When any of the licenses is renewed, the Collector shall assess the fees on the scale laid down in Rule 31. In order to estimate the sales on which the fees for the ensuing year shall be assessed, the Collector shall obtain from the Excise Inspector through the Deputy Excise and Taxation Commissioner a certificate as regards the sales made from the 1st January to the 31st December last in which the [Excise Inspector or any other official discharging the duties as such] [Substituted for 'Inspector' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] shall certify that the register in which sales are recorded have been personally verified by him, and that totals of the sales are correct.
