Section 364(b) in Rules under the United Provinces Excise Act, 1910
(b)If the security is deposited in cash, the amount shall be credited into the headquarters treasury as "Revenue Deposit", and if not confiscated for any breach of the conditions of licence, may be renewed from year to year, should the licensee so desire in the event of the renewal of his licence. If the security is deposited in the form of Government promissory notes, postal cash certificates or postal savings bank account, the Government promissory notes, postal cash certificates or postal savings bank account should be endorsed in favour of the Collector, vide rule 5 of the Government Security Manual and Section 45 of the Post Office Saving Bank Rules. If the calculated amount of deposit in any year is larger than the deposit for the previous year by over Rs. 25, the difference shall be realized from the licensee and credited to the original deposit.
