Section 292 in Rules under the United Provinces Excise Act, 1910
292. Opening of History sheets of notorious Excise Offender.
- Notorious Excise Offenders are history-sheeted with a view to keeping watch over their activities. Proposals for opening History sheets of such offenders should be submitted to the Bureau in duplicate in Form E.I.B. - E. Normally, proposal should not be made for history sheeting carriers other than professionals, persons of or over 70 years in age, or in cases in which the offences appears to be an isolated lapse on the part of the offender. Delinquent licensed vendors convicted for possession and sale of illicit intoxicant should on the other hand, be invariably proposed for being history-sheeted.When the Excise Commissioner orders history-sheeting of an offender, the name of the History-sheeter should be entered promptly in the Bureau in the registers noted below :(i)the Register of Excise History-sheets (Form E.I.B. - 2);(ii)the Alphabetical Index Registers of History-sheets (Form E.I.B. - 3);(iii)the District Index Register of History-sheets (Form E.I.B. - 4) regarding the district in which the History-sheeter resides.A special number will be assigned to the History-sheeter in each of these registers and a true copy of the Form E.I.B. - E with orders thereon of the Excise Commissioner returned to the Detecting Officer along with intimation in Form E.I.B. - F for incorporation in the Personal File of the Offender, thenceforth to be called his History-sheet. Similarly, action will be taken in respect of the Personal File of the offender maintained in the Bureau. The History-sheet file will be kept separate from the Personal File.Every preventive Excise Inspector will kept in red ink a list of History sheeters residing in his circle at the end of the Circle Village Register (Form D-12).Assistant Excise Commissioner will see at the time of his periodical inspection that Personal and History-sheets files are properly maintained. He will see, further, if proposal for closing any such files is warranted, has been made. Report for closure of any such file should be submitted to the Bureau in duplicate along with Form E.I.B. - F and the file weeded out after receipt of orders in accordance with standing instruction.
