Section 184 in Rules under the United Provinces Excise Act, 1910
184. Payment to supply contractors.
- After the necessary checking of the above with the treasury accounts at headquarters, cheque will be made out in accordance with paragraph 203 in the Collector's office for the amount of price of spirit or drugs supplied to vendors from the warehouse or warehouses of the district during the accounts month. This must be made over to the contractor not latter than the 15th day of the month, unless, at his own request, he is paid at longer intervals.If the contractor has expressed a wish to receive the payment by postal money order, the amount of it is Rs. 600 or less, may be remitted to him by money order after deducting the usual commission from him.The payment of contract price to a supply contractor, if the amount is Rs. 600 or less may be made by the Reserve Bank of India also after deducting the usual commission, in cases where the contractor has expressed a wish to receive payment as such and makes his own arrangement for receiving the drafts.
