Section 633(7) in Rules under the United Provinces Excise Act, 1910
(7)If certificate not received within time or conditions of bond infringed penalty to be realised. - If the certificate be not received within the time mentioned in the bond, or pass or if on receipt of the certificate it appears that any of the conditions of the bond have been infringed, the Collector of the exporting district or the Excise Inspector who granted the pass shall forthwith take necessary steps to recover from executant of his surety the penalty due under the bond.(c)From distilleries on payment of duty
