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State of Mizoram - Section

Section 263 in Mizoram Excise Rules, 1983

263. Duties of Deputy Commissioner.

- The Deputy Commissioner is primarily responsible for the excise administration of his district and the control of the district excise staff. He is expected to inspect annually the district and sub-divisional excise offices, distillery and warehouse, if any, within his charge, and, as far as possible, shops licensed for the sale of intoxicants. A copy of his inspection notes will be forwarded to the Commissioner, with notice of action taken on any irregularities noticed therein.