Section 290 in Rules under the United Provinces Excise Act, 1910
290. Publication of the Excise Supplement to the Criminal Intelligence Gazette.
- With a view to disseminating information regarding Excise matters the Bureau publishes, monthly, and Excise Supplement to the Criminal Intelligence Gazette. In Part I thereof are given details of all "important" opium, ganja, charas, bhang and cocaine cases, report in respect whereof must be submitted in Form E.I.B-A by detecting officers within a week of detection of such cases. Particulars of important cases detected outside tire State involving residents of this State are published in Part II of the Supplement. Results of cases which must be furnished in duplicate within a week of decision of the case in Form E.I.B. - B, by detecting officers (if not furnished along with report in Form E.I.B. - A, earlier), are published in Part III of the Supplement. Important orders issued by the Excise Commissioner from time to time regarding rules, administrative policy transfers, special rewards, etc. are published in Part IV. In Part V are given important High Court Rulings bearing on Excise cases. Part VI contains photographs of important Excise Offenders. An yearly index to the Gazette, will be published as soon after the close of the calendar year as possible. Assistant Excise Commissioners and Excise Inspectors should get the Supplement along with annual index bound in yearly volumes. "Two sets of yearly volumes" shall be got bound by the Bureau.The Excise Inspector in-charge of the office Section of the Bureau is responsible for correct and punctual publication of the supplement.
