Section 160 in Rules under the United Provinces Excise Act, 1910
160. Rates of licence fee.
- Whenever the graduated surcharge system for the settlement of country spirit, hemp drugs and opium shops is, in village in any district, town or part of a district the Excise Commissioner prescribes in a booklet entitled "Scales of monthly fees" the rates of monthly licence fees payable by vendors and supplies copies to the district officers concerned.The amount of licence fees under other system and the modes of payment thereof will be found in the relevant rules of the Manual which may be consulted when necessary.
