(3)By lessee under the canteen system. - The holders of a licence for the sale of country spirit under the canteen system are required to pay into the treasury the duty, cost price and vend fee (less rebate, if any) within the first week of each month for the quantity of spirit issued to them in the previous month. The challan shall be prepared in triplicate. One copy will he kept by the treasury and the two remaining copies after completion will be presented by the licence holder or his agent to the officer-in-charge of Excise at the district or sub- divisional headquarters, who will return one copy to the presenter and retain the other copy in his office.
