Section 439 in Rules under the United Provinces Excise Act, 1910
439. If certificate not produced within time or conditions of bond infringed penalty to be realized.
- If the certificate be not received within the time mentioned in the bond or pass, or if on receipt of the certificate it appears that any of conditions of the bond have been infringed, the Collector of the exporting district shall forthwith take necessary steps to recover from the executant or his surety the penalty due under the bond.(C)Duty-Paid Country Spirit For Other States
