Section 279 in Rules under the United Provinces Excise Act, 1910
279. Detection by an Excise Inspector outside his circle in urgent case.
- An Excise Inspector is not debarred from detecting cases in circles adjoining his own circle if the circumstances are such as to call for immediate action. Whenever it is possible, without risk of spoiling a case by delay, to inform the inspector of circle concerned, he should be informed and the investigation made by the Excise Inspector of the circle concerned or by both Inspectors together.
