Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 719 in Rules under the United Provinces Excise Act, 1910

719. The Excise Commissioner to appoint officer to the charge of distilleries.

- The Excise Commissioner will appoint such officers of the Excise Department as he may see fit to the charge of distilleries. The pay of such officers, will be met by Government provided that when the annual establishment charges exceed the sum of total of 10 per cent, of the duty leviable of the issues made from the distillery to districts in the State, plus 60 per cent, of the export duty levied on all exports of liquor during the year, this excess shall be realized from the distillers.