(b)One copy of each of his inspection notes should be submitted by him to the Provincial Government as soon as possible after it is recorded and two copies should be forwarded by the Deputy Commissioner-one copy to the Excise Commissioner and the other to the Divisional Commissioner with the notes of action taken, within twenty-eight days of the date on which the note is received from the Excise Commissioner, or in the case of sadar offices, within 14 days. In the case of the office of the Deputy Commissioner of Excise, these papers should be sent by him to the Excise Commissioner only within 14 days. Any matter arising out of the inspection which requires the order of the Provincial Government should form the subject of a separate communication.
