216. Local bodies to be consulted on general excise questioners.
- Local bodies shall also be used as the medium through which the Deputy Commissioner and the Superintendent of Excise shall consult the public on matters of general and local importance connected with excise administration, and it shall be open to Local Bodies to address the Deputy Commissioner or Superintendent of Excise on their own initiative on such matters. Questions concerning methods of trading, hours of sale and excise abuses and irregularities fall within the scope of this rule, which however shall not apply to matters which are technical, disciplinary or unimportant. If the subject matter of a Local Body recommendation is beyond the competence of the Deputy Commissioner, he shall forward it to the Commissioner with his own opinion. If the Deputy Commissioner or the Commissioner is unable to accept the recommendation of the Local Body, the case shall be referred, through the Commissioner to the Government for orders.
