Section 748 in Rules under the United Provinces Excise Act, 1910
748. Failure to use lock without ticket or make proper entries in diary treated as very serious offence.
- The use of a lock without a ticket or the failure to make the proper entries in a ticket or its counterfoil or fully to account for the use of ticket will be treated as very serious offences. Such occurrences must invariably be reported to the Excise Commissioner for orders. It will be the duty of inspecting officers to see that these orders are most strictly carried out and that all pipes, cocks, etc. are so made and secured as to render the abstraction of spirit impossible without immediate detention. They should also examine the lock to see that no means have been resorted to by which the ticket box might be opened without breaking the ticket.
