Section 343 in Rules under the United Provinces Excise Act, 1910
343. Disposal of stock on termination of licences.
- The holder of a licence for the vend of an intoxicant, shall on the termination of licence, report the Collector the amount of stock, if any, remaining in his possession. The Collector shall fix a time within which the vendor must dispose of such stock to a licensed vendor. Any stock not so disposed of shall at the expiration of the period thus fixed be surrendered to the Collector who shall dispose of the same in the manner he deems fit. Excise Inspectors will be held responsible for securing the observance of this rule. They must also ascertain in each case how the surplus stock has been disposed of (see also paragraph 163, Chapter III).
