Section 295 in Rules under the United Provinces Excise Act, 1910
295. Issue of Railway platform permits.
- Assistant Excise Commissioners will provide Excise staff on detective duty, wherever necessary, with railway platform permits in Form E.I.B. - I to enable them to conduct searches in railway station premises and to examine relevant railway records. It should be clearly understood that these do not authorise the holder to travel without proper railway ticket. All such permits issued will be entered in a Register of Railway Platform permits (D-24).A fine of Rs. 2 will be levied before a duplicate copy is issued during the currency of the original permit.
