14. Limit of tahvil or expense stock in local and branch depots.
- The tahvil or expense stock in the sale custody of the treasurer or sub-treasurer shall in no case exceed the following limit (Government of India Rules [27] and [32(ii)] [Substituted by Punjab Government notification No. 92-St., dated 11th April, 1935. For Government of India Rules, see Chapter 1 of Part III of Punjab Stamp Manual, 1934.] :-(a)Local depots. - (i) Stamps up to the probable demand of one week with cash and opium combined to a value not exceeding Rs. 5,000; or(ii)a total value of Rs. 15,000 for stamps, cash and opium whichever is less;(iii)[ - ] [Omitted vide Haryana Government Notification dated 16.2.1990.]similar concession may be extended to other treasuries under the orders of the Financial Commissioners.(b)Branch depots - (i) Stamps up to the probable demand of two days' with cash and opium combined to a value not exceeding Rs. 500; or(ii)stamps, cash and opium to the total value of Rs. 1,500, whichever is less.
