Section 1066 in Rules under the United Provinces Excise Act, 1910
1066. Other duties of Head Salesman/Salesman.
- (25) It shall be the duty of the Head Salesman/Salesman to keep all the registers prescribed for the shop properly and correctly posted up-to-date and to perform such other duties of the Head Salesman/Salesman as may be assigned to him by any general or special orders. No overwriting in the accounts shall be allowed. Mistakes, if any, shall be corrected and initialled. The total sale-proceeds deposited by the Head Salesman/Salesman during the month shall be reported by him to the District Excise Officer in his monthly statements and the details of price, duty and licence fee deposited shall be shown therein. The numbers and dates of the treasury receipts under which the deposits have been made shall also be noted in the statements prescribed by the Excise Commissioner. These statements shall be checked with the care in the Collectorate.
