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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Uttar Pradesh - Subsection

Section 208(7) in Rules under the United Provinces Excise Act, 1910

(7)In forwarding direct reports the Commissioner of the division should record his remarks in the margins of each report unless he chooses to make a general survey of excise matters in his division. District reports should not be detained beyond the proper dates.The sequence of subject of the report may be as follows :
Financial ... I- Gross receipts.
    II- Demands, collections and balances.
    III- Foreign spirit manufactured in India.
Foreign liquor ... IV- Beer manufactured in India.
    V- Foreign spirit and beer imported into India from overseas.
    VI- System in force.
    VII- Distilleries and staff.
Country spirit ... VIII- Consumption and duty.
    IX- Licence fees and shops.
    X- Outstills, if any.
Tari ... XI- Systems in force.
    XII- Licence fees and tree-tax.
Hemp drugs ... XIII- Duty and consumption.
    XIV- Licence fees and shops.
Opium ... XV- Duty and consumption.
    XVI- Licence fees and shops
Manufactured drugs ... XVII- Licences and permits granted.
Crime ... XVIII- Offences under-
    (a) the Excise Act,
    (b) the Opium Act,
    (c) the Opium Smoking Act,
    (d) the Dangerous Drugs Act.
    XIX- Prosecutions and rewards.
Public opinion ... XX- Temperance Societies.
General ... XXI- Any local matter which is also of State importance.
    XXII- Work of staff.
    XXIII- General remarks.
III-Retums