Section 30(2) in The United Provinces Excise Act, 1910
(2)[ The sum payable under sub-section (1) may either be fixed by auction or inviting tenders or otherwise or be assessed on the basis of the sales made or quota lifted under the licence or partly fixed and partly assessed in the aforesaid manner] [Substituted by U. P. Act No. 13 of 1979 (w.e.f. 16-8-1972).].]
