Section 220 in Rules under the United Provinces Excise Act, 1910
220. Weeding of record.
- During the month of April and January (in case of records of common nature with other departments) in each year a list shall be prepared by each Tahsildar and by the Excise clerk in the Collector's office of the records which are to do weeded out under the rules in Appendix F. These lists shall be submitted to the District Excise Officer and in accordance with his orders thereon recorded, the records or papers shall be immediately destroyed and a certificate recorded at the foot of the list by that Officer that this has been effectually done. The list shall be permanently preserved for future reference. It must be distinctly understood that no records or papers whatever may be destroyed without the previous sanction of the District Excise Officer.
