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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Assam - Subsection

Section 380(f) in The Assam Excise Rules, 2016

(f)All travelling and transfer allowance bills of the Sadar Sub-divisional Excise staff must be checked and passed by the Superintendent of Excise and signed as head of the office and controlling officer. The Superintendent of Excise is authorized to disallow travelling allowance for a halt or journey or a number of halts or journeys where he finds that the halt or journeys have been made only for sake of travelling allowance or that the work done does not justify the amount charged as travelling allowance.