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State of Assam - Section
Section 260 in Instructions Relating to Liquor
260.
The following returns and reports are prescribed and are to be submitted :As shown in the tabular statement below :| Sl. No. | Name and Report of Return | Whether monthly, quarterly, annual or occasional | From whom due | When due to Excise Commissioner | When due to Government or any other officer | Remarks |
| 1. | Diaries of the Superintendent of Excise | Monthly | Deputy Commissioner | - | - | |
| 2. | Absentee statement of Excise Inspectors and Sub-Inspectors | Monthly | Deputy Commissioners and Political Officers | 7th of the following month | To Comptroller, 14th of the following month | |
| 3. | Statement of receipts | Monthly | Comptroller, Assam | by the 10th of the following month | - | |
| 4. | Statement of Expenditure under "8. Provincial Excise" | Monthly | Deputy Commissioners and Political Officers | By the 3rd of the following month | To Comptroller, Assam by the 25th of thefollowing month | |
| 5. | Return showing the minor works allotment | Monthly | Ditto | By the 3rd of the following month | To public Works Department Secretariat | |
| 6. | Monthly issues of opium | Monthly | Ditto | By the 7th of the following month | To Government by the 15th of each month | |
| 7. | Return showing the opium smuggling cases | Monthly | Ditto | Ditto | Important cases to be reported to Government | |
| 8. | Return showing the issue of country spirit and ganja | Monthly | Deputy Commissioners and Political Officers | By the 7th of the Following month | To Government by the 15th of the following month | |
| 9. | Return showing the position of foreign liquor in the AssamDistillery | Monthly | Distiller through the Deputy Commissioner | Ditto | ||
| 10. | Statement showing the issue of foreign liquor | Monthly | Ditto | Ditto | - | |
| 11. | Return of stock taking of country spirit in Excise warehouses | Quarterly | Deputy Commissioner | January, April, July and October | To Government by the 15th of the following month. | |
| 12. | Return showing the imports and exports of opium and otherdangerous drugs (Form A (GL) | Quarterly | Deputy Commissioners and Political Officers | 1st January April, July and October | To Central Board by 1st week of January, April,July and October | |
| 13. | Return showing the issue, cancellation etc., of opium passes | Quarterly | Ditto | Ditto | To Government 15th January, April, July andOctober | |
| 14. | Return showing the detections by the Excise Preventive staff | Quarterly | Ditto | Ditto | - | |
| 15. | Report showing the number of various vacancies etc. | Quarterly | Liquor Contractor | 1st January, April, July and October | To Government 15th January, April, July andOctober | |
| 16. | Quarterly statement showing the import of medicinal and toiletpreparations and perfumes containing India made spirit togetherwith export passes | Quarterly | Deputy Commissioners and Political Officers | At the end of each quarter to which the passesrelate | To Government 15th January, April, July andOctober | |
| 17. | Quarterly statement showing the import of India made foreignliquor from other Provinces together with export passes | Quarterly | Ditto | 7th of the second month following the quarter. | - | |
| 18. | Return of memorials and petitions withheld | Half-yearly | Ditto | 1st April and 1st October | To Government, if even the return is blank | |
| 19. | Indent of opium | Annual | Ditto | 15th December | To Opium Agent, Ghazipur | |
| 20. | Statement of contract grant expenditure and requirements | Annual | Ditto | 15th April | - | |
| 21. | Return of Excise charges | Annual | Ditto | 15th April | - | |
| 22. | Yearly return of import, export and consumption of ganja andsidhi | Annual | Ditto | 15th April | - | |
| 23. | Annual Excise return | Annual | Ditto | 30th April | ||
| 24. | Excise administration report | Annual | Deputy Commissioner and Political Officers | 1st June | To Government 1st August | |
| 25. | Confidential character roll of gazetted officers employs inthe Excise Department | Annual | Deputy Commissioners | 15th February | To Government 15 March | |
| 26. | Budget estimate or expenditure | Annual | Ditto | 15th September | To Comptroller and Secretariat, 5th October | |
| 27. | Budget estimate of receipts | Annual | Ditto | 15th September | To Secretariat, 10th October | |
| 28. | Detailed statement of permanent establishment of ExciseInspector and Sub-Inspectors as it stands on the 1st April | Annual | Ditto | 20th April | To Comptroller 15th May. | |
| 29. | Detailed statement of permanent non-gazetted establishment ofthe office of the Commissioner of Excise | Annual | To Comptroller, 15th May | |||
| 30. | Settlement proposals | Annual | Deputy Commissioners and Political Officers | 1st December | ||
| 31. | Indent of European stores | Annual | Ditto | 1st July | To Government (No date fixed) | |
| 32. | Estimated cost of stores required from England | Annual | Commissioner of Excise | To Government 1st August | ||
| 33. | Return showing the expenditure of the Excise warehouses oncapital account and on repairs | Annual | Executive Engineers | 10th July (to be called for) | ||
| 34. | Summary of information in regard to the traffic in opium andother dangerous drugs (for callendar year) | Annual | Deputy Commissioners and Political Officers | 20th January | To Government, 1st February each year | |
| 35. | Return showing issue, cancellation etc. of opium passes | Annual | Ditto | 15th April | Ditto in May | |
| 36. | Indent of Forms | Annual | Deputy Commissioners of Excise | 15th July | To Government 31st July | |
| 37. | Indent of stationery | Annual | Ditto | 15th October | To Comptroller stationery 1st week of December | |
| 38. | Return of permanent advance | Annual | Ditto | 7th April | To Comptroller 15th April | |
| 39. | Return showing the deduction of Income-tax | Annual | To Income-tax, Officer, Shylhet, 15th April | |||
| 40. | Statement showing the sanctions given for the recovery of theactual cost of conveyance during each calendar year | Annual | To Government (Finance Department) | |||
| 41. | List of new schemes | Annual | Deputy Commissioners | 1st August | To Government (Finance Department) 1st October | |
| 42. | List of passed and unpassed schemes | Annual | Deputy Commissioners | 1st August | To Government (Finance Department 1st November) | |
| 43. | List of minor works | Annual | Ditto | Ditto | Ditto, 1st December | |
| 44. | Estimates of advances for house buildings, etc. | Annual | Deputy Commissioners and Political Officers | Ditto | To Government 1st October | |
| 45. | List of vendors published departmentally | Annual | Ditto | January | ||
| A(L) | Annual | To Government 1st February | ||||
| C(1) (GL) | Annual | Ditto | ||||
| 46. | C(2) (GL) | Annual | Ditto | |||
| E(GL) | Annual | Ditto | ||||
| D(GL) | Annual | 1st April | ||||
| 47. | B(L) | Annual | 15th June | |||
| 48. | B(G) | Annual | 15th November | |||
| 49. | Indent of contract forms (non-standarised forms) | Annual | 1st week of January | |||
| 50. | Report relating to the traffic in opium and other dangerousdrugs | Annual | Deputy Commissioner of Excise | 15th April | 1st June each year | |
| 51. | Supplementary estimates of import of drugs | Annual | Deputy Commissioner | 15th September each year | ||
| 52. | 1st of drugs smugglers in Assam | Annual | Deputy Commissioner of Excise | 15th January | To Government as soon as possible after eachcalendar year | |
| 53. | Stock of confiscated cocaine | Annual | Deputy Commissioner | 1st May | To Government 1st June | |
| 54. | Return of B(L) relating to Khasi States and the Manipur State | Annual | Political Officer, Khasi States, Political Agent,Manipur | 1st April | To Governor's Secretary 1st June | |
| 55. | Statistical Form B(L)-Item IV (vide IX 5/38-39) | Annual | To Government in April (on or before 15th April) | |||
| 56. | Inspection reports (sadar and sub-divisional Excise Offices,Excise warehouses distilleries and ganja golas) | Deputy Commissioner | Within 15 days of the date of inspection | |||
| 57. | Ditto of Excise Commissioner | To Government within 7 days of the date ofinspection |