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State of Uttar Pradesh - Section

Section 239 in Rules under the United Provinces Excise Act, 1910

239. B-District Executive Establishment.

- 'Funds placed under the subhead "(b) Prohibition Staff-Contingencies" should be utilized for the following charges :
(1)
(i)Purchase and repairs of motor vehicles.
(ii)Cost of petrol, mobil oil and other lubricants.
(2)All contingent charges of the office of the Superintendents ofExcise, viz. -
(i)Office rent,
(ii)Hot and cold weather charges,
(iii)Pay of inferior servants,
(iv)Purchase and repairs of furniture,
(v)Binding charges,
(vi)Other petty contingencies and office expenses.
Contingent charges of the office of the Superintendent of Excise should be met from the funds placed with the Assistant Excise Commissioner In-charge Squads.