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State of Uttar Pradesh - Section

Section 67 in Rules under the United Provinces Excise Act, 1910

67. Collection of excise revenue primary duty of Tahsildar.

- The Tahsildar's primary duty is the punctual collection of the excise demand. Punctual collection is of special importance in the case of small licensees. Trivial arrears, if allowed to accumulate, usually results in an irrecoverable balance.