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State of Uttar Pradesh - Section

Section 150 in Rules under the United Provinces Excise Act, 1910

150. Responsibility.

- The District Excise Officer is a part of the CoUectorate office and Collector Is responsible for its efficiency. Where, as is usual, he delegates the duty of immediate supervisor to the District Excise Officer, the later is personally responsible for the work of the Excise clerk or the Excise ahalmad or both as the case may be. The inspection of excise accounts at long intervals by the Assistant Excise Commissioner in no way relieves the District Excise Officer of the responsibility for their work.With a view to keep the Assistant Excise Commissioner of the charge posted up-to-date with the trend of excise administration in the district, copies should be sent to him of all important circulars and instructions issued in the district on excise matters or reference made to the Excise Commissioner.