Section 902 in Rules under the United Provinces Excise Act, 1910
902. Mode of tendering duty in cash.
- If the brewer wishes to pay duty in cash he shall present an application in Form B-9 in triplicate at treasury or sub-treasury, as the case may be, correctness whereof shall be duly verified by the officer-in-charge. The accountant of the treasury or sub-treasury shall, after verifying the amount tendered has been deposited with the treasurer, fill up the figure in the endorsement in all the copies of the application. He shall then present them to the officer-in-charge of the treasury or sub-treasury who shall sign them in token or receipt of the amount tendered and stamp them. Once copy of the application shall then be given to the applicant, the second copy forwarded to the officer-in-charge of the brewery and the third copy retained for record.
