Section 848 in Rules under the United Provinces Excise Act, 1910
848.
In addition to returns prescribed under the Indian Power Alcohol Rules, 1950 and in Section XLIII of this Chapter, every Power Alcohol Distillery will submit the following statements, to the Power Alcohol Authority so as to reach him by the 5th of the month following that they relate to-(1)A statement in Form P.D. 28, showing stock return of coal for the month.(2)A consolidated statement of raw materials, production and working in Form P.D. 29.(3)A statement showing production and issues of spirit in Form P.D. 30.The officer-in-charge of the Power Alcohol Distillery shall scrutinize these statements very minutely and remove discrepancies, if any, before submitting them.
