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State of Uttar Pradesh - Section

Section 128 in Rules under the United Provinces Excise Act, 1910

128.

The duty of a clerk' attached to a distillery or bonded warehouse is to prepare the passes, make entries in pass-books, maintain the registers and prepare the returns prescribed by these rules as required by the district or Excise authorities. When attached to the office of an Assistant Excise Commissioner or Superintendent of Excise the clerk's duty is to maintain the office registers, prepare all returns, and to attend to correspondence.Excise Constables