Section 832 in Rules under the United Provinces Excise Act, 1910
832. Dip-book.
- Particulars of all gauges and proofs taken in connection with all transactions in receivers and vats should be recorded in Form B.W.L. 4. Separate pages should be allotted to each receiver or vat and all entries will be made by the Excise Inspector as soon as the gauges and proofs are taken.In addition to the above, B.W.L. 2 and 9 will be maintained where issues are made direct from the warehouse to shops in the distiller's contract area under paragraph 794.
