Section 187 in Rules under the United Provinces Excise Act, 1910
187. Sub-heads under which charges are classified.
- The charges to be recovered by the grant for contract contingencies are classified under the following sub-heads :(1)Rates and taxes.(2)Service postage and telegram charge.(3)Purchase and repair of furnitures.(4)Hot and cold weather charges.(5)Cloth for bastas.(6)Pay of menials.(7)Binding charges of registers.(8)Carriage of stationery.(9)Repair of tents.(10)Carriage of tents and records.(11)Country stationery.(12)Extra tour establishment.(13)Other petty contingencies and office expenses.The amount allotted to Collectors on account of contract contingencies is intended for expenditure under the sub-heads (5), (7), (11) and (13) only. No expenditure under other sub-heads is to be incurred without the previous sanction of the Excise Commissioner.
