Section 159 in Rules under the United Provinces Excise Act, 1910
159. Duty on excise wastage of spirit and hemp drugs.
- On receipt of intimation from the Excise Commissioner or from an Assistant Excise Commissioner for the recovery of a specified sum of duty levied in accordance with rules on excess wastage of spirit or hemp drugs, the Collector shall recover the said sum of duty from the supply contractor concerned by debit against his advance duty deposit, if any, or by short drawal of any sum due to be paid to the supply contractor as contract price for spirit or hemp drugs supplied to bonded warehouses in the district, or by any of the other methods prescribed for the recovery of excise revenue (See also paragraph 226, Chapter IV).(2)Payment of licence fees
