Section 517 in Rules under the United Provinces Excise Act, 1910
517. Distribution of instalments.
- The conditions of sales printed at the bottom of the chart (G 35-B), should be strictly adhered to and intending bidders must be given distinctly to understand that one-sixth of the fee must, be paid as security deposit immediately on the provisional acceptance of their bid at the sale by the Collector, one-twelfth after the final acceptance of bid by the Excise Commissioner on or before October 1 and three-fourths in such instalments between November 1, and May 1, as may be determined by the Collector. The last instalment of one-sixth fee shall fall due on June 1, and if the preceding instalments have been paid, the amount deposited in advance as security deposit shall be set off against this instalment.
