Section 192 in Rules under the United Provinces Excise Act, 1910
192. Bills to be accompanied by sanctioning order.
- Bills for rewards should be accompanied by the order of the Collector or the Excise Commissioner, as the case may be, sanctioning payment. When in paying rewards it is not considered desirable to disclose the name of the payee a certificate signed by the Collector to the effect that the reward has been duly paid should be submitted in support of the payment in lieu of the payee's receipt ordinarily required.
