Section 522 in Rules under the United Provinces Excise Act, 1910
522. Security deposit.
- For the due observance of conditions of licences granted under the tree-tax systems mentioned in paragraph 527 supra, the licensee shall be required to deposit security as under :(i)For shops settled under 'Auction-cum-Tree-Tax' and 'Tender cum-Tree-Tax' System l/12th of the amount bid or tendered for the shop either in cash, Government Promissory notes or in such other form the Collector may approve.(ii)For shops settled under the 'surcharge system' an amount deemed sufficient by the Collector having regard to the importance of the shop either in cash, Government Promissory Notes or in such other forms as may be approved by the Collector.
