Section 171 in Rules under the United Provinces Excise Act, 1910
171. Tahsildar's excise ledger.
- In addition to the monthly list of fees due under the graduated surcharge fee system from the country spirit and hemp drugs shops of the tahsil (see paragraph 161 above) the Collector will furnish each tahsildar with complete tahsil wise extracts from the register of foreign liquor and fixed fee licences prescribed in paragraph 199, and from the register of licences awarded by auction prescribed in paragraph 200.On receipt of these extracts the Tahsildar will have prepared therefrom excise ledger in Forms G-3 and G-4. In the classification and arrangement of licences in G-4 he shall be guided by directions contained in paragraph 192. These ledgers will thus contain all the information necessary for the collection of the monthly excise revenue of his tahsil.
