Section 91 in Rules under the United Provinces Excise Act, 1910
91. Monthly report.
- Assistant Excise Commissioner shall submit to the Excise Commissioners for his information not later than the 25th of the month a report on the work done during the previous month by each inspector in Form D-3-B and a statement showing the movements and work done by themselves in Form D-3-A, not later than the 7th of the month following that to which it relates.In the statement D-3-B Assistant Excise Commissioners should comment and make a general appraisal of work of Excise Inspector. They should comment upon touring, night halt, shops and village inspections, fluctuations in the issue of intoxicants and detection work put in by each Inspector. Any other matter considered important from the points of view of Excise Administration or Revenue should also be pointed out and suggestions made for removal of defects.
