Section 204 in Rules under the United Provinces Excise Act, 1910
204.
A register in Form G-43 will be maintained in the District Excise Office. All cases under any Act administered by the Excise Department, whether detected by the Excise or Revenue or Police staff, in which a challan report is submitted should be sent to the District Excise Officer for being entered in this register.Necessary entries will be made promptly in this register and records sent thereafter to the trying court concerned without delay.Cases against licence-holders for breach of conditions of licence will be entered in a separate register (G-43), if available, otherwise, a few pages will be allotted in the same register for entering by a separate running serial , the cases against licence-holders.(9)District excise note-book
