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State of Assam - Section

Section 263A in Assam Excise Rules, 1945

263A. Procedure for payment of composition money to non-Abkar.

- The Superintendent of Excise or Sub-Divisional Officer in a sub-division who will receive composition money from non-Abkar accused will write the cheque book and make over the composition money to the Excise Head Clerk or the Excise Clerk in a sub-division for payment to the Treasury under the Head "Excise Miscellaneous". The Superintendent of Excise or the Sub- Divisional Officer will keep the counterfoil of the cheque book with the record of case compounded. The Excise Head Clerk or the Excise Clerk will grant receipt to the accused showing the receipt of the sum compounded and after each credit into the Treasury the Excise Head Clerk or the Excise Clerk will put the Register of "Excise Cases compounded" after making necessary entries therein to the Superintendent of Excise or other Sub-Divisional Officer who will put up his signature in the Register after check with relevant receipts and challans.Fees for permits and passes