Section 551 in Rules under the United Provinces Excise Act, 1910
551. Village register to be up-to-date.
- Soon after the return of tari constable from tree-marking to head-quarters treasury receipt or receipts in Form C.L. 15 or C.L. 15-A under which marking has been done will be made over to the tari Supervisor, who will write "received on the date................."sign on each treasury receipt and make entries from the receipt or receipts in his village register, C.L. 19 returning the same to the Excise Inspector after making below his first endorsement a further endorsement "Copied and forwarded on date ..............," and sign it. The Excise Inspector will see that the supervisor does not unnecessarily hold up a treasury receipt and that he does not make more than the requisite time to copy it. The supervisor will mention every treasury receipt received from and submitted the Excise Inspector in his appropriate diaries. This is meant to keep the supervisor's village register up-to-date, as the procedure next herein following cannot be followed and its result cannot be verified correct unless the village register is brought up-to-date as early as practicable.
