Section 919 in Rules under the United Provinces Excise Act, 1910
919. Submission of annual statement of breweries.
- Every brewer shall submit to the Collector through the officer-in-charge a statement in duplicate, in Form B-l 8 relating to his brewery in respect of the excise year by December 5. The Collector after satisfying himself that the entries made are correct, shall forward one copy of the statement to the Excise Commissioner, by December 15. The Excise Commissioner shall submit to the State Government by January 15, a consolidated statement in Form B-18.
