Section 1075 in Rules under the United Provinces Excise Act, 1910
1075. Duty of reporting embezzlement, etc. primarily of Excise Inspector of the circle.
- (34) The Excise Inspector shall also be responsible for promptly reporting all cases of embezzlement, misappropriation or theft, both to the Collector and to the Assistant Excise Commissioner. An advance copy of the report shall also be sent to the Excise Commissioner for information. The Collector shall forward the result of his inquiry in each case to the Excise Commissioner for being reported to the Government and the Accountant General, Uttar Pradesh, as required by the rules.
