Section 706 in Rules under the United Provinces Excise Act, 1910
706.
Every distiller shall deposit a security of Rs. 20,000 (Rupees Twenty thousand) in Government Promissory notes or other Government securities of equivalent market value for fulfilment of all conditions of his licence and for the payment of all sums which may become due to Government by way of duty, rents, penalties, fines and taxes made under the provision of his licence or to which the distillery may be liable by law or by rules having the force of law or under any engagement or bond into which he may have entered. The notes or other securities shall, on deposit, be endorsed to the Collector of the district by designation. The distiller shall be allowed to draw, as it falls due, the interest accruing on them.
