Section 173 in Rules under the United Provinces Excise Act, 1910
173. Tahsildar's monthly statement of demands, collections and balances under the auction system.
- The tahsil official in-charge accounts shall, on the fifth day of each month, lay the excise ledger before the Tahsildar so as to keep him acquainted with the progress made in collections of licence fees for each shop or farm under the auction system and to enable him to take prompt measures for the realisation of outstandings. On the 21st of the month he will prepare from the excise ledger(and its supplement, if any), a return in Form G-18, and submit it to the Tahsildar, who after filling in column 13 of the statement regarding action taken for realisation of the balance, will submit the same to the Collector by the 25th positively for his orders. The Collector may, in any case require the submission of similar return at other periods of the month; and this should invariably be done when the arrears are large and the action of the Tahsildar is considered wanting in energy and promptitude.
