Section 341 in Rules under the United Provinces Excise Act, 1910
341.
In all cases where compensation has to be paid for default of notice of cancellation of licence, a full report should be submitted for the orders of the Excise Commissioner explaining the circumstances which necessitated the action taken and starting the demand for the year, the licence fees remitted and the amount proposed to be paid as compensation for default of notice. On receipt of orders the claim shall be adjusted.
