Section 817 in Rules under the United Provinces Excise Act, 1910
817. Stock-register of Government property.
(1)A stock book of all property belonging to Government and kept at the distillery must be maintained in Form P.D. - 4. Separate pages should be allotted to-(a)furniture;(b)Excise locks;(c)hydrometers, saccharometers, thermometers, alcoholometers test glasses;(d)gallon measures, bungrods and other measuring appliances;(e)books; and(f)Miscellaneous.All sets of instruments in boxes should be recorded as complete set and not by items. No items is to be written off except under the order and signature of the Assistant Excise Commissioner.(2)Whenever an Excise Inspector takes over charge of distillery, he must verify each article in the stock register and give a formal certificate that this has been done, should any article be missing or be unfit for use, he should report accordingly to the Assistant Excise Commissioner.(3)All loss, damage or breakage should be reported at once to the Excise Commissioner.(4)At his periodical inspections the Assistant Excise Commissioner should examine the stock book and he should compare not less than once a year all appliances used for proving and gauging with the standard instruments and measures in his possession. A note showing the result of the comparison should be made in the column of "remarks".
