Section 1072 in Rules under the United Provinces Excise Act, 1910
1072. Placement of advance towards price account.
- (31) An adequate sum by way of advance shall be made towards cost price account to be maintained at the treasury in order to faciliate payment to Supply Contractors of cost price (including price of bottles and bottling charges) of country spirit and intoxicating hemp drugs. Suitable amount for the purpose shall be allotted to each Contractor. Requisite instructions shall be issued to Treasury Officers and the Excise Inspectors of the district.
