Section 132 in Rules under the United Provinces Excise Act, 1910
132.
On April 1 of each year the Collector or the Assistant Excise Commissioner, or the Superintendent of Excise, as the case may be, will submit a report stating definitely in the case of each peon whether he' is fit for promotion or not. Details may be given in particular cases. In the case of Superintendent of Excise, such reports will be sent to the Assistant Excise Commissioner in-charge, Ganja and Charas Squad, Uttar Pradesh, Allahabad.
