Section 323 in Rules under the United Provinces Excise Act, 1910
323.
Whenever a court censures the conduct of an Excise Inspector or any other employee of the Excise Department of an inferior rank, the District Excise Officer should bring such structures to the notice of the Assistant Excise Commissioner through the District Officer and it will be the duty of the Assistant Excise Commissioner to enquire and decided whether any departmental or other action should be taken against the persons concerned or not. Assistant Excise Commissioner should submit clear reports embodying their recommendations to the Excise Commissioner in all cases in which the Excise Inspector are/concerned. As regards other employees, the Assistant Excise Commissioner will report their findings to the Commissioner, only in case of any seriousness or importance or where for any reasons the orders of the Excise Commissioner are required. Where the enquiry relates to serious strictures passed against an Inspector, and in other important cases, the Assistant Excise Commissioner should communicate his finding to the District Magistrate.Procedure for defence of Excise Staff involved in Civil or Criminal Proceedings
