Section 564 in Rules under the United Provinces Excise Act, 1910
564.
The details for deposits or unutilized amounts will be communicated by the licensees in Form C.L. 15-A to the Excise Inspector when he applies for marking of trees. The Excise Inspector shall return one copy to the licensee, submit one copy to the District Excise Officer, and retain one copy for his record which shall be utilized for marking of trees.
