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State of Uttar Pradesh - Section

Section 225 in Rules under the United Provinces Excise Act, 1910

225. Receipts on account of excise revenue.

- All sums received by officers of the Excise Department on account of excise revenue (such as sums accepted by way of compensation under Section 74 of the Excise Act, proceeds of old furniture, plant, etc., sold by auction) shall be paid into the treasury as soon after receipt as possible and credited to the appropriate head of excise revenue.