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State of Tripura - Section

Section 254 in Tripura Excise Rules, 1962

254.

The officer-in-charge shall maintain registers in Form No. I. He shall submit weekly returns and monthly returns. The licensee shall keep accounts in Form Nos. II and III but these two accounts shall be checked and signed daily by the officer-in- charge who shall also be responsible for their safe custody. At the end of each calendar month the licensee shall submit to the Collector through the officer-in-charge a statement in the prescribed form showing the working of the warehouse during the month. A copy of the statement shall be forwarded by the Collector to the Excise Commissioner.