Section 1065 in Rules under the United Provinces Excise Act, 1910
1065. Sale-proceeds of only specified quantities to be deposited.
- (24) The sale proceeds of only complete Bulk Gallons in case of country spirit, of complete Half-seers in case of opium of Full-seers in case of Bhang and Quarter seers in case of Ganja shall be deposited at a time in the treasury or sub-treasury. The quantity of opium, intoxicant or intoxicants for which the deposit is made as well as the amount of deposit shall be noted in the remarks column of the Sale-proceeds Register and the balance remaining with the Head Salesman/Salesman noted separately in the same column. Treasury receipts in respect of the amount's deposited shall be carefully preserved for scrutiny by Inspecting Officer.
