Section 911 in Rules under the United Provinces Excise Act, 1910
911. Quarterly account.
- On the 7th of the first month after the close of each quarter of the excise year on account, in Form B-15 shall be forwarded by every brewer to the Assistant Excise Commissioner of the charge, in which shall be shown the total quantity of beer returned unsold to the brewery, and the amount claimed or received as refund of duty. The Assistant Excise Commissioner shall, after testing the correctness of the entries forward a copy to the Excise Commissioner for record in his office on the 15th of the month succeeding the close of the quarter.
