Section 100(5) in Rules under the United Provinces Excise Act, 1910
(5)Superintendent of Excise shall submit to the Excise Commissioner, through the Assistant Commissioner of the charge, a statement not later than 25th of each month, with comments in Form D-3-B, on the work done by each Inspector under him in the previous month and a statement in Form D-3-A, regarding the work done by himself not later than the 7th of each month following that to which it relates.
