Section 129 in Rules under the United Provinces Excise Act, 1910
129.
Excise constables are appointed-(a)for the purposes of preventive and detective work;(b)at distilleries, bonded warehouses, bonded manufactories and mixing depots;(c)at the Excise Commissioner's Office;(d)at Assistant Excise Commissioner's Office; and(e)at the office of Superintendent of Excise.Note. - Rules regarding appointments, grades of pay, promotion etc. will be found in Appendix A.V. For travelling allowance Rules, see Financial Handbook, Volume III.
