Section 102 in Rules under the United Provinces Excise Act, 1910
102.
Excise inspectors are posted in all the districts of the State to the following duties :(1)Preventive circles-for the supervision of shops and prevention and prosecution of Excise opium and miscellaneous offences with which the department has to deal with.(2)Distilleries for the proper manufacture of portable and commercial spirits and Power Alcohol and their storage and issue in accordance with rules.(3)Bounded Warehouses established for the storage and issue of Country Spirit and Hemp Drugs.(4)Bonded Manufactories licensed under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 and the rules made thereunder.(5)Power Alcohol Mixing Depots-for supervision over the storage and mixing of Power Alcohol.(6)Molasses Duty for proper supervision over storage and distribution of molasses produced in sugar factories.(7)Prohibition circles-for detection and prosecution of excise and opium offences.(8)Special Squads-for prevention of local and inter-State smuggling of ganja, charas, opium, etc.An Excise Inspector may be placed in-charge of one or more of these duties.Excise Inspectors also hold the following special posts :(i)Special detective and investigation officers attached to Excise Intelligence Bureau.(ii)Special Inspecting Officer on the personal staff of the Excise Commissioner.(iii)Excise Inspector in-charge of criminal investigation work.B-Allowances
