Section 287 in Rules under the United Provinces Excise Act, 1910
287. Functions of the Bureau.
- The objects of the Bureau include the collection and dissemination of Excise statistics and information regarding smugglers and offences against laws administered by the Excise Department as between different districts of this State, between this State and other States or territories of the Indian Union, and between itself and the Narcotics Intelligence Bureau. For this purpose, a monthly excise supplement to the Criminal Intelligence Gazette is published by the Bureau and copy thereof supplied to all concerned.The Bureau is also charged with the responsibility of tracking inter-State or wholesale smugglers of intoxicants, opium and dangerous drugs and with the detection and investigation of important cases. Field staff of the State is required to extend the fullest co-operation to the Staff of the Bureau in investigations and inquiries being conducted by them. This staff will also be available for detection of cases involving Inter-State smugglers or investigations outside the State on requisition by any District Officer or Assistant Excise Commissioner.The duties and functions with which the Excise Intelligence Bureau of this State is charged are more comprehensive in nature and scope than its counterpart in other State. For, besides maintaining and disseminating information and statistics regarding crime, this Bureau also maintains constant vigil over the trend of licit consumption of intoxicants, and by implication, therefore, over Excise Revenue in each 'wet' preventive circle of the State. It keeps watch over the progress of enquiries into complaints against the Departmental personnel that may be ordered by the Government or the Excise Commissioner, and through it are channelised in general various measures taken from time to time by the Excise Commissioner for liquidating leakages in Excise Revenue, for increasing efficiency and for toning up Excise Administration.
