Section 254(1) in Rules under the United Provinces Excise Act, 1910
(1)Monthly confidential report. - There will be submitted by Assistant Excise Commissioners and Superintendents of Excise addressed to the Excise Commissioner by the name so as to reach him by the 10th of the succeeding month. The object of the report is not only to keep the Excise Commissioner informed of all important Excise matters, relating to their respective charges and zones, but also to enable Assistant Excise Commissioner and Superintendents of Excise to have monthly stock taking of the work and conduct of the staff under them and to stimulate zest and interest on their part in enforcing improvement wherever possible.Statistics of crime and consumption etc. in Form D-25 and such other statements as may be prescribed from time to time will be appended to the confidential report which broadly speaking, should have separate paras covering the following items :(i)Crime. - (a) crime in 'dry' area, if any, in the charge or zone.(b)Crime in 'wet' area.(ii)Consumption. - (a) in the 'dry' area on permits.(b)In the 'wet' area.(iii)Work done by the Assistant Excise Commissioner in Form D-3A and also by the Superintendent of Excise.(iv)General. - (a) Activity regarding anti-corruption and efficiency drive.(b)Excise auctions and progress of realisation of licence fees.(c)Cases of assault, if any, and relations with other Departments, i(d)Any other matter of importance.(e)Pending references.
