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State of Uttar Pradesh - Section

Section 313 in Rules under the United Provinces Excise Act, 1910

313. Limit of amount.

- The Collector is authorised to grant rewards up to a total of Rs. 100 in each case, whether the sum is awarded to one individual or distributed amongst several. If he considers that in any particular case this sum is insufficient, he may with the previous sanction of the Excise Commissioner, grant a larger reward not exceeding Rs. 1,000 in amount.The Excise Commissioner may grant reward up to a limit of Rs. 1,000 in any case from the grant placed at his disposal.