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State of Uttar Pradesh - Section

Section 234 in Rules under the United Provinces Excise Act, 1910

234. Classification of contract contingencies.

- The charges covered by "A-Superintendence, contract contingencies" are classified under the following sub-heads :
(1)Rates and taxes,
(2)Service postage and telegram charges,
(3)Purchase and repair of furniture,
(4)Hot and cold weather charges,
(5)Cloth for bastas,
(6)Pay of inferior servants,
(7)Binding charges of registers,
(8)Carriage of stationery,
(9)Repairs of tents,
(10)Carriage of tents and records,
(11)Country stationery,
(12)Extra tour establishment, and
(13)Other petty contingencies and office expenses.