Section 364(c) in Rules under the United Provinces Excise Act, 1910
(c)All vendors who pay their security deposit must duly executed an agreement in Form G-34, giving the necessary authority to the Collector to appropriate the whole or a portion of their securities, as the case may be, in the event of forfeiture of the same under the terms of their licences or under the excise, opium or dangerous drugs laws.
