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State of Assam - Section

Section 264 in Instructions Relating to Liquor

264. Remittance by money orders.

- Every encouragement should be given in excise vendors to remit their fees by means of money orders with the object of reducing to the lowest possible limit the amount of money passing through he hands of Excise Officers. Remittances by money order are now extensively used throughout the country and there is no reason why they should not be much more largely adopted for the payment of Excise revenue. Offices must bear in mind that the change is one which may not be popular with the subordinates of the Excise department and that the personal interest of the Deputy Commissioners; the sub-divisional Officer and Excise Superintendents will be necessarily to ensure the success of the measure. District Officers should give special attention to this matte,r and the facilities thus afforded to vendors for payment of money should be made widely known.