Section 1102 in Rules under the United Provinces Excise Act, 1910
1102. Establishment charges of permanent staff.
(a)The Excise Commissioner may post to a vintnery such number of Excise constables as in his opinion the needs of the vintnery may require.(b)The pay of the constables posted to a vintnery under sub-rule (1) shall be borne by the State Government :Provided the total amount on this account does not exceed ten per cent of the total excise duty realized on the issues of wines from the vintnery to the district within the State. When the total amount of the pay of the constables exceeds ten per cent of the total excise duty referred to above, the excess shall be realized from the vintners concerned.
