Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 87 in Rules under the United Provinces Excise Act, 1910

87.

Besides the above preventive charges, six Assistant Excise Commissioners are at present posted to the headquarters of the Excise Commissioner to look after special work allotted to each of these officers and three Assistant Excise Commissioners are posted to Distilleries.A-Assistant Excise Commissioner's Headquarters
(i)One Assistant Excise Commissioners in-charge of the Distribution Branch of the Power Alcohol Section with jurisdiction throughout Uttar Pradesh.
(ii)One Assistant Excise Commissioner in-charge of the Production Branch of the Power Alcohol Section with jurisdiction throughout Uttar Pradesh.
(iii)One Assistant Excise Commissioner as Personal Assistant to the Excise Commissioner, U.P. with jurisdiction throughout the State.
(iv)One Assistant Excise Commissioner in-charge Excise, Intelligence Bureau, U.P. with jurisdiction throughout Uttar Pradesh. He exercises all the powers of an Assistant Excise Commissioner in respect of inspections, searches, arrests, investigations.
(v)One Assistant Excise Commissioner in-charge, Ganja and Charas Squad with jurisdiction throughout Uttar Pradesh. He exercises all the powers of an Assistant Excise Commissioner in respect of searches, arrests, investigations, etc.
(vi)One Assistant Excise Commissioner incharge, legal work.
B-Assistant Excise Commissioner (Distilleries)
(i)One Assistant Excise Commissioner in-charge of Mohan Meakin Breweries Ltd., Mohan Nagar, District Meerut.
(ii)One Assistant Excise Commissioner in-charge of Mohan Meakin Breweries Ltd., Lucknow.
(iii)One Assistant Excise Commissioner in-charge of Messrs. Carew and Co. Ltd., Rosa, District Shahjahanpur.