Section 228 in Rules under the United Provinces Excise Act, 1910
228. Pay bills.
(1)To allow for verification, memos for preparation of pay bills should be submitted by Excise Inspectors on behalf of themselves, their clerks (if any), and their constables to the Assistant Excise Commissioner not later than the 15th of the month to which they relate.(2)A consolidated establishment bill for each district should be prepared by the office of the Assistant Excise Commissioner for amount payable on account of salaries in the district.(3)The fixed country stationery allowance paid to Excise Inspectors and Tari Supervisors should not be drawn along with their salaries. These allowances should be drawn under contingent bills.
