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State of Uttar Pradesh - Section

Section 175 in Rules under the United Provinces Excise Act, 1910

175. Realization of deficit suffered on re-auction.

- Tahsildar concerned should be directly to make sustained efforts for realising deficit, if any, suffered as a result of re-auction of a shop during the currency of the financial year. The Circle Excise Inspector should also be asked to suggest steps for realization of outstanding dues. With a view to keep the District Excise Officer informed of the progress of realization, such cases should be put up before him for orders by the first week of each month following. The Assistant Excise Commissioner will also examine each such case on his periodical inspection of the District Excise Office and give his suggestions in his inspection note and submit relevant extract to the Excise Commissioner.Should recovery of dues be not effected despite all efforts, the District Excise Officer will recorded in his own handwriting as a footnote to Statement V, while submitting the next quarterly Excise Amount (G-23), the measures adopted for realization of dues.B-Suspension