Section 582 in Rules under the United Provinces Excise Act, 1910
582. Authorisation certificate.
- Every agent or tapper employed by the licensee in connection with his licence shall be provided with an authorisation certificate signed and dated by the licensee. The name of such employee together with the date on which he is appointed shall be communicated forthwith in writing by the licensee to the Excise Inspector having charge of the area in which the premises is situated, within two months of the date of appointment of such employee, the licensee shall get such authorisation certificate countersigned by the said Excise Inspector and if he fails to do so, such authorisation certificate shall cease to be valid. No authorisation certificate shall be issued to any person under 21 years of age; and any such authorisation certificate if issued shall not be valid.
