Section 123 in Rules under the United Provinces Excise Act, 1910
123.
Departmental Excise Clerks are appointed-(a)to the establishment of the Excise Commissioner;(b)to Assistant Excise Commissioner's offices;(c)to distilleries (one each);(d)to certain bonded warehouses (one each);(e)to certain Collector's offices; and(f)to office of Superintendents of Excise (one each).Note. - Rules regarding their appointments, pay, promotion etc., will be found in Appendix A-IV. The travelling allowances admissible to excise clerks are governed by Financial Handbook, Volume 111.
