Section 797 in Rules under the United Provinces Excise Act, 1910
797. Procedure for payment of duty.
- If the distiller wishes to prepay the duty in cash, he will present an application in Form P.D. - 19 in triplicate to the treasury clerk (accountant), and will tender the duty to the treasurer of the headquarters treasury. The accountant shall, after verifying that the amount tendered has been deposited with the treasurer fill up the figures in the endorsement in all the copies of the application. He shall then present them to the officer-in-charge of the treasury who shall sign them in token of the Receipt of the amount tendered and stamp them with the stamp of the treasury. One copy of the application shall then be given to the applicant, the second forwarded to the officer-in-charge of the distillery and the third copy retained in the treasury.
