Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 481 in Rules under the United Provinces Excise Act, 1910

481. Pass-book and its issue.

- The pass-book will be in Form B. W. L. 7 and will remain in the custody of the person removing the spirit who will, on demand by an officer authorised in this behalf, produce it as his authority for transport. A pass-book will be issued to each licensed retail and wholesale vendor when a licence is first granted to him. The pass-book will be kept in safe custody by the vendor and he shall not alter nor erase any entry therein. When the pass-book is finished, it shall be returned to the bonded warehouse for record by the vendor who will be supplied with a new pass-book. When a pass book has been mutilated or lost by the vendor the officer-in-charge shall issue a duplicate on payment of a fee of Re. 1 into the local treasury or subtreasury. Intimation of issue of duplicate pass-book shall be given by the officer-in-charge to the Assistant Excise Commissioner. The officer-in-charge shall maintain an account of all pass-books; received and issued by him, and the Assistant Excise Commissioner shall verify this account at his inspection.Note. - If a licensed vendor fails to produce his pass-book at the time of taking issues, the Excise Inspector in-charge of the warehouse will draw up, in duplicate. In the same form as the pass-book, a temporary permit for possession and transport of the intoxicant issues, the original being given to the vendor and the duplicate kept carefully for record. The Excise Inspector will transcribe entries from the temporary permit in the pass-book both of which must be presented by the vendor when he appears at the warehouse next for issues, as entry being made simultaneously in the last column to the effect "copied from temporary permit no...............",In case the vendor fails to bring his pass-book on the next issue day also issues will be given to him after entries in respect thereof and in respect of the previous issues have been made in fresh pass-book to be issued to him as laid down under rules governing issues or a fresh pass-book.