Section 1042(1) in Rules under the United Provinces Excise Act, 1910
(1)In these instructions unless there is anything repugnant in the subject or context-(i)Assistant Excise Commissioner. - "Assistant Excise Commissioner" means the officer appointed by the State Government under Section 10 (2) (d) of the Excise Act, designated as such and exercising jurisdiction in the area.(ii)Assistant Salesman. - "Assistant Salesman" means a person selected and appointed by the Collector for carrying on sales at a shop under the State management either independently or in subordination to a Head Salesman.(iii)Collector. - "Collector" means the Chief officer-in-charge of the Revenue Administration of a district and includes Deputy Commissioner where the Collector is so designated.(iv)District Excise Officer. - "District Excise Officer" means an Assistant Collector subordinate to the Collector and placed by him in executive charge of the Excise Administration of the whole or part of a district.(v)Excise Commissioner. - "Excise Commissioner" means the officer appointed by the State Government under Section 10 (2) (a) of the Uttar Pradesh Excise Act IV of 1910.(vi)Excise Inspector. - "Excise Inspector" means an officer appointed by the Excise Commissioner and designated as such, exercising jurisdiction in the area.(vii)Government. - "Government" means the Government of Uttar Pradesh.(viii)Head Salesman. - "Head Salesman" means a person selected and appointed by the Collector for carrying on sales at a shop under State Management with the assistance of Assistant Salesman.(ix)Salesman. - "Salesman" means the person selected and appointed for the shop where there is no Head Salesman.(x)Shop. - "Shop" means a State Managed shop.(xi)State Management. - "State Management" means the system under which vend of intoxicants, opium or medicinal opium is carried on through the agency of paid salesman.(xii)State Managed Shop. - "State Managed Shop" means an Excise/ opium/medicinal opium shop under the State Management System.(xiii)Supply Contractor. - "Supply Contractor" means a person or firm approved by the Government for supplying country spirit or hemp drugs to retail shops of a particular district or area.
