Section 1071 in Rules under the United Provinces Excise Act, 1910
1071. Mode of payment of cost price of intoxicants.
- (30) The price of intoxicants payable to the Supply Contractor shall be made, primarily from the amount deposited in the treasury as cost price. In case this amount is less than the amount due to the Supply Contractor, the District Excise Officer shall draw upon the amount of advance for the purpose placed at his disposal. The price of intoxicants issued from the warehouse to the State managed shop shall be paid monthly to the Supply Contractor in the manner it is paid for issues to shops under the auction system.
