Section 301 in Rules under the United Provinces Excise Act, 1910
301. Magistrate trying excise to cases to fill up prescribed form.
- Every Magistrate trying an excise offence shall fill up a statement in Form G-21 on the conclusion of the trial and send two copies of the same to the District Excise Officer, who shall forward one of them immediately to the Excise Inspector concerned for preparation of the monthly report in Form G-22. The other copy should be retained for record and use while sanctioning reward or expenses. G-21 statement in respect of cases challaned by the Police or other agencies shall also be forwarded to the Excise Inspector of the circle concerned.Similarly, the excise clerk shall fill up the Form G-21 for cases disposed of under Section 74 of the Excise Act or the relevant sections or rules of other Acts and promptly send one copy to the Excise Inspector concerned for inclusion in G-22 statement.
