Section 166 in Rules under the United Provinces Excise Act, 1910
166. Licence fee for tari under the auction system.
- In the case of licences for the retail of Tari granted in districts where such licences are disposed of by auction one-sixth of the fees shall be paid as security deposit immediately on the provisional acceptance of the bid at the sale by the Collector, one-twelfth after the final acceptance of the 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.
