14. Limit of tahvil or expense stock in local and branch depots.
- The tahvil or expense stock in the sale custody of the treasurer or sub-treasurer shall in no case exceed the following limit (Government of India Rules [27] and [32(ii)] [Substituted by Punjab Government notification No. 92-St., dated 11th April, 1935. For Government of India Rules, see Chapter 1 of Part III of Punjab Stamp Manual, 1934.] :-(a)Local depots. - (i) Stamps up to the probable demand of one week with cash and opium combined to a value not exceeding Rs. 5,000 ; or(ii)a total value of Rs. 15,000 for stamps, cash and opium whichever is less ;(iii)in the special case of Lahore treasury, the treasurer or his agent may hold in his separate custody in single lock -(a)Court-fee and non-judicial stamps with opium up to a value of [Rs. 25,000.] [Substituted for 'Rs. 15,000' and 'Rs. 35,000' respectively by Punjab Government notification No. 268-St., dated 15th February, 1943.](b)Service stamps up to a value of [Rs. 30,000.] [Substituted for 'Rs. 35,000' by Punjab Government notification No. 268-St., dated 15th February, 1943.]similar concession may be extended to other treasuries under the orders of the Financial Commissioners.(b)Branch depots - (i) Stamps up to the probable demand of two days' with cash and opium combined to a value not exceeding Rs. 500 ; or(ii)stamps, cash and opium to the total value of Rs. 1,500, whichever is less.
