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State of Assam - Section

Section 383 in The Assam Excise Rules, 2016

383. Powers and duties of Officers-in-charge of warehouses.

- Officers-in-charge of warehouses are, for administrative purposes, directly subordinate to the Superintendent of Excise and under the general control of the Deputy Commissioner of the district. They are responsible for keeping regular accounts showing the quantity and strength of spirit/foreign liquor received and issued from the warehouse. They shall submit all returns punctually.The officer-in-charge must not leave the warehouse premises during the working hours without the permission of the Superintendent of Excise.They are also responsible for the efficient working of the warehouses under their charge and for any loss of government revenue which may occur owing to mismanagement. They should assist contractor and retail vendors as per as practicable without detriment to the interest of government. The officers-in-charge are required to report to the Superintendent of Excise all cases in which the stock of spirits falls below the daily minimum prescribed and they are responsible for seeing that spirit is issued promptly to the wholesale and retail vendors.