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State of Uttar Pradesh - Section

Section 882 in Rules under the United Provinces Excise Act, 1910

882. Control.

- The officer-in-charge will, unless otherwise directed work under the supervision of, and correspond with the Assistant Excise Commissioner in whose territorial charge of the brewery lies. In all ordinary matters regarding the working of the breweries, the brewers should, in the first instance, apply to the officer-in-charge, who will, if necessary secure orders.