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State of Uttar Pradesh - Section

Section 956 in Rules under the United Provinces Excise Act, 1910

956. Storage and issue of drugs.

- The two varieties of drugs shall be separately stored, bags or package being arranged in the order of the numbers allotted to them. When a bag or package is required for issue under bond to another contract bonded warehouse, or to be opened for making issues, the next in numerical order to that last withdrawn shall unless there is sufficient reason to the contrary, be taken, the contents of a bag or package opened for issue must be completely issued before another is opened. The following procedure shall then be carefully followed :
(a)In the case of an issue of an unopened bag or package under bond, the Excise Inspector in-charge, after satisfying himself that the withdrawal is authorized under the paragraph 990, shall in the presence of the contractor or his agent, ascertain by actual weighment the gross weight of and storage wastage on each bag or package,
The storage wastage shall be calculated by deducting the gross weight at time of withdrawal from that recorded at time of first arrival at the warehouse. The Excise Inspector shall then record necessary entries in Register I.D. 18, and after his initials and those of the contractor or his agent have been added to the account, a pass shall be prepared in Form I.D. 13 in accordance with the procedure prescribed by paragraph 994.Note. - Issues under bond to another warehouse shall ordinarily be made in complete bags or packages but in case of necessity a smaller quantity may also be similarly issued under bond to a bonded warehouse established within the same contract area. This issue shall be made from a bag or package opened for making issues to retail vendors and the drugs before issue shall be securely packed, sealed and labelled.
(b)In the case of withdrawal of a bag or package to be opened for issue the gross weight and storage wastage shall be ascertained in the manner prescribed in clause (a). Before issues are made from the bag or package, it shall be opened in the presence of the Excise Inspector and the contractor or his agent, the contents separated from the packing, the actual net weight of the contents ascertained by actual weighment, and the necessary entries made in Registers I.D. 18 and I.D. 19.
Note. - All empty Bhang bags and all empty packages of Ganja shall be removed from the warehouses immediately after the contents have been issued. Where however, an excess storage wastage has been discovered on withdrawal, empty Ganja packages are to be retained in the warehouse till the next visit of the Assistant Excise Commissioner, who will,' after examination pass such orders as he deems fit.
(c)Issue may then be commenced. After all the contents of a bag or package have been issued, a total will be made in column 8 of Register I.D. 19, and wastage in the issue ascertained by deducting the total thus found from the weight recorded in column 5. The percentage of wastage will be recorded in column 13 opposite the total, and will be calculated on the weight recorded in column 5.