules under the United Provinces Excise Act, 1910