Section 206 in Rules under the United Provinces Excise Act, 1910
206.
(a)In the case of shops settled under the graduated surcharge system the Collector shall submit to the Excise Commissioner not later than March 10, a report on all settlements, accompanied by a statement in Form G-ll for informations.(b)In the case of tari shops settled under the tree-tax system the Collector shall submit to the Excise Commissioner not later than August 15, a report accompanied by a settlement in Form G-ll.(c)In the case of shops or farms settled by auction the Collector shall submit to the Excise Commissioner for sanction, as soon as may be after conclusion of a sale, a report on the proposed settlements accompanied by a detailed statement in Form G-12 or G-13. Full instructions for preparation will be found in the form. A report of the settlement of the majority of shops must on no account be delayed because a minority of licences still waits disposal. A supplementary report can be sent as soon as possible after the main report.(d)In the case of re-settlement of any shops during the currency of the excise year the Collector shall report the re-settlement to the Excise Commissioner immediately for record of change in the list of shops maintained by him.(2)Annual Excise Administration Report
