Section 493 in Rules under the United Provinces Excise Act, 1910
493. Recovery of duty on excess wastage.
- An abstract of register B.W.L. - 3, will be sent to the Assistant Excise Commissioner in Form B.W.L. - 3A, who, in case the percentage of wastage exceeds 1 per cent., will make immediate enquiry, obtain the explanation of the Excise Inspector and the distiller's agents, and report the result for the orders of the Excise Commissioner who may order recovery of the duty on the excess wastage, at the highest rate of duty leviable on country spirit in Uttar Pradesh.Section XXXVII-Vend of Country Liquor
