Section 528 in Rules under the United Provinces Excise Act, 1910
528. Treasury receipt.
- The officer incharge of the sub-treasury shall receive the application and the amount of tree-tax together with (in the case of licensed vendor) the surcharge calculated at the prescribed rates. If there is no reason to the contrary, he shall grant a receipt for the amount rendered and endorse the amount on each copy of the application under his signature and seal. He will retain one copy, return the duplicate to the vendor and send the triplicate to the Excise Inspector.At the close of each account month the Tahsildar in-charge of the sub-treasury shall prepare and submit to the Collector's office, a statement showing the number of Tar and Khajur trees applied for and the total revenue deposited in respect of them into the treasury during the previous account month.
