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State of Uttar Pradesh - Section

Section 155 in Rules under the United Provinces Excise Act, 1910

155. In case of bonded warehouse payable into tahsil sub-treasury.

- In the case of bonded warehouses or of distilleries from which country spirit is issued direct to vendors the duty and the contract price shall ordinarily be paid into the sub-treasury of the tahsil in which the bonded warehouse or the distillery is situated.