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State of Assam - Section

Section 194 in Instructions Relating to Liquor

194. Recovery of cost of uniform lost through negligence.

- All payments recovered from a jamadar or peon under the orders of the Deputy Commissioner or Superintendent of Excise on account of clothing prematurely worn out or lost through negligence should be credited Into the treasury as a "Miscellaneous Excise Receipt" and not used in reduction of charge.