(a)The Superintendent of Excise is the chief executive Excise officer in a district. He is directly responsible for every branch of the Excise administration but works in subordination to the Deputy Commissioner as regards whom he occupies the position of a technical adviser. Subject to the control of the Deputy Commissioner he is empowered to issue orders on Excise matters. Copies of such orders should be sent to the Sub-divisional Officers. He is in immediate charge of the sadar Excise office and functions as the head of that office.(b)All other officers of the department will work under the direct control and supervision of the Superintendent of Excise, subject to such orders as may be issued from time to time by the Commissioner of Excise. The chief duty of the Superintendent of Excise is to obtain the best possible and maximum amount of work from the officers under him and a considerable portion of his time should be spent in personally training and guiding those officers and supervising their work. He is required lo acquire a thorough knowledge of all matters connected directly or indirectly with the Excise administration of the district. He is expected to take a share in detection as an example and a stimulus to his subordinates.(c)The Superintendent of Excise should not be employed on duties other than those relating to the department without the sanction of the Commissioner of Excise. During the absence of the Superintendent of Excise on tour, an Extra Assistant Commissioner should be placed in-charge of the routine work at the sadar Excise office but all papers disposed of by such an officer as also all papers received during the absence of the Superintendent of Excise should be put up to him on his return. Papers relating to important matters, however, must always be dealt with by the Superintendent of Excise and if necessary, such papers may be sent out to him on tour.(d)The Superintendent of Excise should ordinarily spend 200 days on tour each year. He will draw up a fortnightly tour programme and submit it to the Deputy Commissioner, at least 3 days before the commencement of tour. His diaries (which should contain information as to the work done daily both at headquarters and on tour) will be submitted in duplicate to the Deputy Commissioner at the end of each month, portions of importance relating to sub-divisions being sent to the Sub- divisional officers, for transmission through proper channel after necessary action, to the Commissioner of Excise, who will after perusal retain, one copy in his office and return the other to the Deputy Commissioner when the same will be filed in the sadar Excise Office. Diaries containing confidential information will be submitted to the Deputy Commissioner by name in sealed covers and similarly transmitted by him to the Commissioner of Excise. Hurried Journeys out and back, performed on the same day, should be discouraged, and the Commissioner of Excise or the Deputy Commissioner may disallow journey of this kind if he finds them excessive in number, and refuse to count them either for purposes of travelling allowance or for making up the total number of days on tour required by the rules. In the course of his tours special attention should be directed to the inspection and preventive work of the subordinate staff, to the investigation of offence under the Excise and Opium laws, and to the sites and managements of licensed premises and the observance of the conditions of licence, more especially in the case of country spirit shops in tea gardens and other industrial areas. Fluctuations in consumption should be enquired into and the causes thereof ascertained. The above matters and any others of interest should be briefly noted in the monthly diaries.(e)The Superintendent of Excise should inspect as many Excise and opium shops and other licensed premises within the district as possible. He should also inspect the sadar and sub- divisional Excise offices and ganja golas once a half year and the spirit warehouses once a quarter. Along with the half yearly inspection of the ganja golas the Superintendent should verify the stock of ganja in them. He should also take stock of spirit in the spirit warehouses within his charge towards the end of each quarter. If he is prevented from carrying out any of the quarterly stock taking operations, it will be done by the officer-in-charge of the warehouses but the Superintendent should, as soon afterwards as possible, verify the stocktaking carried out by the officers-in-charge. Notes of inspection will be recorded by the Superintendent in the inspection order books and copies submitted by the officer-in-charge to the Deputy Commissioner (through Sub-divisional officers where the warehouses are situated in sub-divisions). Copies of inspection notes recorded by the Superintendent is also expected to make frequent visits to the spirit warehouses at irregular and unexpected intervals. This class of inspections need not embrace a complete survey of the warehouse.The Superintendent of Excise should keep a personal watch over-(i)the manufacture of country spirit in the Distillery within his charge;(ii)sufficiency of production to maintain the prescribed minimum stock at each warehouse; and(iii)the stock of raw materials and those on transit so as to ensure a stready supply of country spirit to the various warehouses in the Province fed by the particular distillery. The Superintendent will perform these duties in addition to other duties he may be required to perform, under the rules in respect of the distillery.He should also at reasonable intervals, inspect the distillery in order to see that the plants and machinery, the storage arrangements, stills arrangements, pipes of conveyance, instruments, apparatus, etc., are in efficient working order and in accordance with the rules. He should during his visits to the Distillery make a test check of accounts and registers maintained in the distillery. Any defects or irregularities noticed by him should be brought in writing to the notice of the Proprietor Manager, or Managing Director who should be requested to have the same rectified, sending copy to the Commissioner of Excise, for information.(f)All travelling and transfer allowance bills of the Sadar sub-divisional Excise stall must be checked and passed by the Superintendent of Excise and signed as Head of the office and Controlling Officer. The Superintendent of Excise is authorised to disallow travelling allowance for a halt or journey or a number of halts or journeys where he fins that the halts or journeys have been made only for sake of travelling allowance or that the work done does not justify amount charged as travelling allowance.(g)The Superintendent of Excise is authorised to grant Festival Advance, Advance on transfer and advances and withdrawal from General Provident Fund to the district Excise staff serving under him.(h)The Superintendent of Excise is authorised to transfer the Assistant Inspectors of Excise, Head Excise Constables within the district subject to the approval of the Deputy Commissioner.
