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[Cites 0, Cited by 0] [Section 561(1)] [Section 561] [Entire Act]

State of Uttar Pradesh - Subsection

Section 561(1)(b) in Rules under the United Provinces Excise Act, 1910

(b)The person offering the highest bid shall be required to deposit one-twelfth of the total bid offered by him as advance immediately on the provisional acceptance of the bid at sale by the officer conducting the sale. The other one-twelfth shall be paid immediately after the final settlement of the shop by the Collector but not later than September 30. This amount of advance deposit of one-sixth shall be adjusted towards tree-tax and surcharge on the trees marked after April 30. One-third of the total amount offered shall be payable latest by January 31, and the remaining half by April 30.