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State of Uttar Pradesh - Section

Section 285 in Rules under the United Provinces Excise Act, 1910

285.

The prosecution of licensed vendors for default in the payment of licence fee is improper. The penalty for such default is forfeiture of the advance deposit and cancellation of the licence. Proceedings may also be taken against the defaulter as if the sum were an arrear of land revenue.III-Excise Intelligence Bureau