Section 945 in Rules under the United Provinces Excise Act, 1910
945. Storage fees not charged.
- No rent or storage fees shall be charged from a contractor for the use of the Government bonded warehouses he is required or permitted to utilize for the purpose of his contract. All fittings or articles connected with the supply, storage, weighments, handling and issue of intoxicating hemp drugs must, however, be supplied by him. Registers and forms used by the Excise Inspector in-charge shall be supplied by Government.
