Section 288 in Rules under the United Provinces Excise Act, 1910
288. Preliminary notice and commendation of quality cases.
- The working of the Bureau, is by and large, conditioned by the aforementioned aims and objectives. Accordingly, the Excise Commissioner, with a view to affording encouragement to the Field Staff takes preliminary notice in form E.I.B.-C of all quality cases on receipt of the monthly confidential report of Assistant Excise Commissioners or Superintendents of Police of Districts or of a special report in respect thereof.After the case is convicted in court the Excise Inspector or other Detecting Officer may submit proposal or commendation, in Form E.I.B. - D. A commendatory letter in Form E.I.B. - G is issued by the Excise Commissioner in deserving cases.
