Section 207 in Rules under the United Provinces Excise Act, 1910
207. Due date.
- The Collector will submit to the Excise Commissioner, through the Commissioner of the division on or before June 1, an annual report on the administration of the department in his district. With the administration report shall be submitted Appendices B-IV, C.D.E., E-l and E-2 (State) and I, n, HI, IV, IV-A, IV-B and V (Central), (Form G-26).
