Section 195 in Rules under the United Provinces Excise Act, 1910
195.
Rewards finally sanctioned in favour of officers or orders should also be paid from the advance drawn by the Collector. The advance therefore should be sufficient not only to cover the advances required to be given to the Excise and Police Officers but also the probable requirements for payment of rewards finally sanctioned during the months. If in any month the advance is insufficient to meet all the rewards sanctioned in that month the actual payment of rewards should be postponed to the next month, but the second advance should not be drawn in the same month.
