Section 202 in Rules under the United Provinces Excise Act, 1910
202. To be maintained in Collector's office and posted daily.
- A register of excise receipts shall be maintained in the Collector's office in Form G-6 in which will be posted under the appropriate heads, all items of excise revenue included in the daily Siaha supplements or the treasury challans. A monthly total will be struck for the districts and, this total will supply all necessary particulars for the Collector's quarterly return of district's receipts (Form G-23) to the Excise Commissioner.(7)Register of receipts for and payment to supply contractors
