Section 951 in Rules under the United Provinces Excise Act, 1910
951. Prompt supply and penalty on default.
- On proof of payment of the Government duty and contract price thereon, a licensed vendor is entitled to be supplied promptly with a reasonable quantity of Bhang for which the contract has been granted. In the event of the contractor failing to supply Bhang within a time judged by the Collector to be reasonable, shall be procured from elsewhere by the Collector and the cost and any loss accruing to Government shall be recovered from the contractor in the manner prescribed in the preceding paragraph. In addition, the contractor will be liable, at the discretion of the Excise Commissioner, to a penalty of double the rate of duty of Bhang demanded but not supplied.
