Section 1067 in Rules under the United Provinces Excise Act, 1910
1067. Imprest money for meeting miscellaneous expenses and maintenance of contingent register.
- (26) A small amount shall be given as imprest money to each Head Salesman/Salesman in order to meet miscellaneous and contingent expenses. The actual amount to be allotted to each shop for the purpose shall be fixed by the Collector after taking into consideration the likely requirements of each shop. When the imprest money is required to be recouped the Head Salesman/Salesman should apply to the District Excise Officer enclosing the vouchers of the money spent by him and only such amount shall be allowed to him as is covered by the vouchers. Bills for contract contingent charges shall be drawn in Treasury Form No. 277 and those for non-contract contingent charges in Treasury Form No. 301. Attention is drawn in this connection to Rule 177 of the Financial Hand-book, Volume V, Part I, provisions whereof shall be carefully observed.A contingent register in Form S.M. 16 shall be maintained by the Head Salesman/Salesman of the shop.
