Section 291 in Rules under the United Provinces Excise Act, 1910
291. Reporting of prominent offenders in important cases and maintenance of personal files.
- A report in respect of an Important Excise Case (as defined from time to time) should be promptly drawn up by the Detecting officer in Form E.I.B. - A, in duplicate or in triplicate if the offender apprehended resides outside the District. One copy of E.I.B. - A, report will be incorporated in the "Personal File" (file covering to be in Form E.I.B. - H) of the offender to be opened by the Detecting Officer. In case the offender resides in the same district but within the territorial jurisdiction of another excise circle, the Detecting Officer will forward the E.I.B. - A report in respect of him to the Excise Inspector in-charge of the circle. All subsequent papers regarding the offender will be kept in his "Personal File" so opened.The Detecting Officer will submit the other copy (or two copies if the offender resides outside the district) of the E.I.B. - A report to the Assistant Excise Commissioner in-charge, Excise Intelligence Bureau. When an E.I.B. - A report is received in duplicate the latter will have a copy sent to the appropriate authority (Assistant Excise Commissioner or Superintendent of Police) for getting the "Personal File" of the offender opened. Details regarding the offender will be published in the Excise Supplement and Personal File opened (in Form E.I.B. - H) after entering his particulars in the Pradeshik Register of prominent Excise Offenders (in Form E.I.B. - I). Particulars of all Prominent Offenders apprehended outside the State but residents of State, intimation whereof may be received from other States, will be entered in the "Register of Prominent Offenders of U. P. detected in other States" in Form E.I.B. - 5. Reports regarding results of cases received in Form E.I.B. - B or otherwise will also be entered in E.I.B. - I or E.I.B. - B-5 (whichever be applicable) register and deposited in the "Personal File" of the offender.A list of all prominent offenders will be maintained by Excise Inspectors at the end of the Village Register (D-12).
