Section 1057 in Rules under the United Provinces Excise Act, 1910
1057. Mode of obtaining permit.
- (16) The head salesman, and, in case there is no head salesman, the Salesman of shop requiring issues of country spirit, hemp drugs, excise or medicinal opium shall present the application (in Forms S.M. 5, S.M. 6 or S.M. 7, as the case may be) to the District Excise Officer or the Excise Inspector authorized in this behalf mentioning the quantity of each of the above commodities required to be issued without payment of duty and cost price from a bonded warehouse or treasury, as the case may be. Should the District Excise Officer or the Excise Inspector concerned be satisfied that the stock of any one or more of these commodities in hand at the shop requires being replenished, he shall grant a permit in the prescribed form authorizing issues in such quantity or quantities as may be considered necessary by him. Care shall be taken that the total of the stock in hand at the shop and fresh supply allowed under the permit does not exceed the maximum stock of intoxicant, opium or treasury opium permitted by the Collector to be kept at the shop. The permit shall be prepared in duplicate. One copy will be given to the Head Salesman and the other kept in office for record.
