Section 959 in Rules under the United Provinces Excise Act, 1910
959. Pass-book.
- The pass-book will be in Form I.D. 7 and will remain in the custody of the person removing the drugs, who will, on demand by an officer authorised in this behalf, produce it as his authority for transport. A pass-book will be issued to each licensed retail vendor when a licence is first granted to him. The pass-book shall be kept in safe custody by the vendor, and he shall not alter nor erase any entry therein. When the pass-book is filled up, it shall be returned to the bonded warehouse by the vendor for record and he will be supplied with a new pass-book. When a pass-book has been mutilated or lost by the vendor, the Excise Inspector shall issue duplicate on payment of fee of Re. 1 into the local treasury or sub-treasury. Intimation of issue of duplicate pass-book shall be given by the Excise Inspector to the Assistant Excise Commissioner. The Excise Inspector shall maintain an account of all pass-books received and issued by him and the Assistant Excise Commissioner shall verify this account at his inspections.
