Section 991 in Rules under the United Provinces Excise Act, 1910
991. Bond to be executed.
- The bond referred to in paragraph 988 (a) under which transport of Ganja and Bhang within or from outside of a contract area of supply shall be effected shall be in Form I.D. 4. A general bond shall be executed by the contractor in favour of the Collector of each district of the area and for such sum as the Collector, in his discretion, may deem to be sufficient to cover the duty on the quantity of Ganja and Bhang likely to be in course of transport to the contract warehouse of the district. When the sum represented by the bond is likely to be executed the Collector is empowered to insist on the execution of an additional bond in the same form for such additional sum as he may consider necessary.
