Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 246 in Instructions Relating to Liquor

246. A cash book to be maintained by every Excise Officer.

- Every Excise Officer through whose hands any Government money may pass shall maintain a cash book in Form No. 48 of Schedule II and every officer who disburses pay or travelling allowance shall maintain an acquittance roll in Form No. 9 of Schedule 111 in which the signature of payees shall be taken, receipt stamps being affixed when the sum paid exceeds Rs. 20.