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State of Uttar Pradesh - Section

Section 886 in Rules under the United Provinces Excise Act, 1910

886. Instrument to be supplied.

- The officer-in-charge shall place indent to the Excise Commissioner through the Assistant Excise Commissioner for instruments, such as saccharometers and thermometers, as are necessary, and will maintain an account thereof in Form B-5. He will be responsible for their safe custody, and if any instrument is broken or lost for want of proper care, may be required to make good such loss or damage.