Section 867 in Rules under the United Provinces Excise Act, 1910
867. Forfeiture of and deduction from the security deposit.
- In the event of any breach of the Excise laws for the time being in force proved before an officer of the Excise Department not below the rank of the Assistant Excise Commissioner the whole or part of the security deposits, as State Government may determine, shall be forfeited together with the brewery licence. The Excise Commissioner may also direct deduction therefrom of all sums which may become due to the Government by way of duty, licence fee, penalty or fine.
