Section 13 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
13. Establishment and their fees.
- The Collector shall employ such officers and establishment as the Excise Commissioner may direct. The salary including bonus and other allowances, if any, for the employment of such officers and establishment shall be borne by the licensee, who shall pay the same to the State Government in the following manner :-(a)in advance a cash equivalent to the estimated cost for three months or as the Excise Commissioner may fix; and(b)monthly in cash equivalent to the monthly cost or as the Excise Commissioner may fix, within seven days after the expiry of the month to which the payment relates.Note : - In computing the cost, the average of the pay including the special pay, if any of the officers and establishment, the contribution towards the leave salary, pension and the compensatory allowance shall be taken into account.
