Section 113 in Rules under the United Provinces Excise Act, 1910
113. Maintenance of registers.
- Excise Inspectors are responsible for maintaining up-to-date the following registers :(1)The shop register (Form D-10) in which will be recorded the results of shops inspections. Full directions regarding the points to be enquired into at inspection of shops and notes to be recorded in this register are given in Form D-9 a copy of which shall be attached to each register.(2)Register of licensed vendors (Form D-11). - This need only be maintained in the case of vendors who engage directly for their licences and not formers' tenants. All notes regarding the work and character of the vendors should be submitted to the Assistant Excise Commissioner for approval before entry in this register.(3)The village or mohalla register (Form D-12). - It is meant to be a register of the villages in an Excise Inspector's circle which specially require his attention. It is essential to keep a close watch over them, because from the point of view of excise crime they are the worst villages in the circle. Only such villages shall be entered as required careful and frequent supervision either because-(a) persons convicted of excise offences who are likely to resort to excise crime in future live in them; or (b) there are persons residing in them who have intimate connections with habitual excise offenders; or (c) an excise offence of a serious nature has been committed in the village within the last three years; or (d) of the close proximity of a village to a centre of excise crime; or (e) for other special reasons. This register will be revised from time to time by the Excise Inspector under the orders of the Assistant Excise Commissioner but a complete revision should be undertaken after three years. The Assistant Excise Commissioner shall prescribe the scale of visits to each village having regard to such prescribed local factors as the distances the Inspector has to cover, the accessibility of villages and the general conditions of excise work in the circle. Visits to the villages on the register will be considered to be a matter of more importance than visiting villages which are not on the register. The scale shall be shown at the beginning of the page allotted to each village. An index shall be prepared of all villages entered. Entries in the index will be in the alphabetical order in the register of villages need not be arranged alphabetically. No village will be brought on to the list or expunged from it without the Assistant Excise Commissioner's permission. When the number of village in airy circle which under this rule should be shown in the register exceeds 100, only 100 villages, which are held to be the worst from the point of view of excise crime and need the most vigilant attention on the part of the excise staff shall be entered. In the case of municipalities, notified areas, and town areas, entries shall be made in the village register for each mohalla, separately. Names of the mukhias will be omitted from the city list. The Assistant Excise Commissioner will examine the village register carefully at his periodical inspections of the work of the Excise Inspection and deal with the manner of its maintenance in his inspector note. Assistant Excise Commissioner should consider it an important duty to see that s these registers are properly kept up.(4)Inspectors are required to keep confidential note-books in which they shall enter notes about various important and confidential matters at the time of transfer from their circles or when proceeding on 3 months leave provided they have held charge of the circle for six months' at least; Inspectors who have been incharge of the circle for less than six months may also write notes in this books but only if they have been permitted to do so by the Assistant Excise Commissioner.The note-book will contain five parts, viz. -
