Section 201 in Rules under the United Provinces Excise Act, 1910
201. Register and map of all sanctioned shops to be maintained.
- A complete register of all sanctioned shops, under the various systems in force, shall be permanently maintained in the Collector's office in Form G-5. It shall include a complete index and map showing the position of the shops. No new shops should be added to it or existing shop removed from it, without the previous sanction of competent authority, and the authority for all changes in the register should be noted against them.(6)Register of excise receipts
