Section 760(4) in Rules under the United Provinces Excise Act, 1910
(4)When the total wastage calculated in terms of London proof at the end of the month does not exceed the prescribed limit of sub-rule (2) no action need be taken by the officer-in-charge but when wastage exceeds the total wastage so calculated the officer-in-charge must obtain a written explanation from the distiller and forward the same with his comments to the Assistant Excise Commissioner of the charge. The Assistant Excise Commissioner after proper scrutiny will send the necessary papers with his recommendations to the Excise Commissioner for order.
