Section 1059 in Rules under the United Provinces Excise Act, 1910
1059. Issues how to be made.
- (18) The Head Salesman, Salesman or Assistant Salesman as the case may be, shall present the permit to the Excise Inspector in-charge of the bonded warehouse or the officer-in-charge of the treasury from which the issues are to be taken. The officer concerned shall retain the permit and make the issues. The number and date of the permit shall be noted in the issue Register as if it were a receipted application. The issues made on the authority of the permits and those made on payment of duty and price shall be reported to the Collector, separately by the 5th of the month following.In case of issues of bottled country spirit the Excise Inspector in-charge of the bonded warehouse shall also report the number of quarts, pints and halfpints issued to State managed shop during the previous month together with the number of empty bottles of each kind returned to the Supply Contractor as also the calculated amount which remains to be paid to the Supply Contractor on account of price of bottles and charges for proving pilfer-proof caps and labels. A receipt in Form S.M. 15 shall be obtained by every Head Salesman, Salesman or Assistant Salesman returning empty bottles to the Supply Contractor or his agent. This receipt shall be produced by the Head Salesman, Salesman or the Assistant Salesman concerned before the Excise Inspector Incharge of the bonded warehouse who shall take a note of the number of each kind of bottles returned and initial the receipt in token of verification.
