Section 141 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
141. Provisions of lodgings for the excise staff posted to the bonded manufactory or warehouse.
- The licensee of a bonded manufactory or warehouse shall, where so required by the Excise Commissioner, provide the officer and the staff posted to the manufactory or bonded warehouse premises at a rent not exceeding ten percent of the pay of each officer so accommodated. If for any reason the licensee is not able to provide such accommodation he shall provide suitable accommodation to the satisfaction of the Excise Commissioner near the factory or bonded warehouse recovering only ten per cent of the pay of the occupant.Explanation. - The expression "pay" shall not be deemed to include dearness allowance and other allowances.
