(a)The Superintendent of Excise is the Chief Executive Officer in a district. He is directly responsible for every branch of the excise administration but works in subordination to the Deputy Commissioner, as regards whom he occupies the position of a technical adviser. Subject to the control of the Deputy Commissioner he is empowered to issue orders on excise matters. Copies of such orders should be sent to the Sub-divisional Officer. He is in immediate charge of the Sadar Excise Officer and functions as the head of that office.(b)All other officers of the department will work under the direct control and supervision of the Superintendent of Excise, subject to such orders a may be issued from time to time by the Commissioner of Excise. The chief duty of the Superintendent of Excise is to obtain the best possible and maximum amount of work from the officers under him and a considerable portion of his time should be spent in personally training and guiding those officers and supervising their work. He is required to acquire a thorough knowledge of all matters connected directly or indirectly concerned with the excise administration of the district. He is expected to take a share in detection as an example and a stimulus to his subordinates.(c)The Superintendent of Excise should not be employed on duties other than those relating to that department without the sanction of the Commissioner of Excise. During the absence of the Superintendent of Excise on tour the Deputy Superintendent of Excise or an Extra Assistant Commissioner should be placed in charge of the routine work at the Sadar Excise office but all papers disposed of by such an officer as also papers received during the absence of the Superintendent of Excise, should be put up to him on his return. Papers relating to important matters, however, must always be dealt with by the Superintendent of Excise, and if necessary such papers may be sent out to him on tour.(d)The Superintendent of Excise should occasionally inspect liquor shops and licensed premises within the district. Notes of his inspection will be recovered by him in the inspection of order books and a copy of the same may be submitted to the Deputy Commissioner.He should also at a reasonable interval, inspect the distillery, if any, in order to see that the plants and machinery, the storage arrangements, stills arrangements, pipes for conveyance, instruments, apparatus, etc., are in efficient working order and in accordance with the rules. He should during his visits to the distillery make a test check of accounts and registers maintained in the distillery. Any defects or irregularities noticed by him should be brought in writing to the notice of the Proprietor or Manager who should be requested to have the same rectified, by sending a copy to the Commissioner of Excise, for information.(e)All travelling and transfer allowance bills of the District Excise staff must be checked and passed by the Superintendent of Excise before they are put up to the Deputy Commissioner of his countersignature as controlling officer. The Superintendent of Excise is authorised to disallow travelling allowance for a halt or journey or a number of halts or journeys where he finds that the halts or journeys have been made only for the sake of travelling allowance or that the work does not justify the amount charged as travelling allowance.(f)All matters relating to the Excise Branch and transfer therefrom should pass through the Superintendent of Excise to the Deputy Commissioner. The Character Rolls, etc. of the Assistant in the Branch are to go up to the Deputy Commissioner through the Superintendent of Excise as well as all matters relating to Excise Administration. The ministerial Excise staff will be directly responsible to the Superintendent of Excise and later to the Deputy Commissioner.
