380. Power and duties of Superintendent of Excise.
(a)The Superintendent of Excise is the Chief Executive Officer in a district. He is directly responsible for every branch of the Excise administration but works in subordination to the Deputy Commissioner, as regards whom he occupied the position of a technical adviser. Subject to the control of the Deputy Commissioner he is empowered to issue order on Excise matters. Copies of such order should be sent to the Sub-divisional Officers. He is in immediate charge of the Sadar Excise office and functions as the head of the office. There should be no any other officer in the middle between the Deputy Commissioner and the Superintendent of Excise for smooth and speedy Excise administration.(b)All other officers of the department will work under the direct control and supervision of the Superintendent of Excise, subject to such order as may be issued from time to time by the Commissioner of Excise. The chief duty of the Superintendent of Excise is to obtain the best possible and maximum amount of work from the officers under him and considerable portion of his time should be spent in personally training and guiding those officers and supervising their work. He is required to acquire a thorough knowledge of all matters connected directly or indirectly with the Excise administration of the district. He is expected to take a share in detection as an example and a stimulus to his subordinates.(c)The Superintendent of Excise should not be employed on duties other than those relating to his department without the sanction of the Commissioner of Excise. During the absence of the Superintendent of Excise on tour, a Deputy Superintendent of Excise or a Senior Inspector of Excise, and in their absence an Extra Assistant Commissioner should be placed in-charge of the routine work at the Sadar Excise office but all papers disposed of by such an officer and also all papers received during the absence of the Superintendent of Excise should be put up to him on his return. Papers relating to important matters, however, must always be dealt with by the Superintendent of Excise, and if necessary, such papers may be sent out to him on tour.(d)The Superintendent of Excise should ordinarily spend 100 days on tour each year. He will draw up a fortnightly tour programme and submit it to the Deputy Commissioner, at least 3 days before the commencement of tour. His diaries (which should contain information as to the work done daily both at headquarters and on tour) will be submitted in duplicate to the Deputy Commissioner at the end of each month, portion of importance relating to sub-divisions being sent to the Sub-divisional Officers, for transmission through proper channel, after necessary action, to the Commissioner of Excise, who will after perusal, retain one copy in his office and return the other to the Deputy Commissioner when the same will be filed in the Sadar Excise office. Diaries containing confidential information will be submitted to the Deputy Commissioner by name in sealed covers and similarly transmitted by him to the Commissioner of Excise. In the course of his tours special attentions should be directed to the inspection and preventive work of the subordinate staff, to the investigation of offences under the Excise and Narcotics Drugs and Psychotropic Substances laws and to the sites, management of licensed premises and the observance of the conditions of licence, more especially in the case of county spirit shops in the tea garden and other industrial areas. Fluctuation in consumption should be enquired into and the causes thereof ascertained. The above matters and anything other of interest should be briefly noted in the monthly diaries.(e)The Superintendent of Excise should inspect as many, Excise shops and other licensed premises within the district, as possible. He should also inspect the Sadar and sub-divisional Excise offices once a half year and the spirit warehouse once a quarter. He should also take stock of spirit in the spirit warehouse within his charge towards the end of each quarter. If he is prevented from carrying out any of the quarterly stock taking operations, it will be done by the officer-in-charge of the warehouses but the Superintendent of Excise should, as soon afterwards as possible, verify the stock taking carried out by the officer-in-charge. Notes of inspection will be recorded by the Superintendent of Excise in the inspection book. A copy of his inspection report will be forwarded to the Commissioner of Excise along with the notes of action taking on any irregularities notice therein. The Superintendent of Excise is also expected to make frequent visits to the spirit warehouses, distilleries and licensed retail shop at irregular and unexpected intervals. This class of inspections need not embrace a complete survey of the licensed premises mentioned above.(f)All travelling and transfer allowance bills of the Sadar Sub-divisional Excise staff must be checked and passed by the Superintendent of Excise and signed as head of the office and controlling officer. The Superintendent of Excise is authorized to disallow travelling allowance for a halt or journey or a number of halts or journeys where he finds that the halt or journeys have been made only for sake of travelling allowance or that the work done does not justify the amount charged as travelling allowance.(g)The Superintendent of Excise is authorized to grant festival advance, advance of transfer and advances and withdrawal from General Provident Fund of the district staff serving under him.
