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[Cites 0, Cited by 0] [Section 703(5)] [Section 703] [Entire Act]

State of Uttar Pradesh - Subsection

Section 703(5)(a) in Rules under the United Provinces Excise Act, 1910

(a)It will be open to the Excise Commissioner to verify at any time the description and plans mentioned in sub-rule (4) and on proof of error, to require fresh ones to be submitted, such verification may be made by any officer deputed for the purpose and such officer shall be allowed full access to the premises. A duplicate of the distillery plans approved by the Excise Commissioner shall be provided by the distillery, to be filed in the office of this distillery Inspector concerned.