Section 322 in Rules under the United Provinces Excise Act, 1910
322. Excise staff to act promptly.
- It has to be borne in mind that the time factor is all important whenever administrative machinery for filing appeal or revision has to be set in motion. The Excise Inspector must therefore, obtain two or three (as the case may be) certified copies of judgment, promptly, and see that his narrative along with the opinion of the District Government Counsel reaches the District Magistrate within 10 days of the case. A copy of the narrative should be sent to the Assistant Excise Commissioner, also who, should be kept informed of the orders of the District Magistrate. The Assistant Excise Commissioner should keep constant touch with the progress of the matter and see that the appeal or revision is not vitiated on account of delay at any stage.
