Section 324(1) in Rules under the United Provinces Excise Act, 1910
(1)Report regarding public servants interested in judicial proceedings. - When in any suit or other judicial proceeding any person interested therein is described as, or ascertained to be, a public servant, the presiding officer should, after giving his decision, inform the Chief Executive Officer in the district of the department to which such public servant belongs, of any circumstances in the case affecting personally the public servant mentioned.
