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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Assam - Subsection

Section 242(a) in Instructions Relating to Liquor

(a)The Deputy Commissioner of Excise is directly under the control of the Excise Commissioner and is responsible for the working of the Excise Intelligence Bureau Branch of the Excise Department. The primary duty of which is to collect informations from officers and to transmit them to the District Excise staff for action. He will maintain close and constant touch with District Superintendents of Excise in collaboration with whom it will usually be convenient for him to work. He will report promptly to the Excise Commissioner any important information which may reach him through the tour diaries or reports of his subordinates or from other sources and the action he is taking thereon.