Section 1076 in Rules under the United Provinces Excise Act, 1910
1076. Statements prescribed and checking thereof in the Collectorate.
- (35) The following monthly statements are prescribed to be submitted to the Collector by the Head Salesman/Salesman in-charge of liquor, drugs and opium shops under the Management. These should be submitted by the third of the month following that to which they relate :(1)Statement of receipt, sales and balances of country spirit (monthly extracts of register of Excise series No. 14-D).(2)Statement of sale-proceeds of country spirit (extract of register S.M. 12).(3)Statement of empty bottles, cost of bottling realized and refunds allowed (extract of register S.M. 15).(4)Statement of receipts, sales and the balance of hemp drugs (monthly extract of register of Excise Series No. 12-B).(5)Statement of sale-proceeds, of hemp drugs (extract of register S.M. 13).(6)Statement of receipts, sales and balances of opium (monthly extract of register S.M. 15).(2)Statement of sale-proceeds of opium (extracts of register S.M. 14).Each statement shall be carefully checked in the Collector's office with a view to ascertaining whether correct prices have been charged and sale-proceeds duly accounted for. A quarterly statement in the prescribed Form G-28 shall be submitted by the Collector at the end of each quarter to the Excise Commissioner, Uttar Pradesh.
