(1)The following moneys, namely:-(a)all excise revenue,(b)any loss that may accrue when, in consequence of default, a lease under section 17 has been taken under management by the Collector, or has been resold by him,(c)Amounts due to the Government by any person on account of any contract relating to the excise revenue, and(d)The costs, charges and expenses (including the salaries and allowances of the [Prohibition and Excise Officers] [[Throughout the ActFor Substituted
