Section 106 in Rules under the United Provinces Excise Act, 1910
106. Casual leave.
- Casual leave not exceeding the period prescribed by the orders of Government may be granted by Assistant Excise Commissioners or by Collectors according as the district to which the applicant is posted is or is not included in the charge of an Assistant Excise Commissioner.An Assistant Excise Commissioner granting casual leave must promptly inform the Collector of the fact.In very urgent cases a Collector may grant casual leave not exceeding three days to an Excise Inspector in a district included in the charge of an Assistant Excise Commissioner. In such cases he must promptly inform the Assistant Excise Commissioner of the fact.D-Control and Conduct
