Section 1116 in Rules under the United Provinces Excise Act, 1910
1116. Wine to be realized on being certified by the Chemical Examiner and after payment of duty.
- The young wine shall remain in a receptacle, sealed by the officer-in-charge and shall be released after the Chemical Examiner's report is received and the duty on the sealed wine is deposited in the headquarters treasury. The amount of duty departed together with the number and the date of the treasury challan shall be recorded, under the signatures of the Inspector, together with the date of release of the wine.
