Section 489 in Rules under the United Provinces Excise Act, 1910
489. Abstract of issues to shops.
- The Excise Inspector shall maintain register in Form B.W.L. 9, showing the issues of spirit to each shop. When there are more warehouses than one in the district, or when any vendor of the district takes issues from a warehouse of the neighbouring district, the Inspector in-charge of such an outlying warehouse shall enter in Form B.W.L. - 10 the comparative figures of issues from his register B.W.L. - 9 for the month and forward it to the Inspector in-charge of the warehouse at the headquarters of the district concerned not later than the first day of the following month. The Inspector of the warehouse at district headquarters shall prepare an abstract for the whole district in form B.W.L. - 10 summarising the figures therefor, from his own register B.W.L. - 9 from statements received from outlying warehouses, and from statements, received from all wholesale shops and depots (situate whether within or without the district) supplying spirit to retail shops of the district. Copies of this abstract shall be sent to the Assistant Excise Commissioner and to the Collector by the fifth day of each month at the latest. Extracts from it shall be forwarded to the Excise Inspectors in whose circles the shops are situated by the tenth day of the month.Note. - Separate entries will be made in register B.W.L. - 9 in respect of issue of spiced spirit which will also be separately shown in the abstract B.W.L. 1.
