Section 276 in Rules under the United Provinces Excise Act, 1910
276. Preventive officers to have thorough local knowledge.
- The main reasons for the appointment of officers on peripatetic duty are to ensure rigid observance of the conditions of their licences by licence-holders and to enable officers to acquire local knowledge without which offences can neither be prevented not detected. The prevention and detection of offences from an integral part of the duties of Excise Inspectors on preventive works. Excise Inspectors on peripatetic duty must acquire a thorough personal knowledge of -(1) the habits of the local population, (2) the leading castes, individuals and officials, (3) principal consumers of their circles, (4) suspects and their rings who are engaged in breaking excise laws, and (5) excise convicts. Assistant Excise Commissioners should make searching test of the local knowledge of Inspectors when examining their preventive detective work. Severe action will be taken against Inspectors whose peripatetic work is found to consist of mere perfunctory inspection of shops and who fail to bring to book excise offenders and licences indulging in serious malpractices.
