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State of Uttar Pradesh - Section
Section 86 in Rules under the United Provinces Excise Act, 1910
86.
The charge of an Assistant Excise Commissioner includes group of several districts in one of which he has his headquarters. These territorial charges are at present as follows :| Headquarters | District | |||
| 1 | 2 | |||
| 1. | Meerut | ... | ... | Meerut, Bulandshahr, Saharanpur and Muzaffamagar. |
| 2. | Dehra Dun | ... | ... | Dehra Dun, Pauri-Garhwal, Chamoli, Tehri Garhwal, UttarKashi, Almora and Pithoragarh. |
| 3. | Agra | ... | ... | Aligarh, Mathura, Agra, Etah, Mainpuri and Etawah. |
| 4. | Moradabad | ... | ... | Moradabad, Bijnor, Rampur and Naini tal. |
| 5. | Bareilly | ... | ... | Bareilly, Shahjahanpur, Pilibhit, Badaun and Kheri. |
| 6. | Lucknow | ... | ... | Lucknow, Hardoi, Sitapur, Rae Bareli and Bara Banki. |
| 7. | Kanpur | ... | ... | Kanpur, Unnao, Fatehpur and Farrukhabad. |
| 8. | Gorakhpur | ... | ... | Basti, Gorakhpur, Deoria, Gonda and Bahraich. |
| 9. | Varanasi | ... | ... | Varanasi, Azamgarh, Jaunpur, Ghazipur and Ballia. |
| 10. | Allahabad | ... | ... | Allahabad, Faizabad, Mirzapur, Pratapgarh and Sultanpur. |
| 11. | Jhansi | ... | ... | Jhansi, Jalaun, Hamirpur, Banda and Lalitpur. |