Section 183 in Rules under the United Provinces Excise Act, 1910
183.
The Excise Inspector in-charge of each country spirit or drugs warehouse will submit to the Collector, not latter than 2nd of each month, an abstract of his registers of issues supported by the receipted applications of retail vendors showing the issues of each kind of spirit or of drugs, as the case may be, from the bonded warehouse during the accounting month immediately preceding (See also paragraph 203).
