Section 957 in Rules under the United Provinces Excise Act, 1910
957. Payment of duty and price.
- Licensed vendors of their agents authorised in writing wanting Ganja or Bhang from a contract bonded warehouse shall present to the treasurer of the sub-treasury situated at the same place as the bonded warehouse an application in Form I.D. 6 in duplicate, duly filled in, together with the price of the drug and the duty. Ganja in a quantity lesser than four Chattacks 233.276 grams or other than a multiple thereof and Bhang in a quantity lesser than one seer or 0.93310 kilograms or other than a multiple thereof shall not be issued. The treasurer shall fill in the endorsement on both copies of the application and shall then present the application to the officer-in-charge of the sub-treasury. This officer shall sign both copies and stamp them with the stamp of the sub-treasury. One copy shall be retained in the sub-treasury whilst the other copy shall be handed back to the applicant who shall tear off the second receipt endorsement and retain it as a receipt for the amount paid in the sub-treasury. In case of doubt, licensed vendors should apply to the Excise Inspector in-charge of the bonded warehouse, whose duty it will be to help them in preparing the application correctly.
