Section 816 in Rules under the United Provinces Excise Act, 1910
816. Certain registers open to distillers.
- Distillers or their authorized agents should, on a written requisition to the officer-in-charge be permitted to see the registers P.D. 6, 7, 9, 10, 11, 13, 14 and B.W.L. 2. They are at liberty to bring to notice and to appeal in writing against any entry therein to which they may object, but this must be done within one week of the date of the entry having been made. If any corrections are necessary in these registers, they must be made in red ink, and must be initialled and dated by the officer-in-charge, and the distillers, or his authorised agents, must be simultaneously invited by written notice to note them.
