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State of Uttar Pradesh - Section

Section 255 in Rules under the United Provinces Excise Act, 1910

255. Weeding of records.

- The Assistant Excise Commissioner will pass orders for the destruction of records maintained in his own office and byExcise Inspectors in-charge of distilleries, bonded warehouses and preventive circles which are due to be destroyed under the rules in Appendix F. For this purpose lists of records due to be destroyed will be submitted in the month of April to the Assistant Excise Commissioner by all Officers of the Excise Department in the charge. Such record as he orders shall be immediately destroyed. A certificate (to be permanently retained) to that effect will be recorded at the foot of each list. No records or paper will be recorded at the foot of each list. No records or paper will in any circumstances be destroyed with the previous sanction of the Assistant Excise Commissioners.