Section 242 in Rules under the United Provinces Excise Act, 1910
242. Buildings.
- The following instructions regarding the submission of bills and estimates in respect of excise buildings in-charge of Assistant Excise Commissioners should be carefully observed :(1)Copies of detailed measurements of all excise buildings and Excise Inspector's quarters will be maintained in the office of the Assistant Excise Commissioner in whose charge the building lies.(2)All estimates for repairs exceeding Rs. 50 in amount and all estimates for petty and minor works and all detailed bills of works done should be submitted to Excise Commissioner's Office in duplicate. One copy of the estimates after being sanctioned will be returned to the Assistant Excise Commissioner concerned and the other will be retained in the Excise Commissioner's Office for inspection for audit purposes by the Audit Department.(3)Contractors to whom contracts for petty and minor works are given must be required to enter into agreement under the rules. Assistant Excise Commissioner should certify as at the time of reporting completion of work that it has been carried out according to the agreements. For petty and minor works, a record of monthly expenditure should be maintained in Assistant Excise Commissioner's Office in Form 31 (Paragraph 309 of Financial Handbook, Volume V, Part I)Excise Inspectors concerned should submit immediately after the close of the month statements showing expenditure incurred during the month on such works to the Assistant Excise Commissioner who will after note in their registers, pass on these statements to the Excise Commissioner's Office for note in the provincial register of works.(4)Amounts required for payments to contractors on account of repairs and other petty works done to excise buildings under Rs. 50 should be drawn and disbursed by the Assistant Excise Commissioner after completion as far as possible.(5)All estimates and detailed bills should be checked with reference to agreement's rates and measurements before submission to the Excise Commissioner's Office and all estimates should be certified by the Assistant Commissioner to have been so checked before submission.Section XXI-Correspondence and Office Procedure
