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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Assam - Subsection

Section 236(e) in Instructions Relating to Liquor

(e)The Superintendent of Excise should inspect as many Excise and opium shops and other licensed premises within the district as possible. He should also inspect the sadar and sub- divisional Excise offices and ganja golas once a half year and the spirit warehouses once a quarter. Along with the half yearly inspection of the ganja golas the Superintendent should verify the stock of ganja in them. He should also take stock of spirit in the spirit warehouses within his charge towards the end of each quarter. If he is prevented from carrying out any of the quarterly stock taking operations, it will be done by the officer-in-charge of the warehouses but the Superintendent should, as soon afterwards as possible, verify the stocktaking carried out by the officers-in-charge. Notes of inspection will be recorded by the Superintendent in the inspection order books and copies submitted by the officer-in-charge to the Deputy Commissioner (through Sub-divisional officers where the warehouses are situated in sub-divisions). Copies of inspection notes recorded by the Superintendent is also expected to make frequent visits to the spirit warehouses at irregular and unexpected intervals. This class of inspections need not embrace a complete survey of the warehouse.