Section 236 in Rules under the United Provinces Excise Act, 1910
236. Pay of inferior servants.
- A separate bill in respect of 'Pay of part-time inferior servants' should be prepared by the Assistant Excise Commissioners and forwarded to the Treasury Officers concerned for encashment so as to reach the Treasury before the 25th of the month to which it relates. These bills are treated as ordinary salary bills though they are drawn on forms prescribed for contingent bills. The bill should be distinctly marked "Pay of part-time inferior servants". The charges should include-(a)Pay of Pankha Mazdoors.(b)Pay of Khas-tatti mazdoors (if any);(c)Pay of sweepers.The pay of pankha mazdoors and Khas-tatti mazdoors is to be shown against 'Hot and Cold weather charges', and that of other inferior servants against 'Pay of inferior servants'. Pankha mazdoors at the office of the Assistant Excise Commissioner, Bonded warehouses and at the Bonded Pharmacies should ordinarily be employed at such monthly rates as may be determined by the Assistant Excise Commissioner.
