Section 505 in Rules under the United Provinces Excise Act, 1910
505. Points requiring attention by inspecting officers.
- The following points of administrative importance should form subjects of inquiry by officer inspecting shops and stills under the outstill system :(1)Whether the allocation of the outstills is convenient and their number adequate for the demand of the circles supplied by them, or on the other hand, whether their number is excessive and needlessly stimulates drinking.(2)Whether the system is leading to increased drinking-(a) among the drinking classes, (b) among those who do not ordinarily drink, or whether the weaker quality of the outstill liquor tends to counteract this.(3)Whether liquor is being taken from outstills into distillery tracts and whether proper precautions are taken in the allocation, of the outstills to prevent this also whether shops are kept at a sufficient distance from the district boundary to prevent undue competition with outstills in adjoining districts.(4)Whether (if the number of capacity of the stills has been limited) there is reason to suppose that more or large stills are used than are licensed, and whether liquor is sold elsewhere that at the authorized place or places.(5)Whether illegal distilling after sunset or before sunrise is carried on.(6)What, having regard to the cost of manufacture, the out-turn of spirit and the selling price, should be the approximate profits and fair letting value of the outstill ?III-Vend of Tari(A)-General
