Section 969 in Rules under the United Provinces Excise Act, 1910
969. Shop register of issues and its monthly extracts.
- The Excise Inspector in-charge of the warehouse shall maintain register in Form B.W.L. 9, showing the issues of each kind of drugs to each shop. Where there are more warehouses than one in the district the Inspector-in-charge of such an outlying warehouse shall enter in Form I.D. 21 the comparative figures of issues from his registers in Form B.W.L. 9 for the month and forward it to the Inspector in-charge of the warehouse at the headquarters of the district not later than the first day of the following month.The Inspector of the warehouse at the district headquarters shall prepare an abstract for the whole district in Form I.D. 21, summarizing the figures therefor, from his own register B.W.L. 9, and from the statement received from outlying warehouses. Copies of this statement shall be sent to the Assistant Excise Commissioner and to the Collector by the fifth day of each month at the latest. Extracts from it will be forwarded to the Excise Inspector in whose circle shops are situated by the tenth day of the month.Note. - The instructions contained in paragraph 490 apply 'mutatis mutandis' to this rule also.
