Section 561(7) in Rules under the United Provinces Excise Act, 1910
(7)If a licensee is not able to get the total number of trees covered by one instalment marked within the period fixed for its payment, he shall be allowed to utilize the balance of instalment in marking tree after April 30.Note. - Particulars of advance deposits made by the licensees shall be communi cated by the Collector to the Excise Inspectors concerned.
